Bombay High Court
Chandrapuri Maharaj Shikshan Prasarak ... vs State Of Maha., Thr. Secretary, Dept. Of ... on 21 December, 2018
Author: Vinay Joshi
Bench: Ravi K. Deshpande, Vinay Joshi
926WP8691.8.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
Writ Petition No. 8691/2018
(Chandrapuri Maharaj Shikshan Prasarak Mandal, Borala & anr. Vs. State of Maharashtra &
ors.)
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
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Shri H. D. Dangre, Advocate for petitioners.
Shri V. A. Thakare, Assistant Government Pleader for respondent Nos.1 to 3.
CORAM : R. K. DESHPANDE &
VINAY JOSHI, JJ.
DATE : 21.12.2018.
Issue notice to the respondents for final disposal of the matter returnable on 22.02.2019.
The learned Assistant Government Pleader waives service of notice to the respondent Nos. 1 to 3.
The contention in this petition is that without any decision on the appeal, the order directing the absorption of teachers in some other Ashram Schools has been taken and this is incontravention of provisions of Ashram School Code particularly Clause 3.6 under Chapter- III.
By way of ad-interim relief, we stay the order dated 11.12.2018.
JUDGE JUDGE
Gohane
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