Badri Kondu Chavhan And Others vs The State Of Maharashtra, Thr. Secretary, School Education And Sport Dept., Mumbai And Ors.

2026:BHC-NAG:6455-DB
WP-6163.25 & oths.-J.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NOS. 6163, 6148, 6370, 6365, 6166,
6159, 6165, 6363, 6169, 6364, 6386, 6172, 6359, 6161,
6387, 6158, 6164, 6157, 6162, 6168, 6388, 4963, 6789,
6019, 6018, 6022, 6021, 6937, 8085, 6023, 6020,
6017, 6016, 8110, 8113, 6814, 7064, 7336, 4605,
8130, 6438, 8095, 6060, 6434, 5680, 6430, 6433,
6436, 5531, 6106 & 5647 OF 2025
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WRIT PETITION NO. 6163 OF 2025
PETITIONERS: 1] Badri Kondu Chavhan, Aged about 36
years, Occ. - Service, R/o.: Ward No.4,
Near Bharat Mata Chauk, Kuhi,
Nagpur – 441202.
2] Minal Paramananda Raut, Aged about
36 years, Occ. - Service, R/o.: Plot No.
59, Tirupati Housing Society, Adarsh
Nagar, Wadi Adegaon, Nagpur
440023.
3] Megha Umesh Ambagade, Aged about
40 years, Occ. - Service, R/o.: Plot No.
8. Shende Nagar, Kamptee Road, Teka
Naka, Uppalwadi, Nagpur 440026.
4] Yogesh Diliprao Bhagat, Aged about
32 years, Occ. - Service, R/o.: Umari
bajar, Tq. Kinwat, Nanded 431804.
-Versus -
RESPONDENTS: 1] The State of Maharashtra, Through
Secretary, School Education & Sport
Department, Mantralaya, Mumbai.
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2] Director of Education Department
(Primary), Central Building, Dr. Annie
Besant Road, Pune 411001.
3] Education Officer (Primary), Zilla
Parishad, Nagpur – 440001.
4] Chief Superintendent of Pay &
Provident Fund Unit (Primary), Zilla
Parishad, Nagpur.
5] Deputy Director of Education
Department -Nagpur Division,
Balbharati Building, Near N.M.C
Garden, Dhantoli, Nagpur-440012.
6] Indira Gandhi Higher Primary School,
Through Principal & President, Indira
Gandhi Higher Primary School,
Dattawadi, Amravati Raod, Nagpur.
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Mr. H.S.Chitalye, Mr.P.S.Dhenge, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
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WRIT PETITION NO. 6148 OF 2025
PETITIONER: Ketaki Baliram Kumbhare, Aged about
40 years, Occu.: Service, R/o Plot
No.7A, Hingana Road, Gudadhe
College, Kalyan Nagar, Nagpur –
440036.
-Versus -
RESPONDENTS: 1] The State of Maharashtra, Through
Secretary, School Education & Sport
Department, Mantralaya, Mumbai.
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2] Director of Education Department
(Primary), Central Building, Dr. Annie
Besant Road, Pune 411001.
3] Education Officer (Primary), Zilla
Parishad, Nagpur – 440001.
4] Chief Superintendent of Pay &
Provident Fund Unit (Primary), Zilla
Parishad, Nagpur.
5] Deputy Director of Education
Department - Nagpur Division,
Balbharati Building, Near N.M.C
Garden, Dhantoli, Nagpur-440012.
6] Mainabai Primary School, Through
Principal, Mainabai Primary School,
Joshiwadi, Nagpur.
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Mr. H.S.Chitalye, Mr.P.S.Dhenge, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
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WRIT PETITION NO. 6370 OF 2025
PETITIONER S : 1] Bhaskar Nagoraoji Satpute, Aged
about 40 years, Occ. - Service, R/o.:
Gurudev Chauk, Ward No.4, At Tekdi,
Ta-parshivni, Godeogaon, Dist.
Nagpur-441404.
2] Abhishek Kisan Mohankar, Aged about
35 years, Occ. - Service, R/o.: Swami
Vivekanand Nagar, Kanhan, Nagpur –
441401.
3] Geeta Hari Wanjari Aged about 43
years, Occ. - Service, R/o.: Near
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Mundale Ara machine, Sukrawari
Ward, Pauni, Dist- Bhandara 441910.
4] Pawankumar Namdeo Thamke, Aged
about 35 years, Occ. - Service, R/o.:
Chalbardi (Rai).
5] Smt. Hirabai Primary School, (Smt.
Hirabai Uccha Prathamik Shala)
Through Principal, Smt. Hirabai
Uccha Prathamik Shala, Kanhan, Ta.
Parshioni, Dist. Nagpur.
-Versus -
RESPONDENTS: 1] The State of Maharashtra, Through
Secretary, School Education & Sport
Department, Mantralaya, Mumbai.
2] Education Officer (Primary), Zilla
Parishad, Nagpur – 440001.
3] Chief Superintendent of Pay &
Provident Fund Unit (Primary), Zilla
Parishad, Nagpur.
4] Deputy Director of Education
Department - Nagpur Division,
Balbharati Building, Near N.M.C
Garden, Dhantoli, Nagpur-440012.
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Mr. H.S.Chitalye, Mr.P.S.Dhenge, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
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WRIT PETITION NO. 6365 OF 2025
PETITIONER S : 1] Manda W/o Vijay Sonbarse, Aged
about 42 years, Occu.: Service, R/o:
Plot No.383, Ganesh Nagar, Sangam
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Talkies Road, Hanuman Nagar S.O.,
Nagpur-442201.
2] Lt. Shravanji Watkar Upper Primary
School, Through Principal Lt.
Shravanji Watkar Upper Primary
School, Hudkeshwar Road, Nagpur.
-Versus -
RESPONDENTS: 1] The State of Maharashtra, Through
Secretary, School Education & Sport
Department, Mantralaya, Mumbai.
2] Director of Education Department
(Primary), Central Building, Dr. Annie
Besant Road, Pune 411001.
3] Education Officer (Primary), Zilla
Parishad, Nagpur – 440001.
4] Chief Superintendent of Pay &
Provident Fund Unit (Primary), Zilla
Parishad, Nagpur.
5] Deputy Director of Education
Department - Nagpur Division,
Balbharati Building, Near N.M.C
Garden, Dhantoli, Nagpur-440012.
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Mr. H.S.Chitalye, Mr.P.S.Dhenge, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
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WRIT PETITION NO. 6166 OF 2025
PETITIONER S : 1] Arvind Vasantrao Rathod, Aged about
34 years, Occ. - Service, R/o.: At PO
Bhatsawangi, Tanda, Ta. Dist. Hingoli-
431513.
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2] Jyotsna Mangesh Bandurkar, Aged
about 35 years, Occ. - Service, R/o.:
Ganpati Ward, Railway Station Road,
Gavrala, Bhadravati, Chandrapur-
442902.
3] Shilpa Sandeep Rathod, Aged about
36 years, Occ. Service, R/o.:
Jagannath Sai Park, Flat No. 302, B-
Wing. Near Swapna Nagri, Jadhav
Colony, Belavali, Badlapur West,
Badlapur, PO: Kulgaon, Dist. Thane –
421503.
4] Poonam Bhaskarrao Khandale Aged
about 37 years, Occ. - Service, R/o.:
Anand Garden Duplex, Row House
No. 6, Sharmik Nagar, Satpur, Nashik
-Versus -
RESPONDENTS: 1] The State of Maharashtra, Through
Secretary, School Education & Sport
Department, Mantralaya, Mumbai.
2] Director of Education Department
(Primary), Central Building, Dr. Annie
Besant Road, Pune 411001.
3] Education Officer (Primary), Zilla
Parishad, Nagpur – 440001.
4] Chief Superintendent of Pay &
Provident Fund Unit (Primary), Zilla
Parishad, Nagpur.
5] Deputy Director of Education
Department - Nagpur Division,
Balbharati Building, Near N.M.C
Garden, Dhantoli, Nagpur-440012.
6] Pratibha Higher Primary School,
Through Secretary & President,
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Pratibha Higher Primary School,
Mohpa, Dist. Nagpur.
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Mr. H.S.Chitalye, Mr.P.S.Dhenge, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
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WRIT PETITION NO. 6159 OF 2025
PETITIONER S : 1] Jagdish Natthu Matte, Aged about 38
years, Occ. Service, R/o.: At Balapur,
Bopapur, Sakharadara, Zari-Jamani,
Yavatmal-445304.
2] Mrunali W/o Rupesh Dhok Aged
about 34 years, Occ. - Service, R/o.:
Plot No. 149, Dattatraya Nagar Road,
Near Sarweshwar Mandir, Dattatraya
Nagar, Ayodhya Nagar, Nagpur –
440024.
3] Nitesh S/o Diliprao Lambat Aged
about 38 years, Occ. - Service, R/o.:
Borgaon, Bela Umred, Nagpur
4417108.
4] Sushma Hemantkumar Bankar Aged
about 34 years, Occ. - Service, R/o.:
Sant Tukdoji Ward, Hinganghat,
Wardha – 442301.
5] Adarsh Primary School, Through
Principal, Adarsh Primary School,
Kodamendi, Ta. Mauda, Dist. Nagpur
-Versus -
RESPONDENTS: 1] The State of Maharashtra, Through
Secretary, School Education & Sport
Department, Mantralaya, Mumbai.
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2] Director of Education Department
(Primary), Central Building, Dr. Annie
Besant Road, Pune 411001.
3] Education Officer (Primary), Zilla
Parishad, Nagpur – 440001.
4] Chief Superintendent of Pay &
Provident Fund Unit (Primary), Zilla
Parishad, Nagpur.
5] Deputy Director of Education
Department - Nagpur Division,
Balbharati Building, Near N.M.C
Garden, Dhantoli, Nagpur-440012.
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Mr. H.S.Chitalye, Mr.P.S.Dhenge, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
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WRIT PETITION NO. 6165 OF 2025
PETITIONER S : 1] Ravikant S/o Nemichand Jadhao Aged
about 36 years, Occ. - Service, R/o.:
Ward No. 3, Naik Nagar Heti, Ar
Yavatmal-445103.
2] Anil S/o Kawaduji Chavhan Aged
about 39 years, Occ. - Service, R/o.:
Bhambora, Pardi Naskari, Yavatma
445109.
3] Sushila W/o Prashantkumar Rangari
Aged about 38 years, Occ. - Service,
R/o.: Ward No. 4, Bondgaon Devi,
Arjuni Morgaon, Gondiya – 441701.
4] Vijay Ekanath Kakade Aged about 38
years, Occ. - Service, R/o.: Mondha,
Nagpur – 441110.
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-Versus -
RESPONDENTS: 1] The State of Maharashtra, Through
Secretary, School Education & Sport
Department, Mantralaya, Mumbai.
2] Director of Education Department
(Primary), Central Building, Dr. Annie
Besant Road, Pune 411001.
3] Education Officer (Primary), Zilla
Parishad, Nagpur – 440001.
4] Chief Superintendent of Pay &
Provident Fund Unit (Primary), Zilla
Parishad, Nagpur.
5] Deputy Director of Education
Department - Nagpur Division,
Balbharati Building, Near N.M.C
Garden, Dhantoli, Nagpur-440012.
6] Vidyavardhini Dnyanpith Higher
Primary School, Through Secretary &
President, Vidyavardhini Dnyanpith
Higher Primary School, Shivangaon,
Dist. Nagpur.
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Mr. H.S.Chitalye, Mr.P.S.Dhenge, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
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WRIT PETITION NO. 6363 OF 2025
PETITIONER S : 1] Anuradha W/o. Ritesh Roge Aged
about 33 years, Occ. - Service, R/o.:
Ramnagar Qtr No. MQ-226, Ghugus,
Mhatardevi, Chandrapur – 442505.
2] Kunal S/o Ashokrao Dhobe Aged
about 38 years, Occ. - Service, R/o.:
At Shivani Dhobi, Yavatmal – 445303.
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3] Rupal Dinkarrao Dhenge Aged about
38 years, Occ. - Service, R/o.: Plot No.
159, Alankar Nagar, Manewada Besa
Road, VTC PO Parvati Nagar, Nagpur –
440027.
4] Manisha Nitin Mahajan Aged about 43
years, Occ. - Service, R/o.: Plot No.20,
Chandrabhaga Apartment, IT Park
Road, Near Datta Mandir, Shree
Nagar, Parsod, Ranapratap Nagar,
Nagpur -440022.
-Versus -
RESPONDENTS: 1] The State of Maharashtra, Through
Secretary, School Education & Sport
Department, Mantralaya, Mumbai.
2] Education Officer (Primary), Zilla
Parishad, Nagpur – 440001.
3] Chief Superintendent of Pay &
Provident Fund Unit (Primary), Zilla
Parishad, Nagpur.
4] Deputy Director of Education
Department Nagpur Division,
Balbharati Building, Near N.M.C
Garden, Dhantoli, Nagpur – 440012.
5] Mainabai Primary School Through
Principal, Mainabai Primary School,
Joshiwada, Chandramani Nagar,
Nagpur.
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Mr. H.S.Chitalye, Mr.P.S.Dhenge, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
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WRIT PETITION NO. 6169 OF 2025
PETITIONER S : 1] Vitthal S/o Dattrao Kashte, Aged
about 36 years, Occ. - Service, R/o.:
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At Jagapur, PO Shembalpimpri,
Jagapur, Yavatmal – 445209.
2] Nilesh S/o Namdeo Rathod, Aged
about 37 years, Occ. - Service, R/o.:
At Post Chikhali Camp, Tq. Pusad,
Chikhali, Yavatmal - 445204.
-Versus -
RESPONDENTS: 1] The State of Maharashtra, Through
Secretary, School Education & Sport
Department, Mantralaya, Mumbai.
2] Director of Education Department
(Primary), Central Building, Dr. Annie
Besant Road, Pune – 411001.
3] Education Officer (Primary), Zilla
Parishad, Nagpur – 440001.
4] Chief Superintendent of Pay &
Provident Fund Unit (Primary), Zilla
Parishad, Nagpur.
5] Deputy Director of Education
Department -Nagpur Division,
Balbharati Building, Near N.M.C
Garden, Dhantoli, Nagpur – 440012.
6] Walmik Primary School, Through
Principal & President, Walmik Primary
School, Kamptee, Nagpur.
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Mr. H.S.Chitalye, Mr.P.S.Dhenge, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
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WRIT PETITION NO. 6364 OF 2025
PETITIONER S : 1] Prakash Mahadeo Gowardipe Aged
about 39 years, Occ. - Service, R/o.:
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House No. 2545, Plot No. 36,
Ramkrushna Nagar, Umred Road,
Dighori, Hudkeshwar khurd, Nagpur
440034.
2] Hindustan Primary School Through
Principal, Hindustan Primary School,
Wardaman Nagar, Nagpur.
-Versus -
RESPONDENTS: 1] The State of Maharashtra, Through
Secretary, School Education & Sport
Department, Mantralaya, Mumbai.
2] Director of Education Department
(Primary), Central Building, Dr. Annie
Besant Road, Pune – 411001.
3] Education Officer (Primary), Zilla
Parishad, Nagpur – 440001.
R.No.4 dismissed vide 4] Chief Superintendent of Pay &
R(J) order dt.20/2/26. Provident Fund Unit (Primary), Zilla
Parishad, Nagpur. DISMISSED
5] Deputy Director of Education
Department Nagpur Division,
Balbharati Building, Near N.M.C
Garden, Dhantoli, Nagpur – 440012.
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Mr. H.S.Chitalye, Mr.P.S.Dhenge, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
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WRIT PETITION NO. 6386 OF 2025
PETITIONER S : 1] Tai Dilip Motghare, Aged about 46
years, Occ. - Service, R/o.: Flat no.
301, Kaash Enclave, Hudkeshwar
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Road, Near Swamisamartha Sadguruh
Pawar Nagar, Hudkeshawar Nagpur.
2] Vrushali Yougesh Mirashe Aged about
36 years, Occ. - Service, R/o.: Plot No.
244, Jaitada Road, Near Hanuman
Mandir, Pragati Nagar, Nagpur –
440036.
3] Late. Shrawanji Watkar Uappar primer
School Through Principal, Late.
Shrawanji Watkar Uappar primer
School, Hudkeshwar, Dist. Nagpur.
-Versus -
RESPONDENTS: 1] The State of Maharashtra, Through
Secretary, School Education & Sport
Department, Mantralaya, Mumbai.
2] Education Officer (Primary), Zilla
Parishad, Nagpur – 440001.
3] Chief Superintendent of Pay &
Provident Fund Unit (Primary), Zilla
Parishad, Nagpur.
4] Deputy Director of Education
Department - Nagpur Division,
Balbharati Building, Near N.M.C
Garden, Dhantoli, Nagpur 440012.
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Mr. H.S.Chitalye, Mr.P.S.Dhenge, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
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WRIT PETITION NO. 6172 OF 2025
PETITIONER S : 1] Pratibha Ganesh Rathod, Aged about
38 years, Occ. - Service R/o.: 3122,
Khadgaon Road, In Front Vimalaai
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School, At. Takdewadi, Post Lava,
Nagpur – 440023.
2] Sudhakar Natthuji Sabale, Aged about
46 years, Occ. - Service R/o.: Ward
No. 4, Dhapewada Bk., Nagpur-
441501.
3] Abhishek Diliprao Dhote, Aged about
27 years, Occ. - Service, R/o.: Ward
No. 4, Mu. Post Dhapewada, Tah.
Kalmeshwar, Nagpur - 441501.
4] Avinash Mahadeo Bhonde, Aged
about 35 years, Occ. - Service R/o.:
Brahmani Road, Near Hanuman
temple, Ward No. 6, Jain Layout,
Wani, Yavatmal-445304.
5] Shalini Kisanji Kamdi, Aged about 38
years, Occ.-Service R/o.: At Agra, Post
Mohgaon, Bhadade. Tah. Narkhed,
Ward No. 3. Nagpur-441306.
6] Rahul Gopichand Rathod, Aged about
34 years, Occ. - Service R/o.: At
Rampur, Post Parwa, Ta. Pusad,
Yavatmal-445204.
7] Yogita Dewrao Fadke, Aged about 44
years, Occ. - Service R/o.: Plot No. 28,
Near N.M.C. School, New Bidipeth,
Hanuman Nagar, Ayodhya Nagar,
Nagpur 440024.
8] Pallavi Rajendra Kolhe, Aged about 34
years, Occ. - Service R/o.: At Wai, Post
Kachari, Sawanga, Tah. Katol, Nagpur-
441103.
9] Sankes Premrajji Kawadkar, Aged
about 43 years, Occ. - Service R/o.:
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10, Ward No. 6, Near Mata Mandir
Road, Mohpa, Nagpur 441502.
10] Rani Wamanrao Chaudhari, Aged
about 33 years, Occ. - Service R/o.:
Ward No. 11. Sawata Mandir Road,
Near Sawata Mandir. At Post Mohpa,
Ta. Kalmeshwar. Nagpur 441502.
11] Shahista Gaffar Sheikh, Aged about
39 years. Occ. - Service R/o.: Ward no
5, Dhapewada Bk., PO:Dhapewada,
441501 DIST:Nagpur.
12] Nitin Santoshrao Parachi, Aged about
39 years, Occ. - Service, R/o.: Nehru
Ward, Budhwarpeth, Mohpa, Nagpur-
441502.
13] Vishnu Nilkanth Dakhole, Aged about
34 years, Occ. Service R/o.: Ward No.
2, Waroda, Nagpur -441501.
14] Gokuldas Rameshwar Rathod, Aged
about 40 years, Occ. - Service, R/o.:
At Jamuniya, Post Pathrai, Ta. Ramtek,
Nagpur – 441401.
15] Tushar Balkrushna Waoo, Aged about
37 years, Occ. - Service, R/o.: Ward
No. 4. Dhapewada Bk.. Nagpur-
441501.
16] Ganesh Vinod Zade, Aged about 36
years, Occ. - Service, R/o.:Gurunagar
Road, Near Persapen Hostel, Ward No.
7, Wani, Yavatmal 445304.
17] Rakesh Asuraj Dhanvijay, Aged about
37 years, Occ. - Service, R/o.: Mu.
Mokhala, Post Masli, ta. Chimur,
Chandrapur – 442904.
