POPAT DIGAMBAR MORE Vs. EDUCATION OFFICER

JUDGEMENT

(1.) Writ Petition (St) No. 17581 of 2023 and Writ Petition (St) No. 17583 of 2023 are not on board. They are taken on board on mentioning and taken up with this group of Petitions.

(2.) However in the meantime, the impugned orders will not be acted upon or given effect to. The salaries of the Petitioners are not to be withheld or stopped. There is to be no attempt at coercive recovery or of relieving any of the teachers from their present posts. This is without prejudice to all rights and contentions. The Petitioners will not claim equities on this basis. This relief will be subject to further orders in the Writ Petition and will continue only until the next date.

(3.) We make the identical order in these Petitions as well.