Bombay High Court
Samarth Ramdas Shikshan Sanstha, ... vs The State Of Maharashtra, Thr. ... on 28 July, 2023
Author: A.S. Chandurkar
Bench: A.S. Chandurkar
916-WP-4693-2023.odt 1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH : NAGPUR.
WRIT PETITION NO.4693 of 2023
Samarth Ramdas Shikshan Sanstha, Aroli, through its President-Shri Shivaji D.Kumbhalkar
vs.
The State of Maharashtra, through Secretary, Education and Sports Department, and others.
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Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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Shri V.N.Patre, Advocate for petitioner.
CORAM :- A.S.CHANDURKAR AND MRS. VRUSHALI V. JOSHI, JJ.
DATE :- 28thJULY, 2023 The petitioner seeks permission of the Education Officer (Secondary) to undertake recruitment. The request made on 03.10.2022 in that regard is stated to be pending.
2. Issue notice to the respondents, returnable in four weeks.
3. Shri A.M.Deshpande, learned In-charge Government Pleader waives service of notice for the respondents.
4. The respondent no.3 in the meanwhile to consider the communication dated 03.10.2022 (page 24 of the writ petition) and file affidavit in that regard.
(MRS. VRUSHALI V. JOSHI, J.) (A.S.CHANDURKAR, J.) Andurkar.
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