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18] Dipali Manoharrao Surjuse, Aged
about 31 years, Occ. Service, R/o.:
Ward No. 9, Hanuman Nagar, Pardi
Road, Mu. Post Warud. Amravati-
444906.
19] Ashish Sheshrao Lagde, Aged about
40 years, Occ. - Service, R/o.: Near
Savata Mandir, Ward 12, Mohpa.
Nagpur – 441502.
20] Suraj Bhimrao Meshram, Aged about
34 years, Occ. - Service, R/o.:Tidangi,
Nagpur, Gaimukh Nanda, Nagpur –
441107.
21] Ashwini Sandesh Nikhade Aged about
40 years, Occ. - Service R/o.: Plot No.
15, Near N.I.T. Garden, Priyadarshani
Nagar, Trimurti Nagar, Nagpur –
440022.
22] Suchita Ramkrushna Kuhite Aged
about 42 years, Occ. - Service R/o.:
Ward No. 4, Dhapewada Bk.,
Dhapewada, Nagpur – 441501.
23] Pratibha Higher Secondary School,
Through Secretary, Vitthalrukmini
Bohudeshiya Sikshan Sanstha,
Dhapewada Ta. Kalmeshwar, Dist.
Nagpur-440023.
24] Pratibha Higher Secondary School,
Through Principal, Pratibha Higher
Secondary School, MohpaTa.
Kalmeshwar, Dist. Nagpur - 440023.
-Versus -
RESPONDENTS: 1] The State of Maharashtra, Through
Secretary, School Education & Sport
Department, Mantralaya, Mumbai.
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2] Director of Education Department
(Primary), Central Building, Dr. Annie
Besant Road, Pune – 411001.
3] Education Officer (Primary), Zilla
Parishad, Nagpur – 440001.
4] Chief Superintendent of Pay &
Provident Fund Unit (Primary), Zilla
Parishad, Nagpur.
5] Deputy Director of Education
Department -Nagpur Division,
Balbharati Building, Near N.M.C
Garden, Dhantoli, Nagpur - 440012.
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Mr. H.S.Chitalye, Mr.P.S.Dhenge, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
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WRIT PETITION NO. 6359 OF 2025
PETITIONER S : 1] Sachin S/o Gyanchand Kanojiya, Aged
about 35 years, Occ. Service, R/o.:
Near Shitla Mata Mandir, Main Road
Bhaji Mandi, Kamptee, Nagpur-
441002.
2] Swati D/o Kailash Dahat, Aged about
34 years, Occ. - Service, R/o.: Plot No.
111, Ward No. 3, Dhapewada bk.
Nagpur – 441501.
3] Udayvir S/o. Ramvishal Singh, Aged
about 43 years, Occ. - Service, R/o.;
Kamptee Colliery no. 3, At Tekadi,
Tah. Parshivni, Purana Hawamahal,
Tekadi, Nagpur – 441404.
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4] Vishal S/o Ishwar Dadmal, Aged
about 34 years, Occ. - Service, R/o.:
Near Dhrama Dabhere House, Shivaji
Chowk, Babupeth, Chandrapur –
442401.
5] Rashid Abdul Salam Barade, Aged
about 47 years, Occ.- Service, R/o.:
Ward No.1, Parshivni, Nagpur-
441105.
-Versus -
RESPONDENTS: 1] The State of Maharashtra, Through
Secretary, School Education & Sport
Department, Mantralaya, Mumbai.
2] Education Officer (Primary), Zilla
Parishad, Nagpur-440001.
3] Chief Superintendent of Pay &
Provident Fund Unit (Primary), Zilla
Parishad, Nagpur.
4] Deputy Director of Education
Department -Nagpur Division,
Balbharati Building, Near N.M.C
Garden, Dhantoli, Nagpur – 440012.
5] Sree Narayana Vidhalaya Hindi Upper
Primary School, Through Principal,
Sree Narayana Vidhalaya Hindi Upper
Primary School Swami Vivekananda
Nagar, Kanhan, Ta. Parshivni, Dist.
Nagpur.
6] Sree Sivagiri Hindi Upper Primary
School, Through Principal, Sree
Sivagiri Hindi Upper Primary School,
Kamptee, Coalmines Tekadi, Dist.
Nagpur.
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Mr. H.S.Chitalye, Mr.P.S.Dhenge, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
Mr.A.D.Mohgaonkar, Adv.for the respondent Nos.5 and 6.
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WRIT PETITION NO. 6161 OF 2025
PETITIONER S : 1] Ajay Vishnu Rathod Aged about 37
years, Occ. - Service, R/o.: Krushna
Nagar Ke, Arni, Yavatmal 445103.
2] Shilpa Bandu Rathod Aged about 34
years, Occ. - Service, R/o.: Januna,
Barshitakali, Akola – 444405.
3] Dnyaneshwar Shivaram Jadhav Aged
about 32 years, Occ. - Service, R/o.:
At Kelapur, Ghoti, Yavatmal - 445301.
-Versus -
RESPONDENTS: 1] The State of Maharashtra, Through
Secretary, School Education & Sport
Department, Mantralaya, Mumbai.
2] Director of Education Department
(Primary), Central Building, Dr. Annie
Besant Road, Pune-411001.
3] Education Officer (Primary), Zilla
Parishad, Nagpur-440001.
4] Chief Superintendent of Pay &
Provident Fund Unit (Primary), Zilla
Parishad, Nagpur.
5] Deputy Director of Education
Department - Nagpur Division,
Balbharati Building, Near N.M.C
Garden, Dhantoli, Nagpur – 440012.
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6] Smt. Chitralekhadevi Bhosale, Higher
Primary School, Through Principal &
President, Smt. Chitralekhadevi
Bhosale, Higher Primary School,
Kanholibara, Tah. Hingana, Dist.
Nagpur.
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Mr. H.S.Chitalye, Mr.P.S.Dhenge, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
Mr.M.V.Rai, Adv.for the respondent No.6.
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WRIT PETITION NO. 6387 OF 2025
PETITIONER: Sneha Laxman Gutte, Aged about 36
years, Occu.: Service, R/o. House
No.271, Ward No.3, At Post Nichpur,
Ta-Kinwat, Nichpur, Nanded –
431804.
Presently at : Flat No.103, B-wing,
Rahul Residency, Ganeshpeth Bus
Stop, Nagpur.
-Versus -
RESPONDENTS: 1] The State of Maharashtra, Through
Secretary, School Education & Sport
Department, Mantralaya, Mumbai.
2] Education Officer (Primary), Zilla
Parishad, Nagpur-440001.
3] Chief Superintendent of Pay &
Provident Fund Unit (Primary), Zilla
Parishad, Nagpur.
4] Deputy Director of Education
Department - Nagpur Division,
Balbharati Building, Near N.M.C
Garden, Dhantoli, Nagpur – 440012.
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5] Lt.Anand Jaiswal Navyuvak Primary
School, Through Principal, Lt. Anand
Jaiswal Navyuvak Primary School,
Mahal, Nagpur.
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Mr. H.S.Chitalye, Mr.P.S.Dhenge, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
--------------------------------------------------------------------------------
WRIT PETITION NO. 6158 OF 2025
PETITIONER S : 1] Rahul Ashok Pawar, Aged about 35
years, Occ. - Service, R/o.: At Wapta,
PO. Kupta, Ta. Manora, Dist. Washim-
444403.
2] Sunil Sheshrao Rathod, Aged about
41 years, Occ. - Service, R/o.: Near
Kahredi Vikri, Tq. Mangrulpir, Dist.
Washim – 444403.
3] Sachin Vasantrao Chavhan, Aged
about 32 years, Occ. - Service, R/o.:
Sevadas Nagar, PO Malhiware, Ta.
Digras, Yavatmal - 445203.
-Versus -
RESPONDENTS: 1] The State of Maharashtra, Through
Secretary, School Education & Sport
Department, Mantralaya, Mumbai.
2] Director of Education Department
(Primary), Central Building, Dr. Annie
Besant Road, Pune 411001.
3] Education Officer (Primary), Zilla
Parishad, Nagpur – 440001.
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4] Chief Superintendent of Pay &
Provident Fund Unit (Primary), Zilla
Parishad, Nagpur.
5] Deputy Director of Education
Department -Nagpur Division,
Balbharati Building, Near N.M.C
Garden, Dhantoli, Nagpur – 440012.
6] Manjusha Convent Marathi Higher
Primary School, Through Principal &
President, Manjusha Convent Marathi
Higher Primary School, Old
Magalwari, Nagpur.
--------------------------------------------------------------------------------
Mr. H.S.Chitalye, Mr.P.S.Dhenge, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
--------------------------------------------------------------------------------
WRIT PETITION NO. 6164 OF 2025
PETITIONER S : 1] Suraj Parashram Rathod, Aged about
40 years, Occ. - Service, R/o.:
Mangrulpir Road, Shikshan Colony,
Karanja, Washim – 444105.
2] Rukaiya Irshad Sheikh, Aged about 35
years, Occ. - Service, R/o.: 1, Shivaji,
Ward No. 4, Mohpa, Nagpur-441502.
3] Rameshwar Rangrao Chavhan, Aged
about 37 years, Occ. - Service, R/o.:
At Rampur, Post Sawargaon Gor, Tq.
Pusad, Yavatmal – 445215.
4] Kunal Pandurang Jadhav Aged about
37 years, Occ. - Service, R/o.: At Post
Poha, Wahsim – 444105.
5] Mamta W/o Lalit Rathod Aged about
36 years, Occ. - Service, R/o.: Near
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Gajanan Maharaj Mandir, At
Shitalwadi, Post-K.K. Nagar, Tal -
Ramtek, Sitalwadi, Nagpur - 441106.
-Versus -
RESPONDENTS: 1] The State of Maharashtra, Through
Secretary, School Education & Sport
Department, Mantralaya, Mumbai.
2] Director of Education Department
(Primary), Central Building, Dr. Annie
Besant Road, Pune-411001.
Petition dismissed against 3] Education Officer (Primary), Zilla
R Nos.3, 4 & 6 vide Reg.(J) Parishad,Nagpur–440001.DISMISSED
order dtd.23.1.2026 4] Chief Superintendent of Pay &
Provident Fund Unit (Primary), Zilla
Parishad, Nagpur. DISMISSED
5] Deputy Director of Education
Department -Nagpur Division,
Balbharati Building, Near N.M.C
Garden, Dhantoli, Nagpur – 440012.
6] Uday Higher Primary School, Through
Principal & President, Uday Higher
Primary School, Deolapar, Ta. Ramtek,
Dist. Nagpur. DISMISSED.
--------------------------------------------------------------------------------
Mr. H.S.Chitalye, Mr.P.S.Dhenge, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
--------------------------------------------------------------------------------
WRIT PETITION NO. 6157 OF 2025
PETITIONER: 1] Rushikesh Vinay Dole, Aged about 34
years, Occu.: Service, R/o. Ramdev
Baba Ward, Arvi, Wardha-442201.
-Versus -
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RESPONDENTS: 1] The State of Maharashtra, Through
Secretary, School Education & Sport
Department, Mantralaya, Mumbai.
2] Director of Education Department
(Primary), Central Building, Dr. Annie
Besant Road, Pune 411001.
3] Education Officer (Primary), Zilla
Parishad, Nagpur – 440001.
4] Chief Superintendent of Pay &
Provident Fund Unit (Primary), Zilla
Parishad, Nagpur.
5] Deputy Director of Education
Department -Nagpur Division,
Balbharati Building, Near N.M.C
Garden, Dhantoli, Nagpur – 440012.
--------------------------------------------------------------------------------
Mr. H.S.Chitalye, Mr.P.S.Dhenge, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
--------------------------------------------------------------------------------
WRIT PETITION NO. 6162 OF 2025
PETITIONER S : 1] Rahul Vitthal Dudhagwali, Aged about
37 years, Occ. - Service, R/o.:
Mahadoli, Chikani, Chandrapur-
442907.
2] Charulata Vikrant Borkar, Aged about
36 years, Occ. - Service, R/o.: Hingna
Daregaon, Nagpur – 440023.
3] Balaji Hindi Primary School, Through
Secretary & President, Balaji Hindi
Primary School, Balaji Nagar, MIDC,
Hingna Road, Nagpur – 440016.
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4] Balaji Marathi Primary School,
Through Secretary & President, Balaji
Marathi Higher Primary School, Balaji
Nagar, MIDC, Hingna Road, Nagpur
440016.
5] Balaji International Education Society,
Through Secretary & President, Balaji
International Education Society,
Nagpur.
-Versus -
RESPONDENTS: 1] The State of Maharashtra, Through
Secretary, School Education & Sport
Department, Mantralaya, Mumbai.
2] Director of Education Department
(Primary), Central Building, Dr. Annie
Besant Road, Pune 411001.
3] Education Officer (Primary), Zilla
Parishad, Nagpur – 440001.
4] Chief Superintendent of Pay &
Provident Fund Unit (Primary), Zilla
Parishad, Nagpur.
5] Deputy Director of Education
Department -Nagpur Division,
Balbharati Building, Near N.M.C
Garden, Dhantoli, Nagpur – 440012.
--------------------------------------------------------------------------------
Mr. H.S.Chitalye, Mr.P.S.Dhenge, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
--------------------------------------------------------------------------------
WRIT PETITION NO. 6168 OF 2025
PETITIONER S : 1] Satish Vijay Pawar, Aged about 34
years, Occ. - Service, R/o.: At Post
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Arambhi, Ta. Digras, Dist. Yavatmal-
445110.
2] Bhumika Sopan Nakhate, Aged about
39 years, Occ. - Service, R/o.: Plot No.
37, Gurukunj Sarvshri Nagar, Near
Bhoyar Aata Chakki, Umred Road,
Dighori, Nagpur – 440034.
3] Pradnya W/o Virendra Mule, Aged
about 38 years, Occ. - Service, R/o.:
Plot No.56, Panubali, Telkampthi,
Kalmeshwar, Nagpur – 441501.
4] Balu Ramesh Chavhan, Aged about 39
years, Occ. - Service, R/o.: Takali (i),
Takali, Yavatmal-445230.
5] Niranjan Vasanta Rathod Aged about
35 years, Occ. - Service, R/o.:
Wadgao, Chikhali Camp, Yavatmal -
445204.
6] Shishupal Vilas Jadhao Aged about 34
years, Occ. - Service, R/o. Mu.
Vasantpur, Post Shelu bu, Ta. Pusad,
Dist. Yavatmal-445215.
-Versus -
RESPONDENTS: 1] The State of Maharashtra, Through
Secretary, School Education & Sport
Department, Mantralaya, Mumbai.
2] Director of Education Department
(Primary), Central Building, Dr. Annie
Besant Road, Pune 411001.
3] Education Officer (Primary), Zilla
Parishad, Nagpur – 440001.
4] Chief Superintendent of Pay &
Provident Fund Unit (Primary), Zilla
Parishad, Nagpur.
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5] Deputy Director of Education
Department -Nagpur Division,
Balbharati Building, Near N.M.C
Garden, Dhantoli, Nagpur – 440012.
6] Vidhayabhushan Higher Primary
School, Through Principal &
President, Vidhayabhushan Higher
Primary School, Nagpur
Shri Hari Nagar No.1, Manewada,
Nagpur.
--------------------------------------------------------------------------------
Mr. H.S.Chitalye, Mr.P.S.Dhenge, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
--------------------------------------------------------------------------------
WRIT PETITION NO. 6388 OF 2025
PETITIONER S : 1] Rakesh Babarao Matte, Aged about 37
years, Occ. - Service, R/o.: Mu.
Pimpalgao, Post Ukani, Ta. Wani,
Pimpalgaon, Yavatmal – 445304.
2] Jitendra Sankar Chide, Aged about 36
years, Occ. - Service, R/o.: Ward No.
2, Gurunagar Ward, Teacher Colony,
Bhadravati, Chandrapur - 442902.
-Versus -
RESPONDENTS: 1] The State of Maharashtra, Through
Secretary, School Education & Sport
Department, Mantralaya, Mumbai.
2] Education Officer (Primary), Zilla
Parishad, Nagpur – 440001.
Petition dismissed against 3] Chief Superintendent of Pay &
Resp.Nos.3, 5 & 6 vide R(J) Provident Fund Unit (Primary), Zilla
order dt. 20/2/26 Parishad, Nagpur. DISMISSED
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4] Deputy Director of Education
Department Nagpur Division,
Balbharati Building, Near N.M.C
Garden, Dhantoli, Nagpur – 440012.
5] Mainabai Primary School, Through
Principal, Mainabai Primary School,
Joshiwadi, Nagpur. DISMISSED
6] Dadasaheb Thakre Primary School
Through Principal, Dadasaheb Thakre
Primary School, Ashirwad Nagar,
Nagpur. DISMISSED
--------------------------------------------------------------------------------
Mr. H.S.Chitalye, Mr.P.S.Dhenge, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
--------------------------------------------------------------------------------
WRIT PETITION NO. 4963 OF 2025
PETITIONER S : 1) Heerabai Gaikwad Shikshan Sanstha,
Through its Secretary Suresh Hiraman
Gaikwad, Aged about 59 years, Occ.
Retired, R/o Plot No.48, Lav-Kush
Nagar, Manewada Ring Road, Nagpur.
2) Mahalaxmi Prathamik Vidyalaya,
Anand Nagar, Nagpur, through its
Head Master Nikhil Sheshrao
Wankhede.
3) Babita Ajayrao Panchbudhe, Aged
about 33 years, Occ. Service,
4) Nalini Satish Nikose, Aged about 42
years, Occ. Service,
5) Komal Chandrashekhar Chokhandre,
Aged about 38 years, Occ. Service,
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6) Umesh Ramratan Bawankule, Aged
about 33 Years, Occ. Service,
7) Ashwini Ramesh Pawar, Aged about
36 Years, Occ. Service,
8) Suraj Ganesh Milmile, Aged about 35
Years, Occ. Service,
9) Snehal Eknath Waware, Aged about
36 Years, Occ. Service,
10) Chetan Madhukar Waghmare, Aged
about 39 Years, Occ. Service,
11) Kishor Ashok Bemarkar, Aged about
34 Years, Occ. Service,
12) Shardha Ganesh Rotke, Aged about 36
Years, Occ. Service,
All 3 to 12 at Mahalaxmi Prathamik
Vidyalaya, Anand Nagar, Nagpur.
-Versus -
RESPONDENTS: 1) The State of Maharashtra, through its
Secretary, Department of School,
Education & Sports, Mantralaya,
Madam Cama Road, Mumbai-400032.
2) The Commissioner (Education),
Maharashtra State, Central Building,
Pune.
3) The Director of Education, Central
Building, Maharashtra State, Pune.
4) The Deputy Director of Education,
Nagpur Division, Nagpur.
5) The Education Officer (Primary), Zilla
Parishad, Nagpur.
6) The Superintendent, Pay & Provident
Fund Unit (Primary), Nagpur, District
Nagpur..
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Mr. N.A.Jachak, Mr.Vedansh Deshmukh, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
--------------------------------------------------------------------------------
WRIT PETITION NO. 6789 OF 2025
PETITIONER S : 1) Heerabai Gaikwad Shikshan Sanstha,
Through its Secretary Suresh Hiraman
Gaikwad, Aged about 59 years, Occ.
Retired, R/o Plot No.48, Lav-Kush
Nagar, Manewada Ring Road, Nagpur.
2) Bhartiya Uccha Prathamik Vidyalaya,
Nageshwar Nagar, Nagpur, through its
Head Master Vilas Shriram Thakre.
3) Smt. Bhagyalaxmi Prabhakar Thakare,
Aged about 49 years, Occ. Service,
4) Ratnamala Devidas Gaikwad, Aged
about 40 years, Occ. Service,
All 3 & 4 at Bhartiya Uccha Prathamik
Vidyalaya, Nageshwar Nagar, Nagpur.
-Versus -
RESPONDENTS: 1) The State of Maharashtra, through its
Secretary, Department of School,
Education & Sports, Mantralaya,
Madam Cama Road, Mumbai-400032.
2) The Commissioner (Education),
Maharashtra State, Central Building,
Pune.
3) The Director of Education, Central
Building, Maharashtra State, Pune.
4) The Deputy Director of Education,
Nagpur Division, Nagpur.
