Bombay High Court
Jafarsing Bharat Ahire And Others vs The State Of Maharashtra Through Its ... on 13 June, 2023
Author: Mangesh S. Patil
Bench: Mangesh S. Patil
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
929 WRIT PETITION NO.6014 OF 2023
JAFARSING BHARAT AHIRE AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA THROUGH ITS PRINCIPAL
SECRETARY AND OTHERS
...
AND
930 WRIT PETITION NO.6015 OF 2023
ESHWAR KISAN RATHOD AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA THROUGH ITS PRINCIPAL
SECRETARY AND OTHERS
...
931 WRIT PETITION NO.6016 OF 2023
DIPALI PANDURANG MARATHE AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA THROUGH ITS
PRINCIAPL SECRETARY AND OTHERS
...
932 WRIT PETITION NO.6017 OF 2023
DIPAK SHIVDAS PAWAR AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA THROUGH ITS PRINCIPAL
SECRETARY AND OTHERS
...
933 WRIT PETITION NO.6018 OF 2023
AJAY SAMA VALVI AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA THROUGH ITS PRINCIPAL
SECRETARY AND OTHERS
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Advocate for Petitioners : Mr. U. R. Awate h/f.
Mr. Talekar And Associates
AGP for Respondents - State : Mr. :P. K. Lakhotiya
...
CORAM : MANGESH S. PATIL &
S. G. CHAPALGAONKAR, JJ.
DATE : 13 JUNE 2023 PER COURT :-
1. Heard both the sides.
2. The petitioners, who are allegedly working on daily wage basis on teaching and non-teaching posts in the respondent -Schools and continuing for several years, are being sought to be replaced by resorting to outsourcing.
3. Issue notice to the respondents, returnable on 04.07.2023.
4. Till then, the petitioners' services, if they are still continuing, shall not be terminated.
(S.G.CHAPALGAONKAR) (MANGESH S. PATIL) JUDGE JUDGE shp/-
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