Bombay High Court
Manesh Dattatraya Paradhi vs The State Of Maharashtra Through The ... on 24 April, 2023
Author: Neela Gokhale
Bench: G.S. Patel, Neela Gokhale
16-ASWP-11559-2022.DOC
Gaikwad RD
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.11559 OF 2022
Manesh Dattatraya Paradhi ...Petitioner
Versus
The State of Maharashtra & Ors ...Respondents
WITH
WRIT PETITION NO.11562 OF 2022
Bhagwan Maruti Urade ...Petitioner
Versus
The State of Maharashtra & Ors ...Respondents
Mr NV Bandiwadekar, Senior Advocate, with Vinayak Kumbar,
i/b AN Bandiwadekar, for the Petitioners.
Mrs AA Purav, AGP, for Respondents No. 1 & 2-State.
Ms Anita Bhaktwani, for Respondent No. 3.
CORAM: G.S. Patel &
Neela Gokhale, JJ.
DATED: 24th April 2023 PC:-
1. By an order dated 21st March 2023 we directed the Education Officer to decide the Management's proposal, a copy of which is at page 63. He had to take a decision within three weeks.Page 1 of 2
24th April 2023 ::: Uploaded on - 25/04/2023 ::: Downloaded on - 25/04/2023 16:27:47 ::: 16-ASWP-11559-2022.DOC
2. It appears nothing has been done. This is unacceptable. It is only because Ms Purav requests one further extension and as a courtesy to her, that we are granting an extension till 6th June 2023. The Education Officer will bear in mind that if we do not have an order by that date as directed, no matter what Ms Purav or any AGP says, we will proceed against the AGP to enforce compliance including, if necessary, in contempt.
3. List the matter on 7th June 2023.
(Neela Gokhale, J) (G. S. Patel, J)
Digitally signed
by RAJU
RAJU DATTATRAYA
DATTATRAYA GAIKWAD
GAIKWAD Date:
2023.04.25
12:32:02 +0530
Page 2 of 2
24th April 2023
::: Uploaded on - 25/04/2023 ::: Downloaded on - 25/04/2023 16:27:47 :::