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5) The Education Officer (Primary), Zilla
Parishad, Nagpur.
6) The Superintendent, Pay & Provident
Fund Unit (Primary), Nagpur, District
Nagpur..
--------------------------------------------------------------------------------
Mr. N.A.Jachak, Mr.Vedansh Deshmukh, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
--------------------------------------------------------------------------------
WRIT PETITION NO. 6019 OF 2025
PETITIONER S : 1) Heerabai Gaikwad Shikshan Sanstha,
Through its Secretary Suresh Hiraman
Gaikwad, Aged about 59 years, Occ.
Retired, R/o Plot No.48, Lav-Kush
Nagar, Manewada Ring Road, Nagpur.
2) Bhartiya Uccha Prathamik Vidyalaya,
Nageshwar Nagar, Nagpur, through its
Head Master Vilas Shriram Thakre.
3) Sudhir Shripat Rahate, Aged about 43
years, Occ. Service,
4) Pratiksha Rajendra Chavhan, Aged
about 38 years, Occ. Service,
5) Kavita Yadavrao Kanhere, Aged about
42 years, Occ. Service
6) Vilas Shriram Thakre, Aged about 43
Years, Occ. Service,
7) Smita Ramdas Yergude, Aged about
36 Years, Occ. Service,
8) Ravi Waman Rathod, Aged about 36
Years, Occ. Service,
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9) Vidya Yogesh Samrit, Aged about 39
Years, Occ. Service,
10) Shweta Sharad Pawar, Aged about 38
Years, Occ. Service,
11) Vishakha Dilip Pokale, Aged about 35
Years, Occ. Service,
12) Jyoti Kumar Balriya, Aged about 36
Years, Occ. Service,
13) Kiran Yogesh Meshram, Aged about
39 Years, Occ. Service,
14) Ankita Vijayrao Pathre, Aged about 39
Years, Occ. Service,
15) Shital Pravin Hatzade, Aged about 37
Years, Occ. Service,
16) Rupali Prajwal Devhare, Aged about
36 Years, Occ. Service,
17) Sandeep Gajanan Potraje, Aged about
38 Years, Occ. Service,
18) Arti Dhyaneshwar Dobale, Aged about
34 Years, Occ. Service,
19) Vicky Shantaram Kumbhare, Aged
about 31 Years, Occ. Service
20) Kirti Sambhaji Garghate, Aged about
37 years, Occ. Service,
21) Darshan Namdevrao Bhure, Aged
about 34 years, Occ. Service,
All 3 to 21 at Bhartiya Uccha
Prathamik Vidyalaya, Nageshwar
Nagar, Nagpur.
-Versus -
RESPONDENTS: 1) The State of Maharashtra, through its
Secretary, Department of School,
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Education & Sports, Mantralaya,
Madam Cama Road, Mumbai-400032.
2) The Commissioner (Education),
Maharashtra State, Central Building,
Pune.
3) The Director of Education, Central
Building, Maharashtra State, Pune.
4) The Deputy Director of Education,
Nagpur Division, Nagpur.
5) The Education Officer (Primary), Zilla
Parishad, Nagpur.
6) The Superintendent, Pay & Provident
Fund Unit (Primary), Nagpur, District
Nagpur.
--------------------------------------------------------------------------------
Mr. N.A.Jachak, Mr.Vedansh Deshmukh, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
--------------------------------------------------------------------------------
WRIT PETITION NO. 6018 OF 2025
PETITIONER S : 1) Heerabai Gaikwad Shikshan Sanstha,
Through its Secretary Suresh Hiraman
Gaikwad, Aged about 59 years, Occ.
Retired, R/o Plot No.48, Lav-Kush
Nagar, Manewada Ring Road, Nagpur.
2) Swami Vidya Mandir Uccha Prathmik
Vidyalaya, Dhayneshwar Nagar,
Nagpur, through its Head Master
Dinesh Anandrao Todsam.
3) Rakhi Ankit Dhapke, Aged about 34
years, Occ. Service,
4) Pallavi Rajesh Atkari, Aged about 36
years, Occ. Service
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5) Jyotsna Vinod Bucche, Aged about 35
years, Occ. Service
6) Chetna Pravin Thakre, Aged about 34
Years, Occ. Service,
7) Sushma Shekhar Thakre, Aged about
38 Years, Occ. Service,
8) Puja Kishor Gavhankar, Aged about 33
Years, Occ. Service,
9) Ketki Kishor Geed, Aged about 38
Years, Occ. Service,
10) Dadaji Pandurang Gonde, Aged about
37 Years, Occ. Service,
11) Vaishali Pankaj Kale, Aged about 34
Years, Occ. Service,
12) Ajay Dipak Tajne, Aged about 34
Years, Occ. Service,
13) Nisha Ramkrushna Kadaskar, Aged
about 38 Years, Occ. Service,
14) Manoj Babarao Thawari, Aged about
37 Years, Occ. Service,
15) Sunita Aatmaram Uikey, Aged about
43 Years, Occ. Service,
16) Pratik Sudhakar Gawande, Aged
about 33 Years, Occ. Service,
17) Rupali Vinod Misal, Aged about 38
Years, Occ. Service,
18) Ashwin Prabhakar Kursange, Aged
about 33 Years, Occ. Service,
19) Manisha Swapnil Gajare, Aged about
Major, Occ. Service,
20) Manjula Praveen Kindarle, Aged about
38 Years, Occ. Service,
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21) Vijaykumar Rajkumar Kuranjekar,
Aged about 41 Years, Occ. Service,
All 3 to 21 at Swami Vidya Mandir
Uccha Prathamik Vidyalaya,
Dnayneshwar Nagar, Nagpur.
-Versus -
RESPONDENTS: 1) The State of Maharashtra, through its
Secretary, Department of School,
Education & Sports, Mantralaya,
Madam Cama Road, Mumbai-400032.
2) The Commissioner (Education),
Maharashtra State, Central Building,
Pune.
3) The Director of Education, Central
Building, Maharashtra State, Pune.
4) The Deputy Director of Education,
Nagpur Division, Nagpur.
5) The Education Officer (Primary), Zilla
Parishad, Nagpur.
6) The Superintendent, Pay & Provident
Fund Unit (Primary), Nagpur, District
Nagpur.
--------------------------------------------------------------------------------
Mr. N.A.Jachak, Mr.Vedansh Deshmukh, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
--------------------------------------------------------------------------------
WRIT PETITION NO. 6022 OF 2025
PETITIONER S : 1) Heerabai Gaikwad Shikshan Sanstha,
Through its Secretary Suresh Hiraman
Gaikwad, Aged about 59 years, Occ.
Retired, R/o Plot No.48, Lav-Kush
Nagar, Manewada Ring Road, Nagpur.
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2) Mahalaxmi Uccha Prathamik
Vidyalaya, Kundanlal Nagar, Nagpur,
through its Head Master Sanjeevani
Shivashankar Kobragade.
3) Pooja Mohanlal Athawale, Aged about
36 years, Occ. Service,
4) Mahendra Chinduji Zade, Aged about
37 years, Occ. Service,
5) Sheetal Purushottam Khiratkai, Aged
about 35 years, Occ. Service
6) Rahul Vasant Mahalle, Aged about 36
Years, Occ. Service,
7) Rachana Manoj Motghare, Aged about
38 Years, Occ. Service,
8) Krupali Chandulal Padole, Aged about
36 Years, Occ. Service,
9) Atul Deorao Thawari, Aged about 35
Years, Occ. Service,
10) Pranali Subhashchandra Panchbhai,
Aged about 37 Years, Occ. Service,
11) Pushpak Wasudeo Raut, Aged about
32 Years, Occ. Service,
12) Sourabh Ashoksingh Pawar, Aged
about 32 Years, Occ. Service,
All 3 to 12 at Mahalaxmi Uccha
Prathamik Vidyalaya, Kundanlal
Nagar, Nagpur.
-Versus -
RESPONDENTS: 1) The State of Maharashtra, through its
Secretary, Department of School,
Education & Sports, Mantralaya,
Madam Cama Road, Mumbai-400032.
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2) The Commissioner (Education),
Maharashtra State, Central Building,
Pune.
3) The Director of Education, Central
Building, Maharashtra State, Pune.
4) The Deputy Director of Education,
Nagpur Division, Nagpur.
5) The Education Officer (Primary), Zilla
Parishad, Nagpur.
6) The Superintendent, Pay & Provident
Fund Unit (Primary), Nagpur, District
Nagpur.
--------------------------------------------------------------------------------
Mr. N.A.Jachak, Mr.Vedansh Deshmukh, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
--------------------------------------------------------------------------------
WRIT PETITION NO. 6021 OF 2025
PETITIONER S : 1) Heerabai Gaikwad Shikshan Sanstha,
Through its Secretary Suresh Hiraman
Gaikwad, Aged about 59 years, Occ.
Retired, R/o Plot No.48, Lav-Kush
Nagar, Manewada Ring Road, Nagpur.
2) Smt. Vijayatai Lanjewar Uccha
Prathamik Vidyalaya, Kharbi Road,
Nagpur, through its Head Mistress Ku.
Veena Baliram Pardhi.
3) Priyanka Siddharth Onkar, Aged about
29 years, Occ. Service,
4) Smita Pankaj Kale, Aged about 35
years, Occ, Service,
5) Tinu Ramdas Sawarbandhe, Aged
about 38 years, Occ. Service
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6) Sunil Ganesh Bhongade, Aged about
34 Years, Occ. Service,
7) Nandkishor Tambeshwar Rewatkar,
Aged about 43 Years, Occ. Service,
8) Harshlata Amol Dabhare, Aged about
40 Years, Occ. Service,
9) Prachi Arun Ghume, Aged about 34
Years, Occ. Service,
All 3 to 9 at Vijayatai Lanjewar Uccha
Prathamik Vidyalaya, Kharbi Road,
Nagpur.
-Versus -
RESPONDENTS: 1) The State of Maharashtra, through its
Secretary, Department of School,
Education & Sports, Mantralaya,
Madam Cama Road, Mumbai-400032.
2) The Commissioner (Education),
Maharashtra State, Central Building,
Pune.
3) The Director of Education, Central
Building, Maharashtra State, Pune.
4) The Deputy Director of Education,
Nagpur Division, Nagpur.
5) The Education Officer (Primary), Zilla
Parishad, Nagpur.
6) The Superintendent, Pay & Provident
Fund Unit (Primary), Nagpur, District
Nagpur.
--------------------------------------------------------------------------------
Mr. N.A.Jachak, Mr.Vedansh Deshmukh, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
--------------------------------------------------------------------------------
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WRIT PETITION NO. 6937 OF 2025
PETITIONER S : 1) Heerabai Gaikwad Shikshan Sanstha,
through its Secretary Suresh Hiraman
Gaikwad, Aged about 59 years, Occ.
Retired, R/o Plot No.48, Lav-Kush
Nagar, Manewada Ring Road, Nagpur.
2) Mahalaxmi Uccha Prathamik
Vidyalaya, Kundanlal Gupta Nagar,
Nagpur, through its Head Master
Sanjeevani Shivashankar Kobragade.
3) Anand Suresh Bansod, Aged about 38
years, Occ. Service,
4) Kanchan Anil Wankhede, Aged about
36 years, Occ. Service,
5) Kalpana Naresh Motghare, Aged
about 35 years, Occ. Service,
All 3 to 5 at Mahalaxmi Uccha
Prathamik Vidyalaya, Kundanlal
Nagar, Nagpur.
-Versus -
RESPONDENTS: 1) The State of Maharashtra, through its
Secretary, Department of School,
Education & Sports, Mantralaya,
Madam Cama Road, Mumbai-400032.
2) The Commissioner (Education),
Maharashtra State, Central Building,
Pune.
3) The Director of Education, Central
Building, Maharashtra State, Pune.
4) The Deputy Director of Education,
Nagpur Division, Nagpur.
5) The Education Officer (Primary), Zilla
Parishad, Nagpur.
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6) The Superintendent, Pay & Provident
Fund Unit (Primary), Nagpur, District
Nagpur.
--------------------------------------------------------------------------------
Mr. N.A.Jachak, Mr.Vedansh Deshmukh, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
--------------------------------------------------------------------------------
WRIT PETITION NO. 8085 OF 2025
PETITIONER S : 1) Heerabai Gaikwad Shikshan Sanstha,
Through its Secretary Suresh Hiraman
Gaikwad, Aged about 59 years, Occ.
Retired, R/o Plot No.48, Lav-Kush
Nagar, Manewada Ring Road, Nagpur.
2) Mahalaxmi Uccha Prathamik
Vidyalaya, Panchsheel Nagar, Nagpur,
through its Head Master Dnyanoba
Jaywant Kendre.
3) Mrs. Anita Bamrotwar, Aged about 35
years, Occ. Service,
4) Karishma Atul Ledange, Aged about
37 years, Occ. Service,
All 3 & 4 at Mahalaxmi Uccha
Prathamik Vidyalaya, Panchsheel
Nagar, Nagpur.
-Versus -
RESPONDENTS: 1) The State of Maharashtra, through its
Secretary, Department of School,
Education & Sports, Mantralaya,
Madam Cama Road, Mumbai-400032.
2) The Commissioner (Education),
Maharashtra State, Central Building,
Pune.
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3) The Director of Education, Central
Building, Maharashtra State, Pune.
4) The Deputy Director of Education,
Nagpur Division, Nagpur.
5) The Education Officer (Primary), Zilla
Parishad, Nagpur.
6) The Superintendent, Pay & Provident
Fund Unit (Primary), Nagpur, District
Nagpur.
--------------------------------------------------------------------------------
Mr. N.A.Jachak, Mr.Vedansh Deshmukh, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
--------------------------------------------------------------------------------
WRIT PETITION NO. 6023 OF 2025
PETITIONER S : 1) Heerabai Gaikwad Shikshan Sanstha,
Through its Secretary Suresh Hiraman
Gaikwad, Aged about 59 years, Occ.
Retired, R/o Plot No.48, Lav-Kush
Nagar, Manewada Ring Road, Nagpur.
2) Mahalaxmi Uccha Prathamik
Vidyalaya, Panchsheel Nagar, Nagpur,
through its Head Master Dnyanoba
Jaywant Kendre.
3) Sandeep Nagorao Vairagade, Aged
about Major, Occ. Service,
4) Apeksha Santosh Jumle, Aged about
Major, Occ. Service,
5) Karishma Deepak Madankar, Aged
about Major, Occ. Service,
6) Swati Charan Randive, Aged about
Major, Occ. Service,
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7) Monika Akashchandra Kothari, Aged
about Major, Occ. Service,
8) Bharati Bhojraj Warambhe, Aged
about Major, Occ. Service,
9) Surekha Ritesh Shirke, Aged about
Major, Occ. Service,
10) Smita Dhiraj Gajbhiye, Aged about
Major, Occ. Service,
11) Varsha Dnyandev Kasthti, Aged about
Major, Occ. Service,
12) Madhuri Rakesh Wahadude, Aged
about Major, Occ. Service,
13) Sopan Arjun Munde, Aged about
Major, Occ. Service,
14) Nikita Arun Sakhare, Aged about
Major, Occ. Service,
15) Sanjay Sudhakar Rewatkar, Aged
about Major, Occ. Service,
16) Archana Nikhil Satone, Aged about
Major, Occ. Service,
17) Kanchan Pravinrao Nikhare, Aged
about Major, Occ. Service,
18) Kiran Manoj Gharde, Aged about
Major, Occ. Service,
19) Sudarshana Dilip Meshram, Aged
about Major, Occ. Service,
All 3 to 19 at Mahalaxmi Uccha
Prathamik Vidyalaya, Panchsheel
Nagar, Nagpur.
-Versus -
RESPONDENTS: 1) The State of Maharashtra, through its
Secretary, Department of School,
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Education & Sports, Mantralaya,
Madam Cama Road, Mumbai-400032.
2) The Commissioner (Education),
Maharashtra State, Central Building,
Pune.
3) The Director of Education, Central
Building, Maharashtra State, Pune.
4) The Deputy Director of Education,
Nagpur Division, Nagpur.
5) The Education Officer (Primary), Zilla
Parishad, Nagpur.
6) The Superintendent, Pay & Provident
Fund Unit (Primary), Nagpur, District
Nagpur.
--------------------------------------------------------------------------------
Mr. N.A.Jachak, Mr.Vedansh Deshmukh, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
--------------------------------------------------------------------------------
WRIT PETITION NO. 6020 OF 2025
PETITIONER S : 1) Heerabai Gaikwad Shikshan Sanstha,
Through its Secretary Suresh Hiraman
Gaikwad, Aged about 59 years, Occ.
Retired, R/o Plot No.48, Lav-Kush
Nagar, Manewada Ring Road, Nagpur.
2) Maharashtra Prathamik Vidyalaya,
Pawan Nagar, Nagpur, through its
Head Master Tarachand Babulal
Motghare,
3) Sonali Bhagwat Rahile, Aged about 39
years, Occ. Service,
4) Manjusha Krishna Maske, Aged about
36 years, Occ. Service,
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5) Manjusha Nilesh Upase, Aged about
36 years, Occ. Service
6) Ashwini Dhanraj Sawarkar, Aged
about 36 Years, Occ. Service,
7) Aruna Mansingh Kupawat, Aged about
41 Years, Occ. Service,
8) Manisha Maroti Surjuse, Aged about
43 Years, Occ. Service,
All 3 to 8 at Maharashtra Prathamik
Vidyalaya, Pawan Nagar, Nagpur.
-Versus -
RESPONDENTS: 1) The State of Maharashtra, through its
Secretary, Department of School,
Education & Sports, Mantralaya,
Madam Cama Road, Mumbai-400032.
2) The Commissioner (Education),
Maharashtra State, Central Building,
Pune.
3) The Director of Education, Central
Building, Maharashtra State, Pune.
4) The Deputy Director of Education,
Nagpur Division, Nagpur.
5) The Education Officer (Primary), Zilla
Parishad, Nagpur.
6) The Superintendent, Pay & Provident
Fund Unit (Primary), Nagpur, District
Nagpur.
--------------------------------------------------------------------------------
Mr. N.A.Jachak, Mr.Vedansh Deshmukh, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
--------------------------------------------------------------------------------
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WRIT PETITION NO. 6017 OF 2025
PETITIONER S : 1) Heerabai Gaikwad Shikshan Sanstha,
Through its Secretary Suresh Hiraman
Gaikwad, Aged about 59 years, Occ.
Retired, R/o Plot No.48, Lav-Kush
Nagar, Manewada Ring Road, Nagpur.
2) Ulhas Gaikwad Uccha Prathamik
Vidyalaya, Baba Buddhaji Nagar,
Nagpur, through its Head Master
Shatishkumar Banshidas Vaishnav.
3) Sulochana Purushottam Kurhade,
Aged about 38 years, Occ. Service,
4) Snehal Dilip Bhoyar, Aged about 34
years, Occ. Service,
5) Sonali Arun Rode, Aged about 34
years, Occ. Service
6) Priyanka Pankaj Katkamwar, Aged
about 34 Years, Occ. Service,
7) Sandeep Rajendra Pachpor, Aged
about 34 Years, Occ. Service,
8) Prashant Bhaurao Awari, Aged about
38 Years, Occ. Service,
9) Sanjay Rambhau Dhobe, Aged about
38 Years, Occ. Service,
10) Snehal Shriram Bhoyar, Aged about
34 Years, Occ. Service,
11) Devashri Dhnyaneshwar Sarve, Aged
about 34 Years, Occ. Service,
12) Dipa Yogesh Tale, Aged about 35
Years, Occ. Service,
13) Praveen Madhukar Thakre, Aged
about 38 Years, Occ. Service,
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14) Sonali Vijayrao Mandavgade, Aged
about 38 Years, Occ. Service,
All 3 to 14 at Ulhas Gaikawad Uccha
Prathamik Vidyalaya, Baba Buddhaji
Nagar, Nagpur.
-Versus -
RESPONDENTS: 1) The State of Maharashtra, through its
Secretary, Department of School,
Education & Sports, Mantralaya,
Madam Cama Road, Mumbai-400032.
2) The Commissioner (Education),
Maharashtra State, Central Building,
Pune.
3) The Director of Education, Central
Building, Maharashtra State, Pune.
4) The Deputy Director of Education,
Nagpur Division, Nagpur.
