Bombay High Court
Kabnur Education Society Kabnur High ... vs The State Of Maharashtra Thou The ... on 2 November, 2023
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
Tauseef 501-WP.11127.2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.11127 OF 2022
WITH
WRIT PETITION NO.11137 OF 2022
WITH
WRIT PETITION NO.11134 OF 2022
Kabnur Education Society Kabnur High School,
Through President/Secretary ...Petitioner
Versus
The State of Maharashtra,
Through the Secretary ...Respondent
WITH
WRIT PETITION NO.10987 OF 2022
Jay Bhawani Education Society,
Through its President/Secretary & Ors. ...Petitioners
Versus
The State of Maharashtra,
Through the Secretary,
School and Sports Department & Ors. ...Respondents
WITH
WRIT PETITION NO.11798 OF 2022
Anirudha Laxman Acharekar ...Petitioner
Versus
The State of Maharashtra,
Through the Secretary,
School and Sports Department & Ors. ...Respondents
WITH
WRIT PETITION NO.12346 OF 2022
1 of 2
Tauseef 501-WP.11127.2022.doc
Prince Shivaji Maratha Boarding House,
Kolhapur & Ors. ...Petitioners
Versus
The State of Maharashtra,
Through the Secretary,
School and Sports Department & Ors. ...Respondents
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Mr. Prashant Bhavke for the Petitioners. Mr. N. C. Walimbe, AGP a/w. Ms. P. J. Gavhane, AGP for the Respondent (State).
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CORAM : G. S. KULKARNI,
JITENDRA JAIN, J.J.
DATE : 2nd NOVEMBER, 2023.
P.C.
. Let reply affidavit be filed on or before the adjourned date of
hearing.
2. Considering the facts and circumstances of the case, it would be in the interest of justice that till the adjourned date of hearing, the Respondents shall not absorb Assistant Teachers and/or transfer any Assistant Teachers on the posts already occupied by the Petitioners in their respective schools in question. Ordered accordingly.
[JITENDRA JAIN, J.] [G. S. KULKARNI, J.] Signed by: Tauseef Farooqui Designation: PA To Honourable Judge Date: 04/11/2023 17:34:20 2 of 2