Bombay High Court
Shri. Purushottam S/O Rambhau ... vs State Of Maharashtra Thr. Its ... on 22 August, 2016
Bench: B.R. Gavai
WP.84.16
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, NAGPUR.
WRIT PETITION NOS. 84 OF 2016 & 507 OF 2016
1]
WRIT PETITION NO. 84 OF 2016
Shri Purushottam s/o Rambhau
Tayde, Aged about 59 years,
Occ. Retired, R/o Anjangaon Surji,
Amravati.
Tq. Anjangaon Surji, District
.... PETITIONER
// VERSUS //
1] The State of Maharashtra,
through the Director, Nagar
Parishad Sanchalanalaya,
3rd floor, Sir, Pchkhanwala
Marg, Worli, Mumbai-400032,
2] The Municipal Council,
Anjangaon Surji, through its
Chief Officer, Municipal Council
Office, Anjangaon Surji, Tq.
Anjangaon Surji, District
Amravati.
3] The Regional Director of
Municipal Administration,
Amravati Division, Amravati,
4] The Collector, Amravati,
Tq. & Dist. Amravati. .... RESPONDENTS.
Ms. Ashwini Athalye, Advocate for the petitioner,
Mr. A.M. Balpande, Assistant Government Pleader for respondent
nos. 1, 3 & 4.
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WP.84.16
2
2]
WRIT PETITION NO. 507 OF 2016
Shri Madhukar Krishnarao Ingle,
Aged about 66 years, Occ. Retired,
R/o Anjangaon Surji, Tq. Anjangaon
Surji, District Amravati. .... PETITIONER
// VERSUS //
1] The State of Maharashtra,
through the Director, Nagar
Parishad Sanchalanalaya,
3rd floor, Sir, Pchkhanwala
Marg, Worli, Mumbai-400032,
2] The Municipal Council,
Anjangaon Surji, through its
Chief Officer, Municipal Council
Office, Anjangaon Surji, Tq.
Anjangaon Surji, District
Amravati.
3] The Regional Director of
Municipal Administration,
Amravati Division, Amravati,
4] The Collector, Amravati,
Tq. & Dist. Amravati. .... RESPONDENTS.
Ms. Ashwini Athalye, Advocate for the petitioner,
Mr. A.M. Balpande, Assistant Government Pleader for respondent
nos. 1, 3 & 4.
Mr. Kaustubh Deogade, Advocate for respondent no.2.
CORAM : B.R. GAVAI & V.M. DESHPANDE, JJ.
DATED : AUGUST 22, 2016.
ORAL JUDGMENT (PER B.R. GAVAI, J.)
WP.84.16
1] Rule. Rule made returnable forthwith. Heard the learned
Counsel for the parties finally by consent.
2] The petitioners have approached this Court for a limited
relief claiming a direction to the respondent no.2 to release the
amount due towards leave encashment and gratuity to the petitioners.
3]
In the similar petitions filed by the similarly circumstanced
persons, the coordinate Bench of this Court in Writ Petition No. 91/16
vide order dated 4.8.2016 has disposed of the petitions with a
direction to the respondent no.2 to pay the arrears of gratuity and
leave encashment to the petitioner in instalments within six months.
4] The present petitions are also disposed of with a direction
to the respondent no.2 to pay the due amount of gratuity and leave
encashment within a period of six months from today.
5] Rule is made absolute in above terms. The petitions
stand disposed of accordingly with no order as to costs.
JUDGE
JUDGE .
J.
WP.84.16
C E R T I F I C A T E
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