5) The Education Officer (Primary), Zilla
Parishad, Nagpur.
6) The Superintendent, Pay & Provident
Fund Unit (Primary), Nagpur, District
Nagpur.
--------------------------------------------------------------------------------
Mr. N.A.Jachak, Mr.Vedansh Deshmukh, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
--------------------------------------------------------------------------------
WRIT PETITION NO. 6016 OF 2025
PETITIONER S : 1) Heerabai Gaikwad Shikshan Sanstha,
Through its Secretary Suresh Hiraman
Gaikwad, Aged about 59 years, Occ.
Retired, R/o Plot No.48, Lav-Kush
Nagar, Manewada Ring Road, Nagpur.
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2) Netaji Subhashchandra Bose
Prathamik Vidyalaya, Subhash Nagar,
Nagpur, through its Head Master Ajay
Ramesh Rajurkar.
3) Rashmi Praful Kamde, Aged about 34
years, Occ. Service,
4) Suraj Bapurao Wararkar, Aged about
34 years, Occ. Service,
5) Nikhita Prabhakar Surywanshi, Aged
about 36 years, Occ. Service
6) Geetanjali Aasaram Kurjekar, Aged
about 38 Years, Occ. Service,
7) Kalyani Hitesh Tayade, Aged about 36
Years, Occ. Service,
8) Shweta Vishal Khadse, Aged about 35
Years, Occ. Service,
9) Durwas Deomanji Gaikawad, Aged
about 45 Years, Occ. Service,
All 3 to 9 at Netaji Subhashchandra
Bose Prathamik Vidyalaya, Subhash
Nagar, Nagpur.
-Versus -
RESPONDENTS: 1) The State of Maharashtra, through its
Secretary, Department of School,
Education & Sports, Mantralaya,
Madam Cama Road, Mumbai-400032.
2) The Commissioner (Education),
Maharashtra State, Central Building,
Pune.
3) The Director of Education, Central
Building, Maharashtra State, Pune.
4) The Deputy Director of Education,
Nagpur Division, Nagpur.
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5) The Education Officer (Primary), Zilla
Parishad, Nagpur.
6) The Superintendent, Pay & Provident
Fund Unit (Primary), Nagpur, District
Nagpur.
--------------------------------------------------------------------------------
Mr. N.A.Jachak, Mr.Vedansh Deshmukh, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
--------------------------------------------------------------------------------
WRIT PETITION NO. 8110 OF 2025
PETITIONER S : 1) Heerabai Gaikwad Shikshan Sanstha,
Through its Secretary Suresh Hiraman
Gaikwad, Aged about 59 years, Occ.
Retired, R/o Plot No.48, Lav-Kush
Nagar, Manewada Ring Road, Nagpur.
2) Bhartiya Uccha Prathamik Vidyalaya,
Nageshwar Nagar, Nagpur, through its
Head Master Vilas Shriram Thakre
3) Bharat Prathmik School, Lalganj,
Nagpur, through its Head Master
Nandkishor Ramprasad Sawwalakhe
4) Roshan Bhyyaji Hargude, Aged about
36 years, Occ. Service, Address at
Bharat Prathmik School, Lalganj,
Nagpur
Petitioner No.3 at Bhartiya Uccha
Prathamik Vidyalaya, Nageshwar
Nagar, Nagpur.
-Versus -
RESPONDENTS: 1) The State of Maharashtra, through its
Secretary, Department of School,
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Education & Sports, Mantralaya,
Madam Cama Road, Mumbai-400032.
2) The Commissioner (Education),
Maharashtra State, Central Building,
Pune.
3) The Director of Education, Central
Building, Maharashtra State, Pune.
4) The Deputy Director of Education,
Nagpur Division, Nagpur.
5) The Education Officer (Primary), Zilla
Parishad, Nagpur.
6) The Superintendent, Pay & Provident
Fund Unit (Primary), Nagpur, District
Nagpur.
--------------------------------------------------------------------------------
Mr. N.A.Jachak, Mr.Vedansh Deshmukh, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
--------------------------------------------------------------------------------
WRIT PETITION NO. 8113 OF 2025
PETITIONER S : 1) Bharat Itihas Shikshan Sanstha,
through its Secretary Suresh Hiraman
Gaikwad, Aged about 59 years, Occ.
Retired, R/o Plot No. 48-49, Lav-Kush
Nagar, Manewada Ring Road, Nagpur.
2) Bharat Prathamik School, Laalganj,
Nagpur, through its Head Master
Nandkishor Ramprasad Sawwalakhe.
3) Ku. Anju Anand Goski, Aged about 41
years, Occ. Service,
4) Ku. Karishma Ashok Meshram, Aged
about 34 years, Occ. Service,
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5) Sou. Anjali Ashok Karade, Aged about
35 years, Occ. Service,
6) Karan Chandrashekhar Lakhpati, Aged
about 34 years, Occ. Service,
7) Nitin Dilip Chindhalore, Aged about
28 years, Occ. Service,
All 3 to 7 at Bharat Prathamik School,
Laalganj, Nagpur.
-Versus -
RESPONDENTS: 1) The State of Maharashtra, through its
Secretary, Department of School,
Education & Sports, Mantralaya,
Madam Cama Road, Mumbai-400032.
2) The Commissioner (Education),
Maharashtra State, Central Building,
Pune.
3) The Director of Education, Central
Building, Maharashtra State, Pune.
4) The Deputy Director of Education,
Nagpur Division, Nagpur.
5) The Education Officer (Primary), Zilla
Parishad, Nagpur.
6) The Superintendent, Pay & Provident
Fund Unit (Primary), Nagpur, District
Nagpur.
--------------------------------------------------------------------------------
Mr. N.A.Jachak, Mr.Vedansh Deshmukh, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
--------------------------------------------------------------------------------
WRIT PETITION NO. 6814 OF 2025
PETITIONER S : 1) Heerabai Gaikwad Shikshan Sanstha,
Through its Secretary Suresh Hiraman
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Gaikwad, Aged about 59 years, Occ.
Retired, R/o Plot No.48, Lav-Kush
Nagar, Manewada Ring Road, Nagpur.
2) Maharashtra Prathamik Vidyalaya,
Pawan Nagar, Nagpur, through its
Head Master Tarachand Motghare.
3) Heena Dadaji Gonde, Aged about 33
years, Occ. Service,
Petitioner No.3 at Maharashtra
Prathamik Vidyalaya, Pawan Nagar,
Nagpur.
-Versus -
RESPONDENTS: 1) The State of Maharashtra, through its
Secretary, Department of School,
Education & Sports, Mantralaya,
Madam Cama Road, Mumbai-400032.
2) The Commissioner (Education),
Maharashtra State, Central Building,
Pune.
3) The Director of Education, Central
Building, Maharashtra State, Pune.
4) The Deputy Director of Education,
Nagpur Division, Nagpur.
5) The Education Officer (Primary), Zilla
Parishad, Nagpur.
6) The Superintendent, Pay & Provident
Fund Unit (Primary), Nagpur, District
Nagpur.
--------------------------------------------------------------------------------
Mr. N.A.Jachak, Mr.Vedansh Deshmukh, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
--------------------------------------------------------------------------------
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WRIT PETITION NO. 7064 OF 2025
PETITIONER S : 1) Heerabai Gaikwad Shikshan Sanstha,
through its Secretary Suresh Hiraman
Gaikwad, Aged about 59 years, Occ.
Retired, R/o Plot No.48, Lav-Kush
Nagar, Manewada Ring Road, Nagpur.
2) Ulhas Gaikwad Uccha Prathamik
Vidyalaya, Baba Buddhaji Nagar,
Nagpur, through its Head Master
Shatishkumar Banshidas Vaishnav.
3) Ku. Shatabdi Yuvraj Vaghmare, Aged
about 30 years, Occ. Service,
4) Sou. Shagufta Parvin Hifjul Kabir,
Aged about 42 years, Occ. Service,
All 3 & 4 at Ulhas Gaikwad Uccha
Prathamik Vidyalaya, Baba Buddhaji
Nagar, Nagpur.
-Versus -
RESPONDENTS: 1) The State of Maharashtra, through its
Secretary, Department of School,
Education & Sports, Mantralaya,
Madam Cama Road, Mumbai-400032.
2) The Commissioner (Education),
Maharashtra State, Central Building,
Pune.
3) The Director of Education, Central
Building, Maharashtra State, Pune.
4) The Deputy Director of Education,
Nagpur Division, Nagpur.
5) The Education Officer (Primary), Zilla
Parishad, Nagpur.
6) The Superintendent, Pay & Provident
Fund Unit (Primary), Nagpur, District
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Nagpur. Behind Patwardhan High
School, Sitabuldi, Nagpur-440002.
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Mr. N.A.Jachak, Mr.Vedansh Deshmukh, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
--------------------------------------------------------------------------------
WRIT PETITION NO. 7336 OF 2025
PETITIONER S : 1) Heerabai Gaikwad Shikshan Sanstha,
Through its Secretary Suresh Hiraman
Gaikwad, Aged about 59 years, Occ.
Retired, R/o Plot No.48, Lav-Kush
Nagar, Manewada Ring Road, Nagpur.
2) Swami Vidya Mandir Uccha Prathmik
Vidyalaya, Dhayneshwar Nagar,
Nagpur, through its Head Master
Dinesh Anandrao Todsam.
3) Sou. Keshari Arun Dholekar, Aged
about 36 years, Occ. Service,
4) Monika Umesh Bhange, Aged about
36 years, Occ. Service,
All 3 & 4 at Swami Vidya Mandir
Uccha Prathamik Vidyalaya,
Dnayneshwar Nagar, Nagpur.
-Versus -
RESPONDENTS: 1) The State of Maharashtra, through its
Secretary, Department of School,
Education & Sports, Mantralaya,
Madam Cama Road, Mumbai-400032.
2) The Commissioner (Education),
Maharashtra State, Central Building,
Pune.
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3) The Director of Education, Central
Building, Maharashtra State, Pune.
4) The Deputy Director of Education,
Nagpur Division, Nagpur.
5) The Education Officer (Primary), Zilla
Parishad, Nagpur.
6) The Superintendent, Pay & Provident
Fund Unit (Primary), Nagpur, District
Nagpur.
--------------------------------------------------------------------------------
Mr. N.A.Jachak, Mr.Vedansh Deshmukh, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
--------------------------------------------------------------------------------
WRIT PETITION NO. 4605 OF 2025
PETITIONER S : 1. Ankita Ashok Mankar, Age 37 years,
Occu: Teacher, R/o 196, Untkhana Rd,
Medical College Square, Nagpur-
440027.
2. Tushar Sahebrao Chapale, Age 30
years, Occu: Service, R/o 82, Prem
Nagar, Shantinagar Colony, Nagpur-
440002.
3. Akash Arun Kokode, Age 30 years,
Occu: Service, R/o 25, Shri
Siddhivinayak Society, Sudam Nagari,
Garoti Road, Narsala Nagpur-440034
4. Shri Shashtri Shikshan Sanstha,
Nagpur, C/o Jawahar Gurukul Upper
Primary School, 310A, Nandanwan,
Nagpur, Through its President, Ashok
Mahadeorao Mankar.
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5. Jawahar Gurukul Upper Primary
School, 310A, Nandanvan, Nagpur
through its HeadMaster.
-Versus -
RESPONDENTS: 1. Deputy Director of Education Nagpur
Division, Nagpur.
2. Education Officer (Primary), Zilla
Parishad, Nagpur
3. Superintendent Pay and Provident
Fund Unit, Primary Education, Zilla
Parishad, Nagpur.
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Mr. S.S.Joshi, & Mrs.K.S.Joshi, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
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WRIT PETITION NO. 8130 OF 2025
PETITIONER S : 1. Rajendra Pratap Jadhao Age 44 years,
Occu: Teacher, R/o Ward No.3,
KrushnNagar, Kelazara, Arni,
Yavatmal-445103.
2. Sandip Uttam Rathod Age 42 years,
Occu: Teacher, R/o Wadgaon, Pusad,
Chikhali, Yavatmal-445106.
3. Aadim Jati Jamati Bahu-uddeshiya
Sanstha, Amravati, C/o Bhawani Mata
Upper Primary School, Bharatwada,
Nagpur, Through its Secretary,
4. Bhawani Mata Upper Primary School,
Bharatwada, Pardi, Nagpur through
its HeadMaster.
-Versus -
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RESPONDENTS: 1. Deputy Director of Education Nagpur
Division, Nagpur.
2. Education Officer (Primary), Zilla
Parishad, Nagpur
3. Superintendent Pay and Provident
Fund Unit, Primary Education, Zilla
Parishad, Nagpur.
--------------------------------------------------------------------------------
Mr. S.S.Joshi, & Mrs.K.S.Joshi, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
--------------------------------------------------------------------------------
WRIT PETITION NO. 6438 OF 2025
PETITIONER S : 1. Sourabh Sanjay Rane, Age 36 Years,
Occu: Astt. Teacher, R/o 284, Ganesh
Nagar, Azamshah layout, Nagpur.
2. Nileema Vinod Chikate @ Nileema
Tambeshwar Revatkar, Age: 36 Years,
Occu: Teacher, R/o P.No.180, Ingole
Nagar, Hudkeshwar, Nagpur.
3. Vidya Pramod Tabhane, Age: 38 years,
Occu: Teacher, R/o Plot No. 25,
Shivshakti Nagar, Dattawadi, Nagpur.
4. Kiran Hemant Mehar @ Kiran
Vishwanath Sontakke, Age: 40 years,
Occu: Teacher, R/o Somalwada,
Zenda Chowk, Wardha Road, Nagpur.
5. Meena Khushal Wadhai @ Meena
Anandrao Hemne, Age: 33 years,
Occu: Astt. Teacher, R/o 383,
Panchsheel Nagar, Nagpur.
6. Hitesh Prakash Balbudhhe, Age 26
Years, Occu: Astt. Teacher, R/o Qtr.
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No. 5/14, Raghuji Nagar, Nagpur.
440009.
7. Abhijeet Ganpat Pawar, Age: 33 years,
Occu: Jr Clerk R/o Near Raj Towor,
Zingabai Takli, Nagpur. - 440030
8. Devidas Dhondiba Kendre, Age: 41
years, Occu: Astt. Teacher, R/o
Nichpur, Opp Shiv Kirana, Kinwat,
Nanded.
9. Pradnya Kachruji Ramteke, Age:38
Years, Occu: Astt. Teacher, R/0 704,
Kangar Nagar, Nari Ring Road,
Nagpur.
10. Laxmikant Ganpat Munde, Age 38
years, Occu: Astt. Teacher R/o 206,
Near Hanuman Temple, Nagpur.
11. Swati Sanket Sarode @ Swati Sanjay
Kamble, Age: 32 years, Occupation:
Teacher, R/o F-5, Near Balaji Xerox,
Agrasen Rd, Nagpur.
12. Nikhil Digamber Dholekar, Age: 27
Years, Occu: Astt Teacher, R/o Plot
No.54-C, Tapovan Complex, Wardha
Road, Nagpur.
13. Deepti Yogesh Rathod @ Dipti Ganpat
Pawar, Age 34 years, Occu: Astt.
Teacher R/o 301, Asma Enclave 7,
Ujjwal Nagar, Zingabai Takli, Nagpur.
14. Archana Ankit Khandelwal, Age: 40
Years, Occu: Astt.Teacher, R/o Plot
No. 34, Kachore Patil Nagar, Nagpur.
15. Chhaya Manoj Gawhankar @ Chhaya
Nanaji Tarodkar, Age: 33 years, Occu:
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Astt. Teacher, R/o Badegaon, Saoner,
Nagpur.
-Versus -
RESPONDENTS: 1. Deputy Director of Education Nagpur
Division, Nagpur.
2. Education Officer (Primary), Zilla
Parishad, Nagpur.
3. Superintendent Pay and Provident
Fund Unit, Primary Education, Zilla
Parishad, Nagpur.
4. Navyug Prathamik Shala Rajabaksha,
Hanuman Mandir, Medical Square,
Nagpur, through it's Headmaster.
5. Babuji Kamlaprasadji Dubey Uchh
Prathamik Shala, Lalganj, Khairipura
Chowk, Nagpur, through it's
Headmaster.
6. Milind Uchh Prathamik Shala,
Baidynath, Untkhana, Nagpur,
through it's Headmaster.
7. Saraswati Prathamik Shala, Daga
Layout, Nagpur, through it's
Headmaster.
8. Saraswati Madhyamik Shala, Model
Mill, Colonel Bagh, Nagpur, through
it's Headmaster.
9. Bhide Prathamik Shala, Netaji Flower
Market, Sitabuldi, Nagpur, through it's
Headmaster.
10. International Convent Uchh
Prathamik Shala, Dambhare Layout,
Trimurti Nagar, Nagpur, through it's
Headmaster.
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11. Vinayalay Prathamik Shala, St Martin
Nagar, Jaripatka, Nagpur, through it's
Headmaster.
12. Late Colonel V. D Paranjpe Memorial
School, Bajaj Nagar, Nagpur, through
it's Headmaster.
13. Jawaharlal Nehru Prathamik Shala,
Panchsheel Ward, Khapa Road,
Saoner, District Nagpur, through it's
Headmaster.
--------------------------------------------------------------------------------
Mr. S.S.Joshi, & Mrs.K.S.Joshi, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
Ms. Kalpana Pathak, Adv.for the respondent No.12.
--------------------------------------------------------------------------------
WRIT PETITION NO. 8095 OF 2025
PETITIONER S : 1. Smita Anandrao Wankar, Age: 35
years, Occ: Teacher, R/o Flat No.206,
Devika Regency, Power Grid Chowk,
Nagpur.
2. Supriya Amitkumar Bagde, Age: 40
Years, Occu: Teacher, R/o Plot No.33,
Pahune Layout, Pili Nadi, Kamptee
Road, Nagpur-440026.
3. Gajanan Devrao Badakhal, Age: 34
Years, Occu: Teacher, R/o Plot No. 51,
Behind Jattewar Sabhagruha, Ishwar
Nagar, Nagpur.
4. Ganesh Dadaraoji Chudhari, Age: 36
years, Occu: Teacher, R/oc/o Rohit
Bokade, Plot No.19, Shesh Nagar,
Nagpur.
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5. Sumit Dinesh Jadhav, Age: 34 years,
Occu: Teacher, R/o Plot No.70, Near
Himanshu Jewellers, Gulmohar
Chowk, Bharatwada, Pardi, Nagpur-
440035.
-Versus -
RESPONDENTS: 1. Deputy Director of Education Nagpur
Division, Nagpur.
2. Education Officer (Primary), Zilla
Parishad, Nagpur.
3. Superintendent Pay and Provident
Fund Unit, Primary Education, Zilla
Parishad, Nagpur.
4. Narayan Public School, situated at
Bharatwada, Kamptee, Dist, Nagpur,
Through it's Headmaster.
5. Dnyan-Vaibhav Education Society,
having its registered office at Old
Bagadganj Nagpur, through its
Secretary.
--------------------------------------------------------------------------------
Mr. S.S.Joshi, & Mrs.K.S.Joshi, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
--------------------------------------------------------------------------------
WRIT PETITION NO. 6060 OF 2025
PETITIONER S : 1. Pritam Padmakar Patil, Age: 47 years,
Occu: Teacher, R/o Saint Martin's
Cottage, Near Dinshaw Factory,
Borgaon, Nagpur.
2. Jennifer Sujeet Kumar Nee Jennifer
Arun Das, Age: 37 years, Occu:
Teacher, R/o Plot No.17, Sai Shraddha
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Nagar, Near IDBI Bank, Gondhani
Road, Nagpur.
3. Brothers of Saint Martin, Borgaon,
Katol Road, Nagpur through its
Chairman / President.
4. Saint Martin's Hindi Upper Primary
School, Borgaon, Katol Road, Nagpur,
through it's Head Mistress.
-Versus -
RESPONDENTS: 1. Deputy Director of Education Nagpur
Division, Nagpur.
2. Education Officer (Primary), Zilla
Parishad, Nagpur
3. Superintendent Pay and Provident
Fund Unit, Primary Education, Zilla
Parishad, Nagpur.
