Bombay High Court
Ramdas B. Athawale And Another vs Peoples Education Society Mumbai ... on 29 July, 2025
Author: Manish Pitale
Bench: Manish Pitale
1 922.WP.6450.25.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO.6450 OF 2025
WITH
CIVIL APPLICATION NO.6738 OF 2025
IN WP/6450/2025
PEOPLES EDUCATION SOCIETY MUMBAI THROUGH
ITS CHAIRMAN AND ANOTHER
VERSUS
THE STATE OF MAHARASHTRA THROUGH
ITS SECRETARY AND OTHERS
...
Advocate for the Petitioner : Mr. S.V. Adwant
AGP for Respondent/State : Mr. S.P. Sonpawale
Advocate for Respondent Nos.3 and 4 : Mr. V.D. Salunke
Advocate for respondent No.10 : Mr. S.S. Tope
...
CORAM : MANISH PITALE &
Y. G. KHOBRAGADE, JJ.
DATE : 29.07.2025 PER COURT:
1. This petition was permitted to be amended by order dated 21.07.2025. The amendments have been carried out. As a consequence of the amendments being allowed, the Respondents were permitted to file additional affidavits within a period of two weeks, and the petition along with the pending civil application was directed to be listed for further consideration on 18.08.2025 in the 'Urgent Orders' category.
2. The Petitioners appear to have got the petition circulated for today, projecting urgency in the matter. It is alleged that between 21.07.2025 and today, certain steps have been taken by the Respondents 2 922.WP.6450.25.odt for appointments to various posts in educational institution being run by the Respondents. It is alleged that such activities are illegal and to the detriment of the petitioners.
3. We find that by way of amendment, Respondents Nos.9 and 10 have been added as Respondents. It would be appropriate that they are also put to notice before the contentions raised by the rival parties are considered. In that light, issue notice to the newly added Respondent Nos.9 and 10 returnable on 18.08.2025. Learned AGP waives notice on behalf of Respondent No.9 and Mr. S.S. Tope waives notice for Respondent No.10.
4. By order dated 21.07.2025, as noted hereinabove, Respondents have been granted time of two weeks to file additional affidavits. Such additional affidavits shall be filed within the time period granted.
5. List the petition along with civil application, as already directed, on 18.08.2025 in the 'Urgent Orders' category.
6. Steps taken in the meanwhile by the rival parties shall be subject to the result of this petition.
(Y. G. KHOBRAGADE, J.) (MANISH PITALE, J.) habeeb/