Purushottam Ramaji Bhat vs Shri. Shrikant Baburao Bangde, ...
2016 Latest Caselaw 1551 Bom

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            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       NAGPUR BENCH : NAGPUR




                                                                           
                   Contempt Petition No. 263 of 2015
                                   IN
            Letters Patent Appeal No. 126 of 2010 [decided]
                                   IN
                Writ Petition No. 2213 of 2005 [decided]




                                                           
    [Purushottam Ramaji Bhat Vs. Shrikant Baburao Bangde and
    others]                            
    Office Notes, Office Memoranda of
                                      
    Coram, appearances, Court's orders                    Court's or Judge's orders
    or directions and Registrar's orders.

                                      Mr.    P.D. Meghe, Adv., for the petitioner.
                                      Mr.    M.V. Samarth, Adv., for respondent no.1.
                                      Mr.    M.K. Pathan, AGP for respondent no.2.
            

                                      Mr.    Rohit Deo, Asstt. Solicitor General for respondent no.3.
                                                                     ----
         



                                                   CORAM :            B. R. GAVAI AND
                                                                      MRS. SWAPNA JOSHI, JJ.

DATE : 15th April, 2016

Learned counsel for the petitioner states that pursuant to the communication received from the respondent no.3, the Education Officer has directed the respondent no.1 to submit a revised proposal for grant of

terminal benefits. A copy of the said letter is handed over by the learned AGP to Mr. Samarth, learned counsel for respondent no.1. The respondent no.1 to submit a revised proposal within a period of one week to the Education Officer. The Education Officer shall forward

the same to the Office of Accountant General within a period of one week thereafter.

Stand over for two weeks for compliance.

                               Judge                                            Judge




                                            
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