--------------------------------------------------------------------------------
Mr. S.S.Joshi, & Mrs.K.S.Joshi, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
--------------------------------------------------------------------------------
WRIT PETITION NO. 6434 OF 2025
PETITIONER S : 1. Pravin Jagdish Kirmire, Age 36 Years,
Occup: Headmaster R/o Super town
layout, Prabhag No. 17, Parseoni, Dist
Nagpur.
2. Sanket Madhukar Somkuwar, Age 36
Years, Occup: Teacher R/o Post
NandGomukh, Tahsil Saoner, Dist
Nagpur.
3. Jaymala Nilesh Mowade @Jaymala
Ramchandra Tonge, Age 36 Years,
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Occup: Teacher R/o Plot No.61, Sai
Nagar, Bharatwada Rd, Nagpur
4. Shilpa Tushar Thakre, Age 40 Years,
Occup: Teacher R/o Plot No.124,
Uday Nagar, Ring Road, Ayodhya
Nagar, Nagpur.
5. Dinesh Sukhdeorao Milmile, Age 43
Years, Occup: Teacher R/o Plot No.37,
Bharat Nagar, Nagpur.
6. Priti Sahebrao Mankar, Age 37 Years,
Occup: Teacher R/o Flat No. 302,
Gangotri Enclave, Near Kalapataru
Hall Gokul Society Borgaon, Nagpur.
7. Prashant Madhukar Somkuwar, Age
44 Years, Occup: Jr. Clerk R/o 55,
Ghatate Nagar, Pardi, Nagpur.
8. Roshan Prakash Bhojne, Age 34 Years,
Occup: Peon C/o Shyamrao Mahalle,
Gangabai Ghat Rd, Near Kirni Mandir,
Nababpur, Nagpur.
9. Sanjay Pandurang Musle, Age 42
Years, Occup: Peon R/o Bhawani
Nagar, Ram Mandir Rd, Pardi, Nagpur.
10. Jotsna Dinesh Milmile @ Jotsna
Balwant Bobde, Age 34 Years, Occup:
Headmistress R/o Plot No.37, Bharat
Nagar, Nagpur.
11. Tejashri Keshaorao Ghorse, Age 31
Years, Occup: Teacher, R/o Plot No.45,
Ghatate Nagar, Pardi, Nagpur.
12. Durga Vishveshwar Ingole, Age 35
Years, Occup: Teacher, R/o Plot
No.5/1, Bhawani Nagar, poonapur
Road, Pardi, Nagpur.
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13. Anjali Prakashrao Dharammali, Age
45 Years, Occup: Teacher R/o Plot
No.70, Flat No.201, Shrikant Enclave,
Ramana Maroti, Nagpur.
14. Swati Nitin Dhoble, Age 36 Years,
Occup: Teacher R/o 57-A, Kharabi
Housing Society, Shiv Chhatrapati
Nagar, Nagpur.
15. Ranjana Balaji Mahalle, Age 41 Years,
Occup: Teacher R/o 74, Ghatate
Nagar, Pardi, Nagpur.
16. Puja Kishor Dhok @ Puja Vilas Aware,
Age 30 Years, Occup: Jr. Clerk R/o
Ghatate Nagar, Nagpur.
17. Public Education Society, Nagpur,
Having Office at Plot No.1, Gurukul
School campus, Bholeshwar Society,
Punapur Road, Punapur, Pardi,
Nagpur, Through it's President.
18. Gurukul Indian Olympiad School Of
Scholars, located at Nawkanya Nagar,
Bharatwada, Nagpur, Through
Headmaster.
19. Gurukul Indian Olympiad School Of
Scholars, located at Punapur, Pardi,
Nagpur, Through Headmaster.
-Versus -
RESPONDENTS: 1. Deputy Director of Education Nagpur
Division, Nagpur.
2. Education Officer (Primary), Zilla
Parishad, Nagpur
3. Superintendent Pay and Provident
Fund Unit, Primary Education, Zilla
Parishad, Nagpur.
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Mr. S.S.Joshi, & Mrs.K.S.Joshi, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
--------------------------------------------------------------------------------
WRIT PETITION NO. 5680 OF 2025
PETITIONER S : 1. Pravin Surendra Sabre, Age: 36 Years,
Occu: Teacher, R/o Vatsala Bhawan,
Near Ahilyadev Temple, Hingna,
Nagpur.
2. Mithun Gopal Thakre, Age: 32 Years,
Occu: Teacher, R/o Mahagaon, Arjuni,
Gondia.
3. Vrushali Sarang Parsodkar, Age:38
Years, Occu: Teacher R/o Near Nikalas
Mandir, Old Balaji Mandir, Nagpur.
4. Prashant Asaramji Brahmankar, Age:
41 Years, Occu: Teacher R/o Janva
Itankheda, Taluka Arjuni, Gondia.
5. Kapil Namdeo Motghare, Age:39
Years, Occu: Service, R/o Prabhag
No.8, Barai Pura, Parshivni, Nagpur.
6. Praveen Suresh Borsare, Age:32 Years,
Occu: Service R/o Parshivni, Ward
No.1, Kumbhar Pura, Parshivni,
Nagpur.
7. Tarannum Shabbir Savare, Age:41
Years, Occu: Teacher R/o Plot No.25,
Adarsh Nagar, Near Panchwati
Ashram, Umred Road, Nagpur.
8. Sangeeta Narendra Umredkar, Age:46
Years, Occu: Teacher, R/o Q.No.102,
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Building No.07, Near Corporation
School, Ravi Nagar, Nagpur.
9. Reema Manoj Sable, Age:46 Years,
Occu: Teacher, R/o Ward No.2, Rail
Colony, Khaparkheda, Nagpur.
10. Suyog Sudhakar Kanfade, Age:38
Years, Occu: Teacher R/o 95, Near
Bhupendra High School, Hudkeshwar,
Nagpur.
11. Vijaya Sheshrao Shendame, Age:35
Years, Occu: Teacher, R/o Plot No.67,
Ramna Maroti Mandir, Nagpur.
12. Digambar Damodar Bagde, Age: 44
Years, Occu: Teacher R/o At Post
Palora, Gandhi ward, Pauni, District
Nagpur.
13. Harshita Harshit Singh, Age:37 Years,
Occu: Teacher, R/o 321, New Colony,
Laxmi Sadan, Nagpur.
14. Sharon Terrence Craig @ Sharon Vijay
Mersh, Age:48 years, R/o 190, 191,
Kale Layout, Near Tushar Gym,
Zingabai takli, Godhni, Nagpur.
15. Disha Ashok Gawali, Age 28 years,
Occu: Junior Clerk R/o Near
Ramkrishna Hall, Datta Wadi, Nagpur.
16. Gaurav Tukaram Kamde, Age: 36
Years, Occ: Service R/o Behind
Gandhi Putla, Bazar Chowk, Parseoni,
Dist. Nagpur.
17. Aruni Bipin Saklani, @ Aruni
Rajendra Bhedwal, Age:41 Years,
Occu: Teacher, R/o P.No. 159, New
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Mangaldham Soc. Ramkrishna
Sabhagriha, Dattawadi, Nagpur
18. Pooja Subhash Kapse, @ Pooja
Purushottam Choudhari, Age: 38
years, Occu: Teacher R/0 607, Godhni
Road, Minimata Nagar, Zingabai takli,
Nagpur.
19. Preeti Sandeep Kohle, Age: 39 years,
Occu: Teacher, Plot No. 67, Serdi
Nagar, Manewada Road, Nagpur.
20. Chandni Shankarrao Khadse, Age: 33
years, Occu: Teacher, R/o 224,
Mahadeo Nagar, Nagpur.
21. Ajay Shyamrao Madankar, Age: 39
years, Occu: Teacher, R/o 68-A, Umak
Layout, Amrapali Nagar, Nagpur
22. Manjiri Vinay Khangar @ Manjiri Vijay
Mate, Age: 34 years, Occu: Teacher,
R/o 738, Dawlameta, Nagpur.
23. Swati Rahul Mohod @ Swati Prakash
Karande, Age: 36 years, Occu:
Teacher, 90, Mangalmurti Colony,
Wanadongri, Nagpur.
24. Sibi Cheriyachan Chennikkara, Age:
44 years, Occu: Teacher, 24,
Shrikrishna Nagar, Dattawadi, Nagpur
25. Manusha Pawan Gadamwar @
Manusha Pundlik Mitpelliwar, Age: 34
Years, Occu: Teacher, R/o 137, Shri
Ananad Grihnirman Soc. Hudkeshwar
Road, Nagpur.
26. Pranali Shashikant Dhok @ Pranali
Anandrao Thakre, Age:35 Years, Occu:
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Teacher, R/o Prabhag No.17, Parseoni,
Nagpur.
27. Dhanashree Sachin Narnawre, Age:
33 Years, Occu: Teacher, Parseoni,
Nagpur.
28. Kanchan Vijay Ukre, Age: 34 Years,
Occu: Teacher, R/o 173, Narmada
Colony, Katol Road, Nagpur.
29. Dineshwari Rahul Kamde, Age:37
Years, Occu: Teacher, R/o Gandhi
Chowk, Parseoni, District Nagpur.
30. Yogesh Keshvrao Fulbandhe, Age:36
Years, Occu: Teacher, R/o Police
Colony, Bhandara.
31. Kanchan Nileshchandra Akre, Age: 41
years, Occu: Teacher, R/o Parseoni,
Nagpur.
32. Monu Dinesh Jadhav, Age:31 Years,
Occu: Teacher, R/o Satpute Plot
No.13, Satysaibaba Soc. Wadi,
Nagpur.
33. Jasinta Sumeet Mathhew @ Jasinta
Stephen Joseph, Age:34 Years, Occu:
Teacher R/o 407, Creative home,
Basra Hsg, Society, Gorewada,
Nagpur.
34. Vaishali Anil Bode, Age: 41 years,
Occu: Teacher, R/o 201, Geeta Colony,
Godhni Rd, Nagpur.
35. Esther Milind Kale, Age: 36 years,
Occu: Teacher, R/o 137, Jaihind
Nagar, Mankapur, Nagpur.
36. Sarika Praful Fulzele, Age: 35 years,
Occu: Teacher, R/o 18, Fulmati
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Layout, Rameshwari Ring Road,
Beltarodi Road, Nagpur.
37. Aditi Avinash Gaikwad @ Dimple
Laxman Vairagade Age: 40 years,
Occu: Teacher, R/o 12, Flat No.7,
Amravati Rd. Nagpur.
38. Trupti Namdeo Gotmare, Age: 38
years, Occu: Teacher, R/o Zenda
Chowk, Brahmni, Nagpur.
39. Shailesh Premnarayan Tiwari, Age: 42
years, Occu: Service, R/o 126,
Guruprasad Nagar, Dattawadi,
Nagpur.
40. Meenakshi Amit Kalbande, Age: 36
years, Occu: Teacher, R/o 54,
Dattatray Nagar, Nagpur.
41. Meenakshi Shrikant Narekar, Age: 43
years, Occu: Teacher, R/o Holi Chowk,
Saoner, Nagpur.
42. Poonam Krishnrao Mahajan, Age: 30
years, Occu: Teacher, R/o 107, Maruti
Nagar, Dattawadi, Nagpur.
43. Snehal Suresh Makode, Age: 33 years,
Occu: Teacher, R/o 462, Jaisingh
Layout, Panchvati, Katol, District
Nagpur.
44. Ankita Noel D'Souza @ Ankita Sushil
Bhandarkar Age: 30 years, Occu:
Teacher, R/o Near Methodist Church,
VCA Ground, Civil Lines, Nagpur.
45. Shilpa Vijendrasingh Thakur, Age: 36
years, Occu: Teacher, R/o 2,
Sanghmitra School, Chandra Nagar,
Parvati Ngr, Nagpur.
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46. Roshan Prabhkarrao Satone, Age: 35
years, Occu: Teacher, R/o 204, Ashiya
Town, Chinchbhuwan Wardha Road,
Nagpur.
47. Niharika Bhalchandra Bhoyar, Age: 45
years, Occu: Teacher, R/o 42, Doctor's
Colony, Chhatrapati Nagar, Nagpur.
48. Renuka Rajesh Chawre, Age: 40 years,
Occu: Teacher, R/o 143, Sudam Road,
Nagpur.
49. Priyanka Pradeep Jacob, Age: 32
years, Occu: Teacher, R/o 70, Kolte
Layout, Bamlewari Nagar, Nagpur.
50. Pranali Sagar Tonase @ Pranali Sanjay
Ambadkar Age: 32 years, Occu:
Teacher, R/o MHADA Colony,
Dawlameti Nagpur.
51. Rashmi Ravindra Varhadpande @
Rashmi Vasant Munishwar, Age: 45
years, Occu: Teacher, R/o 144,
Sidhharth Society, Dawalmeti, Nagpur.
52. Ashwini Ishwar Niwal, Age: 33 years,
Occu: Teacher, R/o 40, Rahi Hall,
Jaitala Road, Nagpur.
53. Ashwini Sushil Bhandarkar, Age: 27
years, Occu: Teacher, R/o Near
Methodist Church, VCA Ground,
Nagpur.
54. Amruta Akash Yesansure @ Amruta
Krishna Kohale, Age: 36 years, Occu:
Teacher, R/o Yamuna Lawns, Wardha.
55. Pankaj Ramesh Dholekar, Age: 34
years, Occu: Service, R/o Dattwadi,
Nagpur.
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56. Rohit Vijay Manthapurwar, Age: 30
years, Occu: Service, R/o Telipura,
Chhaoni, Katol Road, Nagpur.
57. Mahatma Jyotiba Phule Upper
Primary School, Wanera, P.S. Parseoni,
Nagpur, through its Headmaster.
58. Jagannath Public School, Shiv-Shakti
Nagar, Pardi, Nagpur, through its
Headmaster.
59. Sarojini Public School Shivneri Hills,
Mahadeo Nagar, Lava, Nagpur,
through it's Headmaster.
60. Chaitanya International Uccha
Marathi Primary School, Hazaripahad,
Nagpur, through it's Headmaster.
th
61. Sarojini Public School, 8 Milestone,
Amravati Road, Nagpur, through its
Headmaster.
62. Sandip Shikshan Sanstha, A registered
Society, having Office at Mahadeo
Nagar, Shivneri Hills, Lava Nagpur.
-Versus -
RESPONDENTS: 1. Deputy Director of Education Nagpur
Division, Nagpur.
2. Education Officer (Primary), Zilla
Parishad, Nagpur
3. Superintendent Pay and Provident
Fund Unit, Primary Education, Zilla
Parishad, Nagpur.
--------------------------------------------------------------------------------
Mr. S.S.Joshi, & Mrs.K.S.Joshi, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
--------------------------------------------------------------------------------
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WRIT PETITION NO. 6430 OF 2025
PETITIONER: Preeti Dheeraj Borkar @ Savita
Premdas Motghare, Ae 45 years,
Occu.: Asstt. Teacher, R/o Plot
No.1046, Shanti Nagar, Near NMC
Garden, Nagpur.
-Versus -
RESPONDENTS: 1. Deputy Director of Education Nagpur
Division, Nagpur.
2. Education Officer (Primary), Zilla
Parishad, Nagpur
3. Superintendent Pay and Provident
Fund Unit, Primary Education, Zilla
Parishad, Nagpur.
4. Dnyanvikas Upper Primary School,
Shanti Nagar, Mudliar Chowk, Near
NMC Dispensary, Nagpur, Through it’s
Headmaster.
--------------------------------------------------------------------------------
Mr. S.S.Joshi, & Mrs.K.S.Joshi, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
--------------------------------------------------------------------------------
WRIT PETITION NO. 6433 OF 2025
PETITIONER S : 1. Shilpa Ramesh Sahare @ Shilpa
Ishwar Zade, Age: 46 Years, Occu:
Head Mistress R/o Near NIT Hall, Old
Bagadganj, Nagpur-440008.
2. Praful Manikrao Zoting Age: 32 Years,
Occu: Peon R/o Post: Linga, Tahsil:
Kalmeshwar, District: Nagpur
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3. Olympic Veer Khashaba Jadhav
Primary School, Old Bagadganj,
Nagpur, through its Headmaster.
4. Gyan Vaibhav Education Society A
registered Society, having it's Office at
Old Bagadganj, Nagpur.
-Versus -
RESPONDENTS: 1. Deputy Director of Education Nagpur
Division, Nagpur.
2. Education Officer (Primary), Zilla
Parishad, Nagpur
3. Superintendent Pay and Provident
Fund Unit, Primary Education, Zilla
Parishad, Nagpur.
--------------------------------------------------------------------------------
Mr. S.S.Joshi, & Mrs.K.S.Joshi, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
--------------------------------------------------------------------------------
WRIT PETITION NO. 6436 OF 2025
PETITIONER S : 1. Sushma Nathhuji Pohankar @ Sushma
Shrikant Bhoyar, Age: 35 years,
Occupation: Teacher, R/o Ward No.3
Near Hanuman Mandir, Temsana,
Kamptee.
2. Ashwini Narendra Potraje @ Ashwini
Santoshrao Upare, Age: 38 Years,
Occu: Astt Teacher, R/o Plot No.13,
Mama Layout, Geeta Nagar, Near
Amba Mata, Nagpur.
3. Snehal Anuj Zade @ Snehal Shamrao
Thombre, Age: 37 Years, Occu:
Teacher, R/o C/o Vijay Zade, Samadhi
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Ward, No.1, Jangan dwar, Akhada,
Amravati Road, Chandrapur.
4. Pooja Bharat Hemke @ Pooja
Rambhau Akhade, Age: 37 years,
Occu: Teacher R/o Plot No. 215,
Wanjari Layout, Gappalwali, Nagpur
5. Deepali Laxmikant Changle @ Age: 37
years, Occu: Teacher, R/o At Abai,
Post Welabai, Wani, Dist Yavatmal.
6. Asang Ganpat Shambharkar, Age: 50
Years, Occu: Jr Clerk, R/o Plot No. 86,
Near Ambedkar Ground, Dahipura
Layout, Hanuman Nagar, Untkhana,
Nagpur.
7. Narendra Rajjan Tumdam, Age 28
Years, Occu: Peon, R/o At Pendhari,
Post Deolapar, Ramtek, Dist Nagpur.
8. Nalanda Prathamik Vidhyalay situated
at Kalamna, Dist, Nagpur, Through it's
Headmaster.
9. Attdeepbhav Shikshan Mandal, A
Registered Society, Having It's office at
Kalamna, Nagpur, through it's
President.
-Versus -
RESPONDENTS: 1. Deputy Director of Education Nagpur
Division, Nagpur.
2. Education Officer (Primary), Zilla
Parishad, Nagpur
3. Superintendent Pay and Provident
Fund Unit, Primary Education, Zilla
Parishad, Nagpur.
--------------------------------------------------------------------------------
Mr. S.S.Joshi, & Mrs.K.S.Joshi, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
--------------------------------------------------------------------------------
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WRIT PETITION NO. 6106 OF 2025
PETITIONER: Sandip Ashok Bawankar, Age 40
years, Occu.: Teacher, R/o. Kharbi
Naka, PO: Thana Petrol Pump, District
Bhandara-441906.
-Versus -
RESPONDENTS: 1. Deputy Director of Education Nagpur
Division, Nagpur.
2. Education Officer (Primary), Zilla
Parishad, Nagpur
3. Superintendent Pay and Provident
Fund Unit, Primary Education, Zilla
Parishad, Nagpur.
4. Late Indira Gandhi Upper Primary
School, Nimkheda, Tahsil Mouda,
District Nagpur, Through its
Headmistress.
5. Vishal Gram Sudhar Tatha Shikshan
Prasar Sanstha, Lashkaribag, Nagpur,
through its President.
--------------------------------------------------------------------------------
Mr. S.S.Joshi, & Mrs.K.S.Joshi, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
--------------------------------------------------------------------------------
WRIT PETITION NO. 5647 OF 2025
PETITIONER S : 1. Sneha VithhalRao Thakre, Age: 31
years, Occu: Astt.Teacher, R/0 13,
Hiwri Nagar, Near Budhh Viha,
Nagpur.
2. Snehal VithhalRao Thakre, Age: 29
years, Occu: Teacher, R/o 13, Hiwri
Nagar, Near Budhh Viha, Nagpur.
