Bombay High Court
Gangesh Husseprabhu Chennapa vs The State Of Maharashtra And Others on 15 November, 2021
Author: R. N. Laddha
Bench: S. V. Gangapurwala, R. N. Laddha
1 wp 8933.2021
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
130 WRIT PETITION NO.8933 OF 2021
GANGESH HUSSEPRABHU CHENNAPA
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Balaji S. Chondhekar
AGP for Respondent No. 1: Mr. P. S. Patil
Advocate for Respondent No. 2: Mr. S. R. Dheple
...
CORAM: S. V. GANGAPURWALA &
R. N. LADDHA, JJ.
DATE: 15th NOVEMBER, 2021 PER COURT: 1. Heard.
2. The grievance of the petitioner is that the proposal given for change of caste in the school record of the petitioner is pending with the Education Officer since January-2021. The same is not yet decided.
3. In case the proposal for change of caste in the school record of the petitioner is pending with the Education Officer then, the Education Officer shall decide the same on it's own merits, in accordance with law, preferably within a period of six (06) months.
4. Writ Petition accordingly stands disposed of. No costs.
[R. N. LADDHA, J.] [S. V. GANGAPURWALA, J.] marathe ::: Uploaded on - 17/11/2021 ::: Downloaded on - 17/11/2021 23:33:07 :::