Bombay High Court
Meenakshi Jaywant Paradhi Nee Minakshi ... vs The State Of Maharashtra Throu. The Sec. ... on 9 July, 2025
Author: Ravindra V. Ghuge
Bench: Ravindra V. Ghuge
2025:BHC-AS:28300-DB
05- WP-8835-25.odt
JYOTI IN THE HIGH COURT OF JUDICATURE AT BOMBAY
RAJESH
MANE
Digitally signed
by JYOTI
CIVIL APPELLATE JURISDICTION
RAJESH MANE
Date: 2025.07.11
11:40:33 +0530
WRIT PETITION NO. 8835 OF 2025
Meenakshi Jaywant Paradhi Nee
Minakshi Jayaram Salunke ...Petitioner
Versus
The State Of Maharashtra Throu.
The Sec. School Education And
Sports Dept And Ors .. Respondents
Mr. Prashant Bhavake, for the Petitioner.
Mrs.Nisha Mehra , AGP for the Respondent-State.
CORAM: RAVINDRA V. GHUGE &
GAUTAM A. ANKHAD, JJ.
DATE: 9h JULY, 2025
P. C.
1. On 2nd July, 2025, we had passed the following order:-
1. Leave is granted to add a prayer clause to challenge the order dated 11th February 2025, passed by Shri Sandip Sangave, Divisional Deputy Director of Education, Mumbai Division, Mumbai, which was not brought to the notice of the Petitioner till today, and to place the said order on record.
2. Liberty is granted to add Shri Sandip Sangave as Respondent No.6, in view of various orders of the Court directing that, in matters wherein deficiencies are pointed out, a final order of Mane 1/3 ::: Uploaded on - 11/07/2025 ::: Downloaded on - 02/08/2025 00:30:16 ::: 05- WP-8835-25.odt rejection of the proposal should not be passed without granting an opportunity to the Management to remove such deficiencies.
3. Addition/amendment be carried out forthwith.
4. The learned AGP submits that she would seek instructions from Shri Sandip Sangave and address the Court on the next date.
5. List this Petition on 9th July, 2025, in the supplementary board.
2. The Order dated 11th February, 2025, passed by the Divisional Deputy Director of Education, Mumbai Shri Sandip Sangave, is marked as 'X' for identification.
3. The learned AGP submits on the basis of oral instructions received from the said Officer, that the Order 'X' is to be construed as being a notice to the Management, for removal of deficiencies. A fresh notice has been issued by him on 9th July, 2025, a photostat copy of which is placed on record. The same is marked as 'Y' for Identification.
4. She submits that the said Officer would enable the Management to remove the deficiencies and place a revised proposal before him and the same would be considered on merits. A reasoned Order would be passed.
5. The Management would respond to the notice dated 9 th July, 2025, 'Y'. A revised proposal be tendered by removing all the deficiencies by 17 th Mane 2/3 ::: Uploaded on - 11/07/2025 ::: Downloaded on - 02/08/2025 00:30:16 ::: 05- WP-8835-25.odt July, 2025 or within 10 days thereafter. After such revised proposal is filed, the concerned Authority would follow the due procedure laid down in law and pass a reasoned order within 45 days.
6. In view of the above statements and directions, this Petition is disposed off.
[GAUTAM A. ANKHAD, J.] [RAVINDRA V. GHUGE, J.] Mane 3/3 ::: Uploaded on - 11/07/2025 ::: Downloaded on - 02/08/2025 00:30:16 :::