Bombay High Court
Beed Zilla Shaleya Poshan Ahaar Kamgar ... vs The State Of Maharashtra And Others on 9 January, 2019
Author: T.V. Nalawade
Bench: T.V. Nalawade
(1) WP No.4796/2014
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD.
WRIT PETITION NO. 4796 OF 2014
Jalna Zilla Shaleya Poshan Ahaar
Kamgar Sanghtana. Petitioner.
Versus
State of Maharashtra & others. Respondents.
WITH
WRIT PETITION NO. 3922 OF 2014
Beed Zilla Shaleya Poshan Ahaar
Kamgar Sanghtana. Petitioner.
Versus
State of Maharashtra & others. Respondents.
***
Mr. P.V. Barde, Advocate for the petitioners.
Mr. A.B. Chate, A.G.P. for the respondents.
***
CORAM : T.V. NALAWADE AND
SUNIL K. KOTWAL, JJ.
Dated : 9 January 2019.
ORDER :-
. Today learned Counsel for the petitioners produced on record copy of explanation dated 10 July 2014 issued by State Government in relation to the Scheme of State Government of ::: Uploaded on - 10/01/2019 ::: Downloaded on - 11/01/2019 05:06:32 ::: (2) WP No.4796/2014 supplying mid-day meal to the school children and submitted that purpose of the proceeding is served. That explanation is taken on record.
2. Both Writ Petitions are disposed of.
( SUNIL K. KOTWAL) ( T.V. NALAWADE )
JUDGE JUDGE
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