Dr. Nilkanth Baliram Bhusari vs State Of Maha., Thr. Principal ...
2016 Latest Caselaw 4806 Bom

                                                      1                                                                   WP.4570.16


                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY,




                                                                                                              
                                          NAGPUR BENCH, NAGPUR.




                                                                                
                                    WRIT PETITION NO. 4570 OF 2016




                                                                               
     Dr. Nilkanth Baliram Bhusari,
     aged about 58 years, Occupation - 
     Service, R/o Sujoy, Rajmata
     Nagar, Sundarkhed, Buldhana.                                 ...    PETITIONER.




                                                            
                                                                                           
                      VERSUS
                                   
     1]       The State of Maharashtra,
               Through Principal Secretary,
                                  
                Higher and Technical Education
                Department, Mantralaya, Mumbai 32.

     2]        Joint Director of Higher Education,
                Amravati Division, Amravati.                                                   .. RESPONDENTS.
      
   



     Mr. A.I. Sheikh, Advocate for the Petitioner.
     Ms. N.P. Mehta,  A.G.P. for Respondent Nos. 1 & 2.
             





                               CORAM :  B.R. GAVAI & V.M. DESHPANDE, JJ.     

DATED : AUGUST 22, 2016.

ORAL JUDGMENT (PER B.R.GAVAI, J).

     1]                 Heard.


     2]                 Rule.   Rule   made   returnable   forthwith.   By   consent   of   the

parties, the petition is taken up for hearing finally.

     3]                 The facts in the present case, are identical with the facts in



                                                       2                                                                   WP.4570.16

the case of Sudamrao Keshawrao Aher & others .vs. The State of

Maharashtra & others reported in 2014(1) ALL MR 697 : (Writ

Petition Nos. 10283/12 decided by High Court of Bombay, Bench at Aurangabad on 21st November, 2013) and in W.P. No.4628 of 2013 (Dr. Shripad Anandrao Sonegaonkar vs. State of Maharashtra and others)

decided by this Court on 27.1.2014.

4] In that view of the matter, the respondents are directed to

compute the amounts payable to the petitioner in accordance with the

Judgment and order passed by the Division Bench of Aurangabad Bench in W.P. No. 10283 of 2012 and another and release the said

amount to the petitioner. The same shall be done within a period of two months.

5] Rule is made absolute in the aforesaid terms. No order as to

costs.

                                   JUDGE                                             JUDGE
     J.






                                                       3                                                                   WP.4570.16


                                                  C E R T I F I C A T E




                                                                                                              

"I certify that this Judgment/Order uploaded is a true and correct copy of original signed Judgment/Order".

Uploaded by : Ki. Jeswani, Uploaded on : 24.8.2016.