Kashinath Ramchandra Choudhari vs The State Of Maha.,Thr. Its ...
2016 Latest Caselaw 2064 Bom

       wp4082.15                                                                       1



                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                            
                               NAGPUR BENCH

                        WRIT PETITION  NO.  4082  OF  2015




                                                    
      Kashinath Ramchandra Choudhari
      aged 58 years, occupation - Retired,
      Talukya Agriculture Officer,




                                                   
      Maharashtra Agricultural Services
      Class II, r/o Giri Nagar, Near Nana
      Apartment, Gourakshan Road,
      Akola 444 004.                                  ...   PETITIONER




                                     
                        Versusig
      1. The State of Maharashtra
         through its Secretary, 
                            
         Agricultural, Animal Husbandry,
         Dairy and Fisheries Development,
         Mantralaya Extension, Mumbai,
         Mumbai 400 032.
      


      2. The District Superintending
   



         Agriculture Officer, Murtizapur
         Road, Akola, District - Akola.

      3. The Sub-Divisional Agriculture





         Officer in the office of the 
         Sub-Divisional Agriculture Officer,
         Ratanlal Plot Chowk, Near 
         Shrikrushna Temple, Akola,
         District - Akola.





      4. The Accountant General (A & E) II,
         the office of the Accountant General
         (A & E) - II, Maharashtra, Nagpur
         440 001.

      5. The Agriculture Development Officer,
         Zilla Parishad, Akola, District - Akola.     ...   RESPONDENTS


      Shri Y.P. Kaslikar, Advocate for the petitioner.



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        wp4082.15                                                                              2



      Shri B.M. Lonare,  AGP for respondent Nos. 1 to 4.




                                                                                   
      Shri Gopal Mishra, Advocate for respondent No. 5.
                         .....




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

APRIL 29, 2016.

ORAL JUDGMENT : (PER B.P. DHARMADHIKARI, J.)

Heard Shri Kaslikar, learned counsel for the

petitioner, Shri Lonare, learned AGP for respondent Nos. 1 to 4

and Shri Mishra, learned counsel for respondent No. 5.

2. Respondent Nos. 1 & 2 have filed their reply

affidavit and in paragraph 4 explained that Respondent No. 3 -

Sub-Divisional Agriculture Officer, Akola, was directed to

recover 'Lokwata' i.e. proportionate contribution from the

farmers. This communication dated 12.01.2015 was

misconstrued by Respondent No. 3 and he proceeded to order

recovery from the petitioner.

3. In view of this clarification, it is apparent that

respondents do not have any claim against the petitioner and

do not wish to recover anything from him towards said

'Lokwata'. In this situation, the respondents have to proceed

further to settle pension and other retiral benefits of the

petitioner at the earliest.

4. Accordingly, we direct the respondents to expedite

the process and to complete it within three months from today.

5.

With these directions, we partly allow the present

petition and dispose it of. However, there shall be no order as

to costs.

               JUDGE                                                    JUDGE





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      *GS.