Ku. Sita Tryambak Zagde vs State Of Maharashtra, ...
2016 Latest Caselaw 1931 Bom

    Judgment                                                                     wp398.05

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                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           NAGPUR BENCH, NAGPUR.




                                                   
                            WRIT PETITION No. 398  OF  2005.




                                                  
          Ku. Sita Tryambak Zagde,
          aged about 30 years, Occ - Service,
          r/o. Raipur, Tq. and District 




                                        
          Buldhana.                                             ....PETITIONER.
                               ig       VERSUS
                             
      1. The State of Maharashtra
         through its  Secretary,
         Education Department,
      


         Mantralaya, Mumbai - 32.
   



      2. Education Officer (Secondary)
         Zilla Parishad, Buldhana.

      3. President,





         Jeevan Vikas Shikahsn Sanstha,
         Sawargaon (Dukre), Tq. Chikhli,
         District Buldhana.

      4. Headmaster,





         Umakant Vidyalaya, Salgaon (Bhusari)
         Tq. Chikhli, District Buldhana.                        ...RESPONDENTS
                                                                              . 


                               ----------------------------------- 
                                   None for Petitioners.
          Mr.  Lokhande, Asstt. Govt. Pleader for Respondent Nos.1 and 2.
                Mr. P.B. Patil, Advocate for Respondent Nos. 3 and 4.
                               ------------------------------------




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     Judgment                                                                               wp398.05

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                                           CORAM :  B.P. DHARMADHIKARI
                                                        & P.N. DESHMUKH , JJ.

DATED : APRIL 27, 2016.

ORAL JUDGMENT. (Per B.P. Dharmadhikari, J)

None appears for the petitioner. Shri Lokhande, learned A.G.P.

appears for respondent nos. 1 and 2 and Shri P.B. Patil, learned Counsel is

present for respondent nos. 3 and 4.

2. Prayer clause (1) in the petition is to direct respondents to release

salary of petitioner from 01.01.2000 till filing of the petition, in January,

2005 and for declaration that petitioner is a permanent employee.

3. Learned Counsel appearing for the respondents have invited our

attention to a Pursis filed by the respondent nos. 3 and 4 vide stamp no.

5943/2007, producing with it copy of the approval dated 23.03.2007. The

approval has been given from 01.07.2003 as Assistant Teacher on probation

in the pay scale of Rs. 4550-7000. It therefore, appears that petitioner is

already recognized as a permanent employee. Similarly perusal of orders

Judgment wp398.05

passed by this Court on 25.02.2007, while disposing of Civil Application No.

7190/2006 show that for period from 01.01.2001 till December 2003, an

amount of Rs. 2,49,670/- was deposited with the Registry of this Court by

the management, as salary. On 23.04.2007 this Court has allowed Civil

Application No. 1341/2007 and petitioner was permitted to withdraw that

amount.

4.

In view of these developments, it is apparent that grievance in

present petition is already satisfied. Writ Petition is accordingly disposed of.

Rule discharged. No costs.

                                 JUDGE                                     JUDGE





    Rgd.