Bombay High Court
Sujata Kashinath Pawar vs The State Of Maharashtra Through Its ... on 20 April, 2021
Author: C. V. Bhadang
Bench: Nitin Jamdar, C. V. Bhadang
rsk 1/2 3-WP-ST-1915-21.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION (ST) NO.1915 OF 2021
Sujata Kashinath Pawar ...Petitioner
V/s.
The State of Maharashtra through
its Secretary ...Respondents
----
Mr. V. S. Panpatte for the Petitioner.
Ms. K. N. Solunke, AGP for the Respondent-State.
----
CORAM : NITIN JAMDAR AND
C. V. BHADANG, JJ.
DATE : 20 APRIL 2021.
(Through Video Conferencing) P. C. . The learned Counsel for the Petitioner states that additional copy will be served on the office of the learned Government Pleader.
2. The Petitioner apprehends termination from service on the ground that she has not passed Teachers Eligibility Test.
3. Group of petitions raising identical challenge to this stipulation of acquiring Teachers Eligibility Test qualification is ::: Uploaded on - 20/04/2021 ::: Downloaded on - 07/09/2021 20:19:41 ::: rsk 2/2 3-WP-ST-1915-21.doc heard by the Division Bench at Aurangabad and the order is awaited.
4. Stand over to 14 June 2021, subject to the SOP governing the adjourned date regarding prioritization of the cases to be listed.
5. In the meanwhile, the services of the Petitioner be not terminated on the ground of not having passed the Teachers Eligibility Test, and the Petitioner be paid regular salary.
(C. V. BHADANG, J.) (NITIN JAMDAR, J.) ::: Uploaded on - 20/04/2021 ::: Downloaded on - 07/09/2021 20:19:41 :::