AHER SANGITA RAMDAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE returnable forthwith. Heard finally, by consent of the parties.

(2.) THE submission is made by the learned counsel appearing for the Petitioners that the issue is covered by the Judgments/orders passed by this Court, which are annexed with the Petition, Exhibit "G", collectively at page 111 to 115. After hearing both the parties and going through the averments, as well as, the submissions so made and as there is no contra material and the present Petition is also covered by the same reasons and entitlement for the same reliefs, we are inclined to allow this Petition in terms of prayer clause (b).

(3.) WE have, in Writ Petition No. 11177 of 2013 and other five connected matters, by the reasoned order dated 8 October 2014, passed similar order, where the same Education Officer has earlier also passed such orders. Therefore, we are inclined to dispose of the present Writ Petition, pursuant to the order passed by this Court in M/s Sandhya Laxman Ghosalkar Vs. The State of Maharashtra (Writ Petition No. 5258 of 2012 and other connected matters, dated 12th September 2012) whereby, in similarly situated matter, this Court has observed as under: