Bombay High Court
Maharashtra Gramin Vikas Shikshan ... vs The Learned School Tribunal, Nagpur ... on 17 December, 2018
Author: Z.A. Haq
Bench: Z.A. Haq
1 wp8301.18
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
WRIT PETITION NO.8301/2018
Maharashtra Gramin Vikas Shikshan Sanstha, Khambadi (Borgaon) and
another
..Vs..
The Learned School Tribunal, Nagpur and others
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Shri S.P. Bhandarkar, Advocate for the petitioners.
CORAM : Z.A. HAQ, J.
DATE : 17.12.2018.
Heard.
The contention on behalf of the petitioners / Management is that though the respondent No.2 / employee is appointed in post reserved for Scheduled Tribe candidate, she is avoiding to submit her caste certificate to enable the Management / school to forward the case of the respondent No.2 to the Caste Scrutiny Committee for verification. The learned Advocate for the petitioners has pointed out the communication sent by the respondent No.2 to the Headmaster on 23 rd September, 2017 (at page No.37 of the paper book).
Issue notice to the respondents. Shri S.P. Deshpande, Addl. Government Pleader waives notice for the respondent No.3.
Shri V.P. Maldhure, A.G.P. waives notice for the respondent No.1.
The respondents may file reply / affidavit, if so advised, till 18th March, 2019.
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There shall be ad interim order in terms of prayer clause (2) until further orders.
The respondent No.2 will be at liberty to circulate the matter earlier, if so advised.
JUDGE Tambaskar.
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