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3. Rupali Eknath Sawarkar, Age: 38
years, Occu: Teacher, R/o Plot No.8
Pawansut Nagar, Shramik colony,
Ramna Maruti, Nagpur.
4. Pramod Shikshan Sastha, 13, Hiwri
Nagar, near Buddha Vihar Nagpur
through its Secretary.
5. Phoenix Public School, 13, Hiwri
Nagar, near Buddha Vihar Nagpur,
through it's HeadMistress.
-Versus -
RESPONDENTS: 1. Deputy Director of Education Nagpur
Division, Nagpur.
2. Education Officer (Primary), Zilla
Parishad, Nagpur
3. Superintendent Pay and Provident
Fund Unit, Primary Education, Zilla
Parishad, Nagpur.
--------------------------------------------------------------------------------
Mr. S.S.Joshi, & Mrs.K.S.Joshi, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
--------------------------------------------------------------------------------
WRIT PETITION NO. 5531 OF 2025
PETITIONER S : 1. Mrs Saroj Manoj Mendhe (Saroj
Ganpat Brahmankar) Age: 41 years,
Occu: Astt.Teacher, R/o Plot No 5,
Narsala Road, Near Hanuman Mandir,
Chakole Colony, Narsala, Nagpur.
2. Ujjwal Shikshan Prasarak Mandal,
Nagbhir, District Chandrapur, through
its Secretary
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3. Gawali Uccha Prathamik Vidyalaya,
Antuji Nagar, Bhandewadi, Pardi,
Nagpur, through its Headmaster.
-Versus -
RESPONDENTS: 1. Deputy Director of Education Nagpur
Division, Nagpur.
2. Education Officer (Primary), Zilla
Parishad, Nagpur
3. Superintendent Pay and Provident
Fund Unit, Primary Education, Zilla
Parishad, Nagpur.
--------------------------------------------------------------------------------
Mr. S.S.Joshi, & Mrs.K.S.Joshi, Advs. for the petitioners.
Mr.D.V.Chauhan, GP with Mrs.S.S.Jachak, AGP for the respondents-State.
Mr.M.M.Sudame, Sr.Adv. a/b Mr.Saransh Wasnik & Mr.Sheikh Majid, Advs.
for the respondents-Zilla Parishad Nagpur.
--------------------------------------------------------------------------------
CORAM: SMT. M. S. JAWALKAR &

NANDESH S. DESHPANDE, JJ.
TH TH
CLOSED ON : 6 & 9 APRIL, 2026
TH
PRONOUNCED ON : 27 APRIL, 2026
J U D G M E N T (Per : Smt. M. S. Jawalkar, J.)
Heard.
2. Rule. Rule is made returnable forthwith. Heard finally with
the consent of the learned counsel for the parties.
3. Above all the petitions are filed by the petitioners for
seeking direction to the respondents to release their salary, which was
stopped since March, 2025 without any notice or without there being
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any fault on their part. At the time of issuance of notice in petitions,
as there was no show cause notice and salary was stopped since
March, 2025, considering this aspect and also considering the fact
that the respondents are exacting the duties from the petitioners as a
teacher, the schools are being run, even election duties, census duties
are directed to be carried out by these employee-teachers, by way of
interim relief, the respondents were directed to release their salary. In
some of the petitions, the respondents-Authorities issued impugned
communications, thereby cancelled the approvals granted to the
petitioners-employees. The said impugned communications are
challenged by the petitioners in some of the petitions. The
appointment orders and approvals granted to the petitioners-
employees are annexed with the petitions.
4. It appears that there was no reply filed till February, 2026,
except in one of the matters. However, it appears that the Hon’ble
Apex Court recorded that since pleadings have been completed, this
Court was requested to decide Writ Petition No.5647 of 2025 along
with all other similarly placed writ petitions, which are stated to be
86 in numbers finally one way or the other within a period of four
weeks. It appears that factually incorrect statement was made that
pleadings have been completed. In fact in Writ Petition No.5647 of
2025, respondent No.1 filed its reply on 11/02/2026 and respondent
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No.2 filed its reply on 23/03/2026 after disposing of the Special
Leave Petition. As such, in that petition also pleadings were not
complete. In fact, in most of the matters pleadings were not complete
and after passing of order by the Hon’ble Apex Court, the respondents
itself filed their reply. Prior to that, there was no reply nor any
application for modification of order or challenge to the interim order.
In spite of the order of Hon’ble Apex Court, the time was granted to
the respondents to complete their pleadings and matters are taken up
in group for decision.
5. It is common contention of the petitioners that the action of
the respondents-Authorities in withholding salary is arbitrary, illegal
and unreasonable. It is also a common submission of the petitioners
that without issuing any show cause notice and without initiating any
departmental enquiry, the respondents-Authorities abruptly cancelled
the approval orders and Shalarth IDs of the petitioners-employees. It
amounts to punish the petitioners for no fault on their part. Being
arbitrary, the impugned action is violative of Article 14 of the
Constitution of India. It is further contention that petitioners-
employees are duly qualified and appointed after following the due
procedure of law and only after they met the eligibility criteria, they
were granted approval orders by the respondent-Education Officer
(Primary), Zilla Parishad, Nagpur and Shalarth IDs were given to
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them, after due verification of their information. The petitioners had
no role to play in issuance of Shalarth IDs and they are discharging
their duties continuously. Thus, the action of denying salary to the
petitioners is arbitrary and amounts to colourable exercise of power.
The petitioners have no role insofar as allotment of Shalarth ID,
except of supplying of information to the respondents, who are then
responsible for verification of the information and allotment of
Shalarth ID. Therefore, the respondents’ actions of stoppage of salary
to the petitioners-employees for their own shortcomings and
cancellation of approval orders abruptly are completely unwarranted
and bad-in-law.
6. Since the issue involved in these petitions is identical to the
issue involved in the recent judgment of this Court passed in Writ
Petition No.7441 of 2025 (Shrikant Ganpatrao Pawar and others v.
State of Maharashtra and others) along with connected matters,
decided on 21/04/2025, these petitions are fully covered by the said
judgment. Gist of the facts of each petition is as under:
6.1. In Writ Petition No.6163/2025, the Petitioner No. 1 to 4 are
employees of the Respondent No. 6 School, wherein Petitioner No. 1
to 4 are working as Assistant Teachers. The Petitioner Nos. 1 to 4
were appointed in the Respondent No. 6 School on the post of
Assistant Teachers between the years 2012 and 2015, and their
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appointments were duly approved by the Respondent Authorities. It is
submitted by the Petitioners that they have duly submitted their draft
proposals for the approval of Shalarth IDs and they were issued their
respective Shalarth ID numbers consequent to the scheme framed by
the State Government on 07/11/2012.
6.2. In Writ Petition No.6148/2025, the Petitioner is an
employee of the Respondent No.6 School, wherein Petitioner is
working as Assistant Teacher. The Petitioner was appointed in the
Respondent No. 6 School on the post of Assistant Teacher in the year
2015, and his appointment was duly approved by the Respondent
Authorities. It is submitted by the Petitioner that he has duly
submitted his draft proposal for the approval of Shalarth ID
consequent to which he was granted his Shalarth ID number by the
Respondent Authorities.
6.3. In Writ Petition No. 6172/2025, the Petitioner No. 1 to 22
are employees of Petitioner Nos. 23 and 24 Schools, wherein
Petitioner No. 2 is working as Junior Clerk, Petitioner No. 6, 14 and
21 are working as Shikshan Sevak, Petitioner No. 15 is working as
Peon and the rest of the Petitioners are working as Assistant Teachers.
The Petitioner Nos. 1 to 22 were appointed in the Petitioner No. 23
and 24 School on their respective posts between the years 2011 and
2017, and their appointments were duly approved by the Respondent
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Authorities. It is submitted by the Petitioners that they have duly
submitted their draft proposals for the approval of Shalarth IDs and
they were issued their respective Shalarth ID numbers consequent to
the scheme framed by the State Government on 07/11/2012.
6.4. In Writ Petition No. 6359/2025, the Petitioner No. 1 to 5
are employees of Respondent Nos.5 and 6 Schools, wherein Petitioner
No. 1 and 2 are working as Shikshan Sevak in Respondent No. 5
school and Petitioner No. 3 and 4 are working as Shikshan Sevak in
Respondent No. 6 and Petitioner No. 5 was absorbed by Respondent
No. 5 School. The Petitioner Nos. 1 to 5 were appointed in the
Respondent No. 5 and 6 School on their respective posts between the
years 2011 and 2016, and their appointments were duly approved by
the Respondent Authorities. It is submitted by the Petitioners that they
have duly submitted their draft proposals for the approval of Shalarth
IDs and they were issued their respective Shalarth ID numbers
consequent to the scheme framed by the State Government on
07/11/2012.
6.5. In Writ Petition No. 6365/2025, the Petitioner No.1 is an
employee of the Petitioner No. 2 School, wherein Petitioner is working
as Assistant Teacher. The Petitioner No. 1 was initially appointed in
the Petitioner No. 2 School on the post of Shikshan Sevak in the year
2012, and his appointment was duly approved by the Respondent
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Authorities. It is submitted by the Petitioner that he has duly
submitted his draft proposal for the approval of Shalarth ID
consequent to which he was granted his Shalarth ID number by the
Respondent Authorities.
6.6. In Writ Petition No. 6161/2025, the Petitioner No. 1 to 3
are employees of Respondent No. 6 School, wherein Petitioner No. 1
and 3 are working as Assistant Teacher. The Petitioner Nos. 1 to 3
were initially appointed in the Respondent No. 6 School on the post of
Shikshan Sevak between the years 2011 and 2012, and their
appointments were duly approved by the Respondent Authorities. It is
submitted by the Petitioners that they have duly submitted their draft
proposals for the approval of Shalarth IDs and they were issued their
respective Shalarth ID numbers consequent to the scheme framed by
the State Government on 07/11/2012.
6.7. In Writ Petition No.6387/2025, the Petitioner is an
employee of the Respondent No.5 School, wherein Petitioner is
working as Assistant Teacher. The Petitioner was initially appointed in
the Respondent No. 5 School on the post of Shikshan Sevak in the
year 2013, and his appointment was duly approved by the
Respondent Authorities. It is submitted by the Petitioner that he has
duly submitted his draft proposal for the approval of Shalarth ID
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consequent to which he was granted his Shalarth ID number by the
Respondent Authorities.
6.8. In Writ Petition No. 6158/2025, the Petitioner No.1 to 3 are
employees of the Respondent No. 6 School, wherein Petitioners are
working as Assistant Teacher. The Petitioner No. 1 to 3 were initially
appointed in the Respondent No. 6 School on the post of Shikshan
Sevak in the year 2011, and their appointments were duly approved
by the Respondent Authorities. It is submitted by the Petitioners that
they have duly submitted their draft proposals for the approval of
Shalarth ID consequent to which they were granted their Shalarth ID
numbers by the Respondent Authorities.
6.9. In Writ Petition No. 6166/2025, the Petitioner No.1 to 4 are
employees of the Respondent No. 6 School, wherein Petitioners are
working as Assistant Teachers. The Petitioner No. 1 to 4 were initially
appointed in the Respondent No. 6 School on the post of Shikshan
Sevak between the years 2012 and 2013, and their appointments
were duly approved by the Respondent Authorities. It is submitted by
the Petitioners that they have duly submitted their draft proposals for
the approval of Shalarth ID consequent to which they were granted
their Shalarth ID numbers by the Respondent Authorities.
6.10. In Writ Petition No. 6164/2025, the Petitioner No.1 to 5 are
employees of the Respondent No.6 School, wherein Petitioners are
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working as Assistant Teachers. The Petitioner No. 1 to 5 were initially
appointed in the Respondent No.6 School on the post of Shikshan
Sevak between the years 2011 and 2012, and their appointments
were duly approved by the Respondent Authorities. It is submitted by
the Petitioners that they have duly submitted their draft proposals for
the approval of Shalarth ID consequent to which they were granted
their Shalarth ID numbers by the Respondent Authorities.
6.11. In Writ Petition No.6159/2025, the Petitioner No.1 to 4 are
employees of the Petitioner No. 5 School, wherein Petitioners are
working as Assistant Teachers. The Petitioner No. 1 to 4 were initially
appointed in the Petitioner No. 5 School on the post of Shikshan
Sevak in the year 2012, and their appointments were duly approved
by the Respondent Authorities. It is submitted by the Petitioners that
they have duly submitted their draft proposals for the approval of
Shalarth ID consequent to which they were granted their Shalarth ID
numbers by the Respondent Authorities.
6.12. In Writ Petition No.6157/2025, the Petitioner was
appointed as Junior Clerk in Gayatri Higher Primary School, Gayatri
Nagar, Nagpur in the year 2010, and his appointment was duly
approved by the Respondent Authorities. It is submitted by the
Petitioner that he has duly submitted his draft proposal for the
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approval of Shalarth ID consequent to which he was granted his
Shalarth ID number by the Respondent Authorities.
6.13. In Writ Petition No. 6165/2025, the Petitioner No.1 to 4 are
employees of the Respondent No. 6 School, wherein Petitioners are
working as Assistant Teachers. The Petitioner No. 1 to 4 were initially
appointed in the Respondent No. 6 School on the post of Shikshan
Sevak between the years 2011 to 2013, and their appointments were
duly approved by the Respondent Authorities. It is submitted by the
Petitioners that they have duly submitted their draft proposals for the
approval of Shalarth ID consequent to which they were granted their
Shalarth ID numbers by the Respondent Authorities.
6.14. In Writ Petition No. 6162/2025, the Petitioner No.1 is
working as Assistant Teacher in Petitioner No. 3 School and Petitioner
No. 2 is working as Assistant Teacher in Petitioner No.4 School,
whereas Petitioner No. 5 is the Management. Both Petitioner No. 1
and 2 were appointed as Assistant Teachers in the year 2013, and
their appointments were duly approved by the Respondent
Authorities. It is submitted by the Petitioners that they have duly
submitted their draft proposals for the approval of Shalarth ID
consequent to which they were granted their Shalarth ID numbers by
the Respondent Authorities.
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6.15. In Writ Petition No. 6168/2025, the Petitioner No.1 to 6 are
employees of the Respondent No. 6 School, wherein Petitioner No. 5
is working as Junior Clerk, Petitioner No. 6 is working as peon and
rest of the Petitioners are working as Assistant Teachers. The
Petitioner No. 1 to 6 were initially appointed in the Respondent No. 6
School on the post of Shikshan Sevak between the years 2011 and
2012, and their appointments were duly approved by the Respondent
Authorities. It is submitted by the Petitioners that they have duly
submitted their draft proposals for the approval of Shalarth ID
consequent to which they were granted their Shalarth ID numbers by
the Respondent Authorities.
6.16. In Writ Petition No. 6363/2025, the Petitioner No.1 to 4 are
employees of the Respondent No. 5 School, wherein Petitioners are
working as Assistant Teachers. The Petitioner No. 1 to 4 were initially
appointed in the Respondent No. 5 School on the post of Shikshan
Sevak between the years 2012 to 2015, and their appointments were
duly approved by the Respondent Authorities. It is submitted by the
Petitioners that they have duly submitted their draft proposals for the
approval of Shalarth ID consequent to which they were granted their
Shalarth ID numbers by the Respondent Authorities.
6.17. In Writ Petition No. 6169/2025, the Petitioner No.1 and 2
are employees of the Respondent No.6 School, wherein Petitioners are
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working as Assistant Teachers. The Petitioner No.1 and 2 were
initially appointed in the Respondent No.6 School on the post of
Shikshan Sevak in the year 2013, and their appointments were duly
approved by the Respondent Authorities. It is submitted by the
Petitioners that they have duly submitted their draft proposals for the
approval of Shalarth ID consequent to which they were granted their
Shalarth ID numbers by the Respondent Authorities.
6.18. In Writ Petition No.6364/2025, the Petitioner No.1 is an
Assistant Teacher working in the Petitioner No.2 School, whose
services were approved on 01/01/2015. It is submitted by the
Petitioner that his appointment was duly approved by the Respondent
Authorities. It is submitted by the Petitioner that he has duly
submitted his draft proposal for the approval of Shalarth ID
consequent to which he was granted his Shalarth ID number by the
Respondent Authorities.
6.19. In Writ Petition No.6388/2025, the Petitioner No.1 and 2
are employees of the Respondent No. 5 School, wherein Petitioners
are working as Assistant Teachers and Petitioner No. 1 was transferred
from Respondent No. 5 School to Respondent No. 6 School. The
Petitioner No. 1 and 2 were initially appointed in the Respondent No.
5 School on the post of Shikshan Sevak in the year 2013, and their
appointments were duly approved by the Respondent Authorities. It is
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submitted by the Petitioners that they have duly submitted their draft
proposals for the approval of Shalarth ID consequent to which they
were granted their Shalarth ID numbers by the Respondent
Authorities.
6.20. In Writ Petition No. 6386/2025, the Petitioner No.1 and 2
are employees of the Petitioner No. 3 School, wherein Petitioners are
working as Assistant Teachers. The Petitioner No. 1 and 2 were
initially appointed in the Petitioner No. 3 School on the post of
Shikshan Sevak in the year 2014, and their appointments were duly
approved by the Respondent Authorities. It is submitted by the
Petitioners that they have duly submitted their draft proposals for the
approval of Shalarth ID consequent to which they were granted their
Shalarth ID numbers by the Respondent Authorities.
6.21. In Writ Petition No.6370/2025, the Petitioner No.1 to 4 are
employees of the Petitioner No.5 School, wherein Petitioners are
working as Assistant Teachers. The Petitioner No.1 and 2 were
initially appointed in the Petitioner No. 3 School on the post of
Shikshan Sevak between the years 2011 and 2014, and their
appointments were duly approved by the Respondent Authorities. It is
submitted by the Petitioners that they have duly submitted their draft
proposals for the approval of Shalarth ID consequent to which they
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were granted their Shalarth ID numbers by the Respondent
Authorities.
6.22. In Writ Petition No.4963/2025, the Petitioner No. 3 to 12
are employees of the Petitioner No. 2 School and Petitioner No. 1 is
the Management. The Petitioner Nos. 3 to 12 were appointed in the
Petitioner No.2 School on their respective posts between the years
2012 and 2013, and their appointments were duly approved by the
Respondent Authorities. It is submitted by the Petitioners that they
have duly submitted their draft proposals for the approval of Shalarth
IDs and they were issued their respective Shalarth ID numbers
consequent to the scheme framed by the State Government on
07/11/2012. In this petition the petitioners also challenged the
communication dated 18/03/2025 issued by the respondent No.6-
Superintendent of Pay and Provident Fund Unit (Primary), ZP Nagpur.
By the impugned communication dated 18/03/2025, the respondent
No.6 informed the petitioner No.2-School that in view of the letter
dated 11/03/2025, along with list of employees issued by the
respondent No.5-Education Officer (Primary), ZP Nagpur, till the
scrutiny of personal approval and Shalarth IDs of the employees,
whose names are mentioned in the list and till the specific direction of
releasing of salary, the salary of the employees should not be released.
By this communication, it was also informed that the salary bills of
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the other employees except the employees whose names are
mentioned in the list shall be submitted.
In our considered opinion the direction of respondent No.5-
Education Officer (Primary), ZP Nagpur without any order of
stoppage of salary as well as consequential communication by the
respondent No.6-Superintendent of Pay and Provident Fund Unit
(Primary), ZP Nagpur both are unsustainable.
6.23. In Writ Petition No. 6789/2025, the Petitioner No. 3 and 4
are employees of the Petitioner No. 2 School and Petitioner no.1 is the
Management, wherein Petitioner No. 4 is working on the post of Peon
and Petitioner No.3 is working as Assistant Teachers. The Petitioner
Nos. 3 and 4 were appointed in the Petitioner No. 2 School on their
respective posts between years 2012 and 2013, and their
appointments were duly approved by the Respondent Authorities. It is
submitted by the Petitioners that they have duly submitted their draft
proposals for the approval of Shalarth IDs and they were issued their
respective Shalarth ID numbers consequent to the scheme framed by
the State Government on 07/11/2012.
