Bombay High Court
Narendra Dadarao Raut, Associate ... vs The State Of Maha. Thr Secretary ... on 29 August, 2016
Bench: B.R. Gavai
1 Wp1008-16.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
Writ Petition No.1008/2016
...
Narendra Dadarao Raut,
Aged about 60 years,
Occupation: Service as Associate
Professor in Shri Shivaji Agriculture
College, Amravati, R/o Near Zilla
Parishad Primary School,
Radhanagar, Amravati 444 603.
Tq. & Dist. Amravati. .. PETITIONER
.. Versus ..
1. The State of Maharashtra,
through its Secretary,
Department of Agriculture,
Animal Husbandry, Dairy
Development & fisheries,
Mantralaya, Mumbai -32.
2. The Principal,
Shri Shivaji Agriculture College,
Amravati, Tq. & Dist. Amravati.
3. Shri Shivaji Education Society,
Amravati, through its Secretary,
Shivajinagar, Amravati 444 603.
4. Dr. Panjabrao Deshmukh Krishi-
Vidyapeeth, Akola, Dist. Akola,
through its Registrar. .. RESPONDENTS
Mr. V.A. Kothale, Advocate for Petitioner.
Mr. Nikhil Joshi, A.G.P. for Respondent No.1.
Mr. A.R. Sambre, Advocate for Respondent Nos. 2 and 3.
Mr. A.R. Patil, Advocate for Respondent No.4.
....
::: Uploaded on - 30/08/2016 ::: Downloaded on - 31/08/2016 00:39:12 :::
2 Wp1008-16.odt
CORAM : B.R. Gavai & V.M. Deshpande, JJ.
DATED : August 29, 2016.
ORAL JUDGMENT (per B.R. Gavai, J. )
1. Rule. Rule made returnable forthwith. Heard finally by
consent of learned counsel appearing for the parties.
2. The petitioner has approached this Court being
aggrieved by the communication addressed by respondent no.2
dated 26.10.2015 by which the petitioner was informed that he
would stand retired on completion of the age of 60 years.
3. It is the contention of the petitioner that though the age
of retirement of the Agriculture University was extended to 62
years, the said benefit was not made available to the teaching staff
of the Colleges which are affiliated to the said University.
4. Vide order dated 10.02.2016, this Court had directed that
the petitioner shall be continued in service and his salary shall be
paid regularly.
5. An affidavit is filed by Mr. Kamlakar Yeshwant Vanjare,
presently working as Deputy Secretary in Agriculture & ADF
Department, Mantralaya. In the said