Bombay High Court
Mangesh Mahadev Bedare vs The State Of Maharashtra Through Its ... on 14 March, 2024
Author: Ravindra V. Ghuge
Bench: Ravindra V. Ghuge
(1) 918pil13.24
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
918 PUBLIC INTEREST LITIGATION NO. 13 OF 2024
MANGESH MAHADEV BEDARE
....Petitioner
VERSUS
THE STATE OF MAHARASHTRA THROUGH ITS PRINCIPAL
SECRETARY AND ANOTHER
.....Respondents
Mr. K. P. Rodge, Advocate for the Petitioner
Mr. A. B. Girase, GP for the Respondents/State
CORAM : RAVINDRA V. GHUGE &
R. M. JOSHI, JJ.
DATE : 14th MARCH, 2024 P. C.
1. We have perused the PIL. The Petitioner has putforth prayer clause-B, as under:-
B. By issuing appropriate writ, order or direction in the like nature, respondent No.1 may kindly be directed to formulate policy to provide Marathi language as option for the Mains Examination of the Agriculture Services Examination and further direct respondent No.2 MPSC to implement the policy decision taken by respondent No.1-State.
1 of 3 (2) 918pil13.24
2. The Petitioner has placed before us a news item published in Daily Lokmat, Chhatrapati Sambhajingar Edition, dated 29-02-2024, wherein, the State Government is reported to have taken a decision to make the Marathi Language compulsory in all the Mediums of Instructions in schools. The said news paper dated 29-02-2024 is marked as 'X-1' for identification.
3. The learned Counsel for the Petitioner has also placed before us a news item published in Daily Lokmat, Chhatrapati Sambhajinagar Edition, dated 14-03-2024. Page No.5 of the said news item indicates that the Council of Ministers in the State Government have taken a decision that Marathi language would be the Medium for imparting education and would also generate employment. The same is taken on record and marked as 'X-2'.
4. The learned Advocate for the Petitioner points out that earlier this PIL was in the form of Writ Petition No.
2 of 3 (3) 918pil13.24 1464/2022. By order dated 22-08-2022 and 12-10-2022, this court had taken up the issue of making Marathi Language available as a language for the exams conducted by MPSC at all levels. By a further order dated 05-06-2023, the Petitioner was granted leave to convert this Petition in PIL.
5. Issue notice to the Respondents, returnable on 18- 04-2024. The learned Government Pleader waives service of notice for the Respondents/State.
[R. M. JOSHI, J.] [RAVINDRA V. GHUGE, J.] VishalK/918pil13.24 3 of 3