6.24. In Writ Petition No. 6019/2025, the Petitioner No. 3 to 21
are employees of the Petitioner No.2 School and Petitioner No. 1 is
the Management, wherein Petitioner No. 19 is working on the post of
Junior Clerk and the rest of the Petitioners are working as Assistant
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Teachers. The Petitioner Nos. 3 to 21 were appointed in the Petitioner
No. 2 School on their respective posts between years 2012 and 2014,
and their appointments were duly approved by the Respondent
Authorities. It is submitted by the Petitioners that they have duly
submitted their draft proposals for the approval of Shalarth IDs and
they were issued their respective Shalarth ID numbers consequent to
the scheme framed by the State Government on 07/11/2012.
6.25. In Writ Petition No. 6018/2025, the Petitioner No. 3 to 21
are employees of the Petitioner No. 2 School and Petitioner No. 1 is
the Management, wherein Petitioner No. 20 is working on the post of
Junior Clerk, Petitioner No. 21 is working on the post of Peon and the
rest of the Petitioners are working as Assistant Teachers. The
Petitioner Nos. 3 to 21 were appointed in the Petitioner No. 2 School
on their respective posts between years 2011 and 2014, and their
appointments were duly approved by the Respondent Authorities. It is
submitted by the Petitioners that they have duly submitted their draft
proposals for the approval of Shalarth IDs and they were issued their
respective Shalarth ID numbers consequent to the scheme framed by
the State Government on 07/11/2012.
6.26. In Writ Petition No.6022/2025, the Petitioner No. 3 to 12
are employees of the Petitioner No. 2 School and Petitioner No. 1 is
the Management, wherein Petitioner No. 11 is working on the post of
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Junior Clerk, Petitioner No. 12 is working on the post of Peon and the
rest of the Petitioners are working as Assistant Teachers. The
Petitioner Nos. 3 to 12 were appointed in the Petitioner No. 2 School
on their respective posts between years 2012 and 2014, and their
appointments were duly approved by the Respondent Authorities. It is
submitted by the Petitioners that they have duly submitted their draft
proposals for the approval of Shalarth IDs and they were issued their
respective Shalarth ID numbers consequent to the scheme framed by
the State Government on 07/11/2012.
6.27. In Writ Petition No. 6021/2025, the Petitioner No. 3 to 9
are employees of the Petitioner No. 2 School and Petitioner No. 1 is
the Management, wherein the Petitioners are working as Assistant
Teachers. The Petitioner Nos. 3 to 9 were appointed in the Petitioner
No. 2 School on their respective posts between years 2012 and 2019,
and their appointments were duly approved by the Respondent
Authorities. It is submitted by the Petitioners that they have duly
submitted their draft proposals for the approval of Shalarth IDs and
they were issued their respective Shalarth ID numbers consequent to
the scheme framed by the State Government on 07/11/2012.
6.28. In Writ Petition No. 6937/2025, the Petitioner No. 3 to 5
are employees of the Petitioner No. 2 School and Petitioner No. 1 is
the Management, wherein the Petitioners are working as Assistant
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Teachers. The Petitioner Nos. 3 to 5 were appointed in the Petitioner
No. 2 School on their respective posts between years 2011 and 2014,
and their appointments were duly approved by the Respondent
Authorities. It is submitted by the Petitioners that they have duly
submitted their draft proposals for the approval of Shalarth IDs and
they were issued their respective Shalarth ID numbers consequent to
the scheme framed by the State Government on 07/11/2012.
6.29. In Writ Petition No. 8085/2025, the Petitioner No. 3 and 4
are employees of the Petitioner No. 2 School and Petitioner No. 1 is
the Management, wherein the Petitioners are working as Assistant
Teachers. The Petitioner Nos. 3 and 4 were appointed in the Petitioner
No. 2 School on their respective posts between years 2013 and 2016,
and their appointments were duly approved by the Respondent
Authorities. It is submitted by the Petitioners that they have duly
submitted their draft proposals for the approval of Shalarth IDs and
they were issued their respective Shalarth ID numbers consequent to
the scheme framed by the State Government on 07/11/2012.
6.30. In Writ Petition No. 6023/2025, the Petitioner No. 3 to 19
are employees of the Petitioner No. 2 School and Petitioner No. 1 is
the Management, wherein the Petitioner No. 18 is working on the
post of Junior Clerk, Petitioner No. 19 is working on the post of Peon
and the rest of the Petitioners are working as Assistant Teachers. The
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Petitioner Nos. 3 to 19 were appointed in the Petitioner No. 2 School
on their respective posts between years 2011 and 2015, and their
appointments were duly approved by the Respondent Authorities. It is
submitted by the Petitioners that they have duly submitted their draft
proposals for the approval of Shalarth IDs and they were issued their
respective Shalarth ID numbers consequent to the scheme framed by
the State Government on 07/11/2012.
6.31. In Writ Petition No. 6020/2025, the Petitioner No. 3 to 8
are employees of the Petitioner No. 2 School and Petitioner No. 1 is
the Management, wherein the Petitioner No. 7 is working on the post
of Junior Clerk, Petitioner No. 8 is working on the post of Peon and
the rest of the Petitioners are working as Assistant Teachers. The
Petitioner Nos. 3 to 8 were appointed in the Petitioner No. 2 School
on their respective posts between years 2009 and 2013, and their
appointments were duly approved by the Respondent Authorities. It is
submitted by the Petitioners that they have duly submitted their draft
proposals for the approval of Shalarth IDs and they were issued their
respective Shalarth ID numbers consequent to the scheme framed by
the State Government on 07/11/2012.
6.32. In Writ Petition No.6017/2025, the Petitioner No. 3 to 14
are employees of the Petitioner No.2 School and Petitioner No.1 is the
Management, wherein the Petitioners are working as Assistant
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Teachers. The Petitioner Nos. 3 to 14 were appointed in the Petitioner
No. 2 School on their respective posts between years 2010 and 2014,
and their appointments were duly approved by the Respondent
Authorities. It is submitted by the Petitioners that they have duly
submitted their draft proposals for the approval of Shalarth IDs and
they were issued their respective Shalarth ID numbers consequent to
the scheme framed by the State Government on 07/11/2012.
6.33. In Writ Petition No.6016/2025, the Petitioner No. 3 to 9 are
employees of the Petitioner No. 2 School and Petitioner No. 1 is the
Management, wherein the Petitioners are working as Assistant
Teachers. The Petitioner Nos. 3 to 9 were appointed in the Petitioner
No. 2 School on their respective posts between years 2011 and 2014,
and their appointments were duly approved by the Respondent
Authorities. It is submitted by the Petitioners that they have duly
submitted their draft proposals for the approval of Shalarth IDs and
they were issued their respective Shalarth ID numbers consequent to
the scheme framed by the State Government on 07/11/2012.
6.34. In Writ Petition No.8110/2025, the Petitioner No. 4 was
initially appointed in Petitioner No.2 School and was later transferred
to the Petitioner No. 3 School, whereas the Petitioner No. 1 is the
Management. The Petitioner No.4 was appointed on the post of
Assistant Teacher in the Petitioner No. 2 School in the year 2012 and
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his appointment was duly approved by the Respondent Authorities. It
is submitted by the Petitioner that he has duly submitted his draft
proposals for the approval of Shalarth ID and he was issued his
Shalarth ID numbers consequent to the scheme framed by the State
Government on 07/11/2012.
6.35. In Writ Petition No. 8113/2025, the Petitioner No. 3 to 7
are employees of the Petitioner No. 2 School and Petitioner No. 1 is
the Management, wherein the Petitioner No. 6 is working on the post
of Junior Clerk, Petitioner No. 7 is working on the post of Peon and
the rest of the Petitioners are working as Assistant Teachers. The
Petitioner Nos. 3 to 7 were appointed in the Petitioner No. 2 School
on their respective posts between years 2015 and 2016, and their
appointments were duly approved by the Respondent Authorities. It is
submitted by the Petitioners that they have duly submitted their draft
proposals for the approval of Shalarth IDs and they were issued their
respective Shalarth ID numbers consequent to the scheme framed by
the State Government on 07/11/2012.
6.36. In Writ Petition No.6814/2025, the Petitioner No. 3 is
employee of the Petitioner No. 2 School and Petitioner No. 1 is the
Management, wherein the Petitioner is working as Assistant Teacher.
The Petitioner No. 3 was appointed in the Petitioner No. 2 School on
the post of Assistant Teacher in the year 2014, and his appointment
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was duly approved by the Respondent Authorities. It is submitted by
the Petitioner that he has duly submitted his draft proposal for the
approval of Shalarth ID and he was issued his Shalarth ID number
consequent to the scheme framed by the State Government on
07/11/2012.
6.37. In Writ Petition No. 7064/2025, the Petitioner No. 3 and 4
are employees of the Petitioner No. 2 School and Petitioner No. 1 is
the Management, wherein the Petitioner No. 3 is working on the post
of Junior Clerk, Petitioner No. 4 is working on the post of Assistant
Teacher. The Petitioner Nos. 3 and 4 were appointed in the Petitioner
No. 2 School on their respective posts between years 2013 and 2016,
and their appointments were duly approved by the Respondent
Authorities. It is submitted by the Petitioners that they have duly
submitted their draft proposals for the approval of Shalarth IDs and
they were issued their respective Shalarth ID numbers consequent to
the scheme framed by the State Government on 07/11/2012.
6.38. In Writ Petition No. 7336/2025, the Petitioner No. 3 and 4
are employees of the Petitioner No. 2 School and Petitioner No. 1 is
the Management, wherein the Petitioners are working on the post of
Assistant Teachers. The Petitioner Nos. 3 and 4 were appointed in the
Petitioner No. 2 School on the post of Assistant Teacher between years
2016 and 2018, and their appointments were duly approved by the
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Respondent Authorities. It is submitted by the Petitioners that they
have duly submitted their draft proposals for the approval of Shalarth
IDs and they were issued their respective Shalarth ID numbers
consequent to the scheme framed by the State Government on
07/11/2012.
6.39. In Writ Petition No. 4605/2025, the Petitioner No. 1 to 3
are employees of the Petitioner No. 5 School and Petitioner No. 4 is
the Management, wherein Petitioner No. 3 is working on the post of
Peon, Petitioner No. 2 is working as Junior Clerk and Petitioner No.1
is working as Assistant Teacher. The Petitioner Nos. 1 to 3 were
appointed in the Petitioner No. 5 School on their respective posts
between the years 2016 and 2017, and their appointments were duly
approved by the Respondent Authorities. It is submitted by the
Petitioners that they have duly submitted their draft proposals for the
approval of Shalarth IDs and they were issued their respective
Shalarth ID numbers consequent to the scheme framed by the State
Government on 07/11/2012.
6.40. In Writ Petition No.8130/2025, the Petitioner No. 1 and 2
are employees of the Petitioner No. 4 School and Petitioner no.3 is the
Management, wherein Petitioner No. 1 and 2 are working as Assistant
Teachers. The Petitioner Nos. 1 and 2 were appointed in the Petitioner
No. 4 School on the post of Assistant Teacher in the year 2009, and
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their appointments were duly approved by the Respondent
Authorities. It is submitted by the Petitioners that they have duly
submitted their draft proposals for the approval of Shalarth IDs and
they were issued their respective Shalarth ID numbers consequent to
the scheme framed by the State Government on 07/11/2012. In this
matter also the communication by the respondent-Superintendent of
Pay and Provident Fund Unit (Primary), ZP Nagpur, which is scribed
on the salary bill dated 03/05/2025 and joint letter dated
29/04/2025 are challenged being bad and illegal. Similarly, the
petitioners also challenged the unnumbered and undated letters of
respondent No.1 issued to the petitioners collectively which the
Department claimed as show cause notices. As held in the recent
judgment of this Court delivered in Writ Petition No.7441 of 2025 and
connected matters (supra) that the said purported show cause notices
are unsustainable and consequential action based on that purported
show cause notices is also unsustainable.
6.41. In Writ Petition No.6438/2025, the Petitioner No. 1 to 15
are employees of the Respondent No. 4 to 13 School. The Petitioner
No. 1 and 2 are Assistant Teachers working in Respondent No. 4
School. The Petitioner No. 3 to 5 are Assistant Teachers working in
Respondent No.5 School. The Petitioner No.1 and 2 are Assistant
Teachers working in Respondent No. 4 School. The Petitioner No. 6 is
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Assistant Teacher and Petitioner No. 7 is Junior Clerk working in
Respondent No. 4 School. The Petitioner No. 8 and 9 are Assistant
Teachers working in Respondent No. 7 School. The Petitioner No. 10,
11, 12, 13, 14 and 15 are Assistant Teachers working in Respondent
No. 8, 9, 10, 11, 12 and 13 Schools respectively. The Petitioner Nos. 1
to 15 were appointed in the Respondent Nos. 4 to13 Schools on their
respective posts between years 2011 and 2019, and their
appointments were duly approved by the Respondent Authorities. It is
submitted by the Petitioners that they have duly submitted their draft
proposals for the approval of Shalarth IDs and they were issued their
respective Shalarth ID numbers consequent to the scheme framed by
the State Government on 07/11/2012.
Thus, it can be seen that in all writ petitions, the
petitioners-employees are working for 10 to 15 years, their services
were duly approved and even Shalarth IDs were issued. The learned
counsel for the petitioners for example drew our attention to the
approval order granted by the Education Officer dated 26/11/2021,
O.W.No.16/9334/2021. It is a common order of approval. However,
while cancellation of approval in respect of Shri Nikhil Digambar
Dholekar, who is one of the employees in that common approval
order, it is recorded by the respondent-Authority that on perusal of
outward register of the Education Officer (Primary), ZP Nagpur for
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date 28/03/2019, there are O.W.No.2093 to 2205 and in that entry
there is no order of approval. Therefore, it was concluded that the
order is illegal. However, on perusal of Page-115 of the petition, it
would reveal that the said order is not of 28/03/2019 as observed by
authority, but it is 26/11/2021 and O.W. No.16/9334/2021. Thus, it
is submitted by the learned counsel for the petitioners that the
enquiry is only a farce and no proper consideration of the documents.
Moreover, no copy of outward register was provided, nor concerned
Education Officer was present in enquiry. In most of the matters, all
the parties were shown as absent, though they were present. There
was no notice to the Education Officer (Primary), ZP Nagpur, who has
issued the said approval orders after due verification of documents.
6.42. In Writ Petition No.8095/2025, the Petitioner No. 1 to 5 are
employees of the Respondent No. 4 School and Respondent No. 5 is
the Management, wherein Petitioner No. 1 to 5 are working as
Assistant Teachers. The Petitioner Nos. 1 to 5 were appointed in the
Respondent No. 4 School on the post of Assistant Teacher in the year
2013, and their appointments were duly approved by the Respondent
Authorities. It is submitted by the Petitioners that they have duly
submitted their draft proposals for the approval of Shalarth IDs and
they were issued their respective Shalarth ID numbers consequent to
the scheme framed by the State Government on 07/11/2012.
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6.43. In Writ Petition No. 6060/2025, the Petitioner No. 1 and 2
are employees of the Petitioner No. 4 School and Petitioner No. 3 is
the Management, wherein Petitioner No. 1 and 2 are working as
Assistant Teachers. The Petitioner Nos. 1 and 2 were appointed in the
Petitioner No.4 School on the post of Assistant Teacher between the
years 2016 and 2017, and their appointments were duly approved by
the Respondent Authorities. It is submitted by the Petitioners that they
have duly submitted their draft proposals for the approval of Shalarth
IDs and they were issued their respective Shalarth ID numbers
consequent to the scheme framed by the State Government on
07/11/2012.
6.44. In Writ Petition No. 6434/2025, the Petitioner No. 1 to 16
are employees of the Petitioner No. 18 and 19 School and Petitioner
No.17 is the Management, wherein Petitioner No. 1 is the
Headmaster, Petitioner No. 2 to 6 are Assistant Teachers, Petitioner
No. 7 is Junior Clerk and Petitioner No. 8 and 9 are Peon working in
Petitioner No.18 School; whereas Petitioner No. 10 is the Headmaster,
Petitioner Nos.11 to 15 are Assistant Teachers and Petitioner No.16 is
the Junior Clerk working in the Petitioner No. 19 School. The
Petitioner Nos. 1 to 16 were appointed in the Petitioner No. 18 and 19
School on their respective posts between years 2009 and 2013, and
their appointments were duly approved by the Respondent
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Authorities. It is submitted by the Petitioners that they have duly
submitted their draft proposals for the approval of Shalarth IDs and
they were issued their respective Shalarth ID numbers consequent to
the scheme framed by the State Government on 07/11/2012.
6.45. In Writ Petition No.5680/2025, the Petitioner No. 1 to 56
are employees of the Petitioner No. 57 and 61 School and Petitioner
No. 62 is the Management, wherein Petitioner No. 1 to 4 are Assistant
Teachers, Petitioner No. 6 is Junior Clerk and Petitioner No. 5 is Peon
working in Petitioner No.57 School. The Petitioner No. 7 to 14 are
Assistant Teachers, Petitioner No. 16 is Peon and Petitioner No. 15 is
the Junior Clerk working in the Petitioner No. 58 School. The
Petitioner No. 17 to 25 are working as Assistant Teachers in the
Petitioner No. 59 School. The Petitioner No. 26 to 38 are working as
Assistant Teachers and the Petitioner No. 39 is working as Peon in the
Petitioner No.60 School. And lastly, the Petitioner No. 40 to 54 are
working as Assistant Teachers, Petitioner No. 55 is the Clerk and
Petitioner No. 56 is the Peon working in the Petitioner No. 61 School.
The Petitioner Nos. 1 to 56 were appointed in the Petitioner No. 57 to
61 Schools on their respective posts between years 2010 and 2020,
and their appointments were duly approved by the Respondent
Authorities. It is submitted by the Petitioners that they have duly
submitted their draft proposals for the approval of Shalarth IDs and
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they were issued their respective Shalarth ID numbers consequent to
the scheme framed by the State Government on 07/11/2012.
6.46. In Writ Petition No.6430/2025, the Petitioner was
appointed as Assistant Teacher in the Respondent No. 4 School in the
year 2003, and his appointment was duly approved by the
Respondent Authorities. It is submitted by the Petitioner that he has
duly submitted his draft proposal for the approval of Shalarth IDs and
he was issued his Shalarth ID number consequent to the scheme
framed by the State Government on 07/11/2012.
6.47. In Writ Petition No. 6433/2025, the Petitioner No. 1 and 2
are employees of the Petitioner No. 3 School and Petitioner No. 4 is
the Management, wherein the Petitioner No. 1 is working as Assistant
Teacher and Petitioner No. 2 is working as Peon. The Petitioner Nos. 1
and 2 were appointed in the Petitioner No. 3 School on their
respective posts between years 2012 and 2014, and their
appointments were duly approved by the Respondent Authorities. It is
submitted by the Petitioners that they have duly submitted their draft
proposals for the approval of Shalarth IDs and they were issued their
respective Shalarth ID numbers consequent to the scheme framed by
the State Government on 07/11/2012.
6.48. In Writ Petition No. 6436/2025, the Petitioner No. 1 to 7
are employees of the Petitioner No. 8 School and Petitioner No. 9 is
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the Management, wherein the Petitioner No. 6 is working on the post
of Junior Clerk, Petitioner No. 7 is working on the post of Peon and
the rest of the Petitioners are working as Assistant Teachers. The
Petitioner Nos. 1 to 7 were appointed in the Petitioner No. 8 School
on their respective posts between years 2010 and 2016, and their
appointments were duly approved by the Respondent Authorities. It is
submitted by the Petitioners that they have duly submitted their draft
proposals for the approval of Shalarth IDs and they were issued their
respective Shalarth ID numbers consequent to the scheme framed by
the State Government on 07/11/2012.
6.49. In Writ Petition No.5531/2025, the Petitioner No. 1 was
appointed as Assistant Teacher in the Petitioner No. 3 School in the
year 2012 and the Petitioner No. 2 is the Management. It is submitted
by the Petitioner that his appointment was duly approved by the
Respondent Authorities. It is further submitted by the Petitioner that
he has duly submitted his draft proposal for the approval of Shalarth
ID and he was issued his Shalarth ID numbers consequent to the
scheme framed by the State Government on 07/11/2012.
6.50. In Writ Petition No.6106/2025, the Petitioner was
appointed as Assistant Teacher in the Respondent No. 4 School in the
year 2016 and the Petitioner No. 5 is the Management. It is submitted
by the Petitioner that his appointment was duly approved by the
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Respondent Authorities. It is further submitted by the Petitioner that
he has duly submitted his draft proposal for the approval of Shalarth
ID and he was issued his Shalarth ID numbers consequent to the
scheme framed by the State Government on 07/11/2012.
6.51. In Writ Petition No.5647/2025, the Petitioner No. 1 to 3 are
employees of the Petitioner No. 5 School and Petitioner No. 4 is the
Management, wherein the Petitioner No. 1 and 2 is working on the
post of Assistant Teacher and Petitioner No. 3 is working as Shikshan
Sevak. The Petitioner Nos. 1 to 3 were appointed in the Petitioner No.
5 School on their respective posts between years 2012 and 2014, and
their appointments were duly approved by the Respondent
Authorities. It is submitted by the Petitioners that they have duly
submitted their draft proposals for the approval of Shalarth IDs and
they were issued their respective Shalarth ID numbers consequent to
the scheme framed by the State Government on 07/11/2012.
6.52. Apart from the judgments referred in Writ Petition No.7441
of 2025 and connected matters, (supra), learned counsel Mr.S.S.Joshi
for the petitioners relied on the following citations:
(i) Pran Gopal Roy v. Lakshmi Banerjee, 1995 SCC OnLine Cal
408.
(ii) Bharat Petroleum Corporation Ltd. v. H.L.Trehan and others,
(1989) 1 SCC 764.
(iii) Atma Ram Mittal v. Ishwar Singh Punia, (1988) 4 SCC 284.
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(iv) Ajay Kumar Alias Bittu and another v. State of Uttarakhan and
another, (2021) 4 SCC 301.
(v) Mohinder Singh Gill and another v. The Chief Election
Commissioner, New Delhi and others, (1978) 1 SCC 405.
(vi) K.I.Shephard and others v. Union of India and others, (1987) 4
SCC 431.
(vii) Man Singh v. State of Uttar Pradesh Through Secretary and
others, 2022 SCC OnLine SC 726.
(viii) Central Electricity Supply Utility of Odisha v. Dhobei Sahoo
and others, (2014) 1 SCC 161.
6.53. The learned counsel for all the petitioners submitted that
they adopt the submissions of the petitioners made in the recent
judgment of this Court passed in Writ Petition No.7441 of 2025 and
connected matters, (supra) decided on 21/04/2025. It is further
submitted that in their petitions even Shalarth IDs are also issued.
7. The learned GP for the respondents-State Authorities
adopted their submissions made in the recent judgment of this Court
in Writ Petition No.7441 of 2025 and connected matters (supra).
8. Learned Senior Advocate Shri M.M.Sudame also adopted
the submissions made in the judgment of this court in Writ Petition
No.7441 of 2025 and connected matters (supra).
9. Learned counsel Mr.Joshi for the petitioners relied on the
judgment in Pran Gopal Roy v. Lakshmi Banerjee, 1995 SCC OnLine
Cal 408, wherein Calcutta High Court held that salary is “property”
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under Article 300-A of the Constitution of India, and therefore it
cannot be withheld arbitrarily. If the employer (State/school
authorities) believes that teachers were not performing their duties,
the proper course is to initiate disciplinary proceedings and establish
misconduct. Simply withholding salary without any inquiry or finding
is illegal and unreasonable, as it deprives a person of property
without authority of law. The learned counsel relied on para-7, which
is reproduced as under:
“7. Keeping in view the fact that the petitioners are
approved teachers, their salaries could not have been
directed to be withheld by the Sub-Inspector of Schools only
on assigning cogent reasons. Salary is a property within the
meaning of Art. 300-A of the Constitution of India. Salary of
an employee, therefore, cannot be withheld except for
cogent reasons. If the petitioners or any other teacher had
not been taking classes or had not been attending school,
appropriate departmental proceedings could have been
initiated against them, but without arriving at a finding in
that regard, and without initiating any such proceedings no
order, and that too, an unreasoned order could have been
passed by the Sub-Inspector of Schools directing holding up
of salaries of the petitioners. The said order, therefore, in
my opinion, cannot be sustained in law.”
9.1. The learned counsel for the petitioners also placed reliance
on the judgment in H.L.Trehan v. Union of India (supra), wherein the
Hon’ble Apex court held in para-12 as under:
“12. It is, however, contended on behalf of CORIL that
after the impugned circular was issued, an opportunity of
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hearing was given to the employees with regard to the
alterations made in the conditions of their service by the
impugned circular. In our opinion, the post-decisional
opportunity of hearing does not subserve the rules of
natural justice. The authority who embarks upon a post-
decisional hearing will naturally proceed with a closed
mind and there is hardly any chance of getting a proper
consideration of the representation at such a post-
decisional opportunity. ………………………..” (Emphasis
supplied)
9.2. The learned counsel for the petitioners relied on the
judgment in Atma Ram Mittal v. Ishwar Singh Punia (supra). This
judgment is not applicable in the present set of facts.
9.3. The learned counsel for the petitioners placed reliance on
the judgment in Ajay Kumar @ Bittu v. State of Uttarakhand, (supra),
in support of his contention that once the purported show cause
notice is declared as unsustainable, the subsequent orders in no
manner can be a ground to not consider the correctness and validity.
The Hon’ble Apex Court held in para-10 as under:
“10. The proceedings which were taken on 5-9-2019 and
18-9-2019 are proceedings consequent to and subsequent
to the order dated 17-8-2019. The subsequent proceeding
in no manner can be a ground to not consider the
correctness and validity of the order dated 17-8-2019. We
are of the considered opinion that the High Court
completely erred in refusing to consider the correctness of
the order dated 17-8-2019 on the ground that on 18-9-
2019 notice under Section 446 CrPC has been issued. As
and when it is found that the order dated 17-8-2019 could
not have been passed in exercise of jurisdiction under
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Section 319 CrPC, all subsequent proceedings thereto shall
automatically come to an end.” (Emphasis supplied)
9.4. The learned counsel for the petitioners placed reliance on
the judgment in Mohinder Singh Gill v. Chief Election Commissioner
(1978) 1 SCC 405, in support of his contention that what is not
mentioned in the communication that cannot be added by way of
reply. The Hon’ble Apex Court observed in para-8 as under:
“8. The second equally relevant matter is that when a
statutory functionary makes an order based on certain
grounds, its validity must be judged by the reasons so
mentioned and cannot be supplemented by fresh reasons in
the shape of affidavit or otherwise. Otherwise, an order bad
in the beginning may, by the time it comes to Court on
account of a challenge, get validated by additional grounds
later brought out. We may here draw attention to the
observations of Bose, J. in Gordhandas Bhanji:
Public orders, publicly made, in exercise of a
statutory authority cannot be construed in the light of
explanations subsequently given by the officer
making the order of what he meant, or of what was
in his mind, or what be intended to do: Public orders
made by public authorities are meant to have public
effect and are intended to affect the actings and
conduct of those to whom they are addressed and
must be construed objectively with reference to to the
language used in the order itself.
Orders are not like old wine becoming better as they grow
older.”
9.5. In support of contention that where a State Agencies act
administratively, rules of natural justice would apply, the learned
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counsel for the petitioner placed reliance on the judgment in K.I.
Shephard and others v. Union of India and others, (1987) 4 SCC 431,
wherein the Hon’ble Apex Court held in para-12 as under:
“12. ……………..… On the basis of these authorities it
must be held that even when a State agency acts
administratively, rules of natural justice would apply. As
stated, natural justice generally requires that persons liable
to be directly affected by proposed administrative acts,
decisions or pro-ceedings be given adequate notice of what
is proposed so that they may be in a position (a) to make
representations on their own behalf; (b) or to appear at a
hearing or enquiry (if one is held) and (c) effectively to
prepare their own case and to answer the case (if any) they
have to meet.”
9.6. The learned counsel for the petitioners placed reliance on
the judgment in Man Singh v. State of Uttar Pradesh, through
Secretary and others (supra), wherein the Hon’ble Apex Court held in
para-5 as under:
“5. We find that the High Court has failed to consider the
fact that even if the appointment was irregular, the
appellant had discharged the duties and in lieu of duties,
he had to be paid. The State cannot take any work from
any employee without payment of any salary.”
It is contended that State is supposed to be a Model
Employer.
9.7. The learned counsel for the petitioner further placed
reliance on the judgment in Central Electricity Supply Utility of
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Odisha v. Dhobei Sahoo and others, (2014) 1 SCC 161, wherein the
Hon’ble Apex Court held in para-51 that -
“51. …………………. Even in a writ of quo warranto
while declaring that a person is not eligible to hold the post
had rendered service, we are disposed to think, there
cannot be recovery of amount. While exercising the power
for issue of writ of quo warranto the Court only makes a
public declaration that the person holding the public office
is a usurper and not eligible to hold the post and after the
declaration is made he ceases to hold the office. Till the
declaration is made, the incumbent renders service and
when he has rendered service he cannot be deprived of his
salary. Denial of pay for the service rendered tantamounts
to forced labour which is impermissible. When an
appointment is admitted and the incumbent functions in
the post and neither suspended nor removed from service,
he is entitled to get salary, for it is his legal right and it is
the duty of the employer to pay it as per the terms and
conditions of the appointment. The matter may be different
when someone continues after retirement by a false
declaration or misrepresentation. Recovery of salary would
amount to deprivation of payment while the incumbent
was holding the post and had worked. Asking someone to
work and when his appointment is nullified by issue of a
writ of quo warranto by the Court, we think that neither
the employer can recover the amount nor the Court can
direct for recovery of the same. There has to be some other
reason for denial of payment, recovery of salary or
honorarium. …………….” (Emphasis supplied)
9.8. The above contentions raised by learned counsel Shri S.S.
Joshi in addition to the contentions raised by the petitioners in Writ
Petition No.7441 of 2025 and connected matters (supra).
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10. In addition to the submissions adopted, the learned GP also
relied on the judgment in State of Bihar and others v. Devendra
Sharma, (2020) 15 SCC 466, wherein Hon’ble Apex Court held that
invalid appointment/ wrong appointment/illegal appointment,
recruitment to Class-III and Class-IV posts in Health Department in
State of Bihar, the recruitment on the basis of forged appointment
letters or forged nursing registration certificate and appointment
made by the Authority not competent to do so held that such
appointments are void ab initio vitiating recruitment process. The
said citation is of no help to the learned GP, as in the present matter,
there is no conclusion or any allegation of fraud or forged
appointment orders against the petitioners.
10.1. In fact, we are of the considered opinion that no proper
opportunity of hearing was granted, nor purported show cause
notices are specific so as to petitioners can reply to the said purported
show cause notices. There is no assertion in the said show cause
notices that the fraud is committed by the said individual at the time
of appointment, approval and receipt of salary or Shalarth ID.
10.2. The learned GP placed reliance on paras-36 and 41 of the
said judgment, which are reproduced as under:
“36. We do not find any merit in the said argument. A
Full Bench of the High Court in Rita Mishra v. Director,
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Primary Education while dealing with appointment in the
Education Department claiming salary despite the fact that
letter of appointment was forged, fraudulent or illegal,
declined such claim. It was held that the right to salary
stricto sensu springs from a legal right to validly hold the
post for which salary is claimed. It is a right consequential
to a valid appointment to such post. Therefore, where the
very root is non-existent, there cannot subsist a branch
thereof in the shape of a claim to salary. The rights to
salary, pension and other service benefits are entirely
statutory in nature in public service. Therefore, these
rights, including the right to salary, spring from a valid and
legal appointment to the post. Once it is found that the
very appointment is illegal and is non est in the eye of the
law, no statutory entitlement for salary or consequential
rights of pension and other monetary benefits can arise.”
“41. This Court in Union of India v. Raghuwar Pal Singh
was examining a case, where the appointment letter came
to be issued without approval of the competent authority,
then whether such appointment letter issued to the
respondent, would be a case of nullity or a mere
irregularity? If it is a case of nullity, affording opportunity
to the incumbent would be a mere formality and non-grant
of opportunity may not vitiate the final decision of
termination of his services. This Court held that in absence
of prior approval of the competent authority, the Director
In-charge could not have hastened issuance of the
appointment letter. The act of commission and omission of
the Director In-charge would, therefore, suffer from the
vice of lack of authority and nullity in law.”
In both the matters referred in these paras are not
applicable in the present set of facts, as there is no concluding
findings that letter of appointment, approval order, Shalarth ID are
forged, fraudulent or illegal. It is a matter of record that there are
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appointment orders and there are approval orders issued by the
respondents-Department. It is the duty of the Education Officer to
verify the documents submitted for approval. Thereafter, it is also the
duty of the Education Officer to submit the said proposal for issuance
of Shalarth ID to the Deputy Director of Education. Erring officers are
liable to make a loss good. So far as the judgment in Union of India v.
Raghuwar Pal Singh, it is not applicable in the present set of facts. In
the present matters, as observed in the judgment of Principal Seat in
Writ Petition 3839 of 2025 (Hemant Baliram Deore and others v. The
State of Maharashtra and others) with connected petitions, decided
on 27/03/2026, that near about 150 teachers along with their
Management and Headmasters were called on one day and they were
directed to fill up the information on 22 points in one form. They
were directed to submit the documents and without granting any
opportunity of hearing, the respondents-Authorities cancelled the
approvals of the petitioners-employees.
10.3. In fact, after putting service for more than 10 to 15 years in
such hasty manner, the enquiry is concluded without granting proper
opportunity is itself violation of principles of natural justice. It is a
matter of record that the schools were being inspected every year and
none of the Authorities raised any objection about the approvals or
any other irregularity or illegality since 10 to 15 years of petitioners-
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employees’ appointments. Even if it is presumed that there is any
irregularity and if timely action would have been taken, the
petitioners-employees would have opportunity to opt for any other
job. However, after 10 to 15 years of service, after granting due
approval, after payment of salary years together, their approvals were
cancelled without granting proper opportunity of hearing rendering
them without income. Many of them might have crossed age to secure
any alternative job.
10.4. As referred above, the Principal Seat in Hemant Baliram
Deore and others v. The State of Maharashtra and others (supra) held
that the show cause notice does not even whisper of any specific
charge or irregularity, much less point out any particular illegality or
fraud/misrepresentation alleged to have been committed while
granting approval to the petitioners-employees. At the foundation
itself, that is, show cause notice is vague, not specific, lack details
and/or unintelligible that is sufficient to hold that the noticee was not
given proper opportunity of hearing to meet the allegations indicated
in the show cause notice. The Principal Seat also observed that the
undue haste and no proper opportunity was granted to the
petitioners. It is also rightly observed that the incumbent Education
Officer as well as the then Education Officer, who are alleged to have
resorted to illegalities and irregularities were absent. In the present
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matters also, the same procedure/modus operandi adopted by the
Enquiry Officer. As seen from the GR dated 10/06/2022, in Clause
3.1, it is specifically directed to the Deputy Director of Education that
if it revealed that the earlier approval was granted irregularly or
illegally and it is prima facie opinion of the Deputy Director of
Education, in that circumstances, it is necessary to pass interim orders
along with reasons for coming to the prima facie opinion and
informing to the concerned that detail enquiry would be conducted.
Until completion of detail enquiry, the proposal for inclusion of new
name would remain in abeyance. It is specifically mentioned that if
detail enquiry has to be conducted, the concerned employee, the
concerned Management, educational institution so also the officer,
who have issued individual approval, were required to be noticed and
after hearing them, detailed reasoned order shall be passed. Thus, it is
clear that in absence of officer, who has issued the approval orders,
the enquiry is not as per the provisions or as per the GR and in
complete violation of GR. Moreover, no personal hearing was granted
to any of the petitioners as observed by the Principal Seat, as they
were directed to fill up the form on 22 points and no personal hearing
was granted. Even in some matters though petitioners were present,
they were shown as absent.
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10.5. It is observed by the Court that taking into account that
these petitioners-teachers were working for more than 10 to 15 years,
there was no reason for the nominated authority to resort such ‘undue
haste’ procedure of conducting the hearings, which clearly appears to
be a farce or an eyewash. It is held that the hearing is therefore,
faulty and cannot be sustained. Moreover, the Principal Seat also
observed that even if there are some irregularities, those are
condonable and not attributable to the employees, who are serving
since last more than 10 to 15 years. There are no allegations of fraud
or misrepresentation in the show cause notice or any conclusion
against the petitioners-employees. Relying on the decision in
Shivanee Prasanna Deshpande v. State of Maharashtra and others,
(Writ Petition No.10133 of 2016, decided on 01/08/2017), this Court
held that approvals granted cannot be interfered with and cannot be
set aside, save and except for the reason that a fraud has been
committed. Even if the Education Officer granted approval
erroneously, the same cannot be made ground to recall the approval
order and pass a cancellation order, unless a case of fraud,
misrepresentation, or suppression is established. The facts involved in
the present matters are identical, even show cause notices, the
hearing granted also revealed that the procedure adopted by the
enquiry officer on the basis of show cause notice, which is not specific
and which is vague, is unsustainable and therefore, the subsequent
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actions based on the above referred purported show cause notices are
also unsustainable. We fully agreed with the judgment passed in
Hemant Baliram Deore (supra). Even if there are some instances
noticed by the Department, it does not give such power to take such
arbitrary action against all the employees. It is admitted fact that
Pavitra Portal though installed not functioning for many years. Even
there was huge pendency of proposals for Shalarth IDs. UDISE+ is
also not updated and many institutions requested for correction in the
said Portal. Thus, for the flaws in the system the teachers/staff cannot
be blamed specifically when they are having no role to play. We are
of the firm opinion that the office of respondents are not in order and
they are blaming the teachers/staff.
10.6. The learned GP submitted that in addition to the above
submissions, he adopted the submissions made in Writ Petition
No.7441 of 2025 and connected matters (supra).
15. The facts and circumstances of the present matters are
identical to the facts and circumstances in the recent judgment of this
Court in Writ Petition No.7441 of 2025 and connected matters
(supra). Hence, all the issues are covered by the judgment in Writ
Petition No.7441 of 2025 and connected matters (supra). Therefore,
for the reasons mentioned in the recent judgment of this Court in Writ
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Petition No.7441 of 2025 and connected matters (supra), we pass the
following order.
9. The present writ petitions are partly allowed.
10. The impugned purported show cause notices and the
impugned communications/cancellation orders pursuant to the
purported show cause notices are hereby quashed and set aside as are
unsustainable. The impugned communications/orders dated
18/03/2025, 02/05/2025, 02-03/05/2025 29/04/2025, issued by the
respondents-Education Officer (Primary), Zilla Parishad, Nagpur and
Superintendent, Pay and Provident Fund Unit (Primary) to the
petitioners are also quashed and set aside.
11. If the Authorities desire to conduct a proper hearing in
these matters, they are at liberty to issue appropriate show cause
notices afresh, mentioning the specific ground in each case of the
petitioners-employees or Management, as being grounds only towards
indicating fraud or misrepresentation. Any issue touching an
irregularity can also be confronted, but only with the Management
and if it is noticed that the Management as well as the concerned
officer has committed irregularities or not followed the procedure
prescribed by the GR dated 10/06/2022, the respondents-Authorities
are at liberty to make loss good from the concerned officer or by
imposing penalty on the Management. However, unless a fraud or
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misrepresentation is noticed and the petitioners-employees are held to
be parties to such acts, the Shalarth IDs, approval orders of the
petitioners-employees shall not be questioned as held in view of law
laid down in Mrs.Shivanee Prasanna Deshpande v. State of
Maharashtra and others (supra) and the same are restored.
12. The petitioners-employees are entitled to their salary, which
is stopped since March, 2025 and thereafter, as they have been
working without a break in service and respondents-Authorities to
continue to pay the same.
13. Rule is made partly absolute in the above terms. No costs.
(NANDESH S. DESHPANDE, J) (SMT. M. S. JAWALKAR, J)
At this juncture, the learned Additional Government Pleader
has requested for keeping this judgment in abeyance for four weeks.
However, for the reasons mentioned in the judgment, we are not
inclined to keep this judgment in abeyance, as the petitioners-
employees are without salary from March, 2025 specifically when
they are having approval and Shalarth ID also.
(NANDESH S. DESHPANDE, J) (SMT. M. S. JAWALKAR, J)
Signed by: Mr. G.S. Khunte
Designation: PS To Honourable Judge
Date: 27/04/2026 17:11:21
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