Bombay High Court
Shri. Ananda Balaso Killedar vs The State Of Maharashtra Thru The ... on 26 August, 2022
Author: Madhav J. Jamdar
Bench: S.V. Gangapurwala, Madhav J. Jamdar
13.WPNo.99262022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 9926 OF 2022
Ananda Balaso Killedar ... Petitioner
Versus
The State of Maharashtra & Ors. ... Respondents
Mr. Prashant Bhavake, Advocate for the Petitioners.
Mr. S. B. Kalel, AGP for the Respondents/State.
CORAM: S.V. GANGAPURWALA &
MADHAV J. JAMDAR, JJ.
DATED : AUGUST 26, 2022
P.C.
1. The learned Counsel for the petitioner submits that the proposal seeking approval to the appointment of the petitioner is pending with the Education Offcer.
2. The learned AGP accepts notice for respondent No.5.
3. In case, the proposal seeking approval to the appointment of the petitioner (page 24) is pending with respondent No.5, the respondent No.5 shall take decision upon the same expeditiously preferably within six months from today.
4. The writ petition is disposed of. No costs.
(MADHAV J. JAMDAR, J.) (S.V. GANGAPURWALA, J.)
Digitally signed
by RAJU
DATTATRAYA
RAJU GAIKWAD
DATTATRAYA
Date:
GAIKWAD 2022.08.29
12:07:50
+0530
Gaikwad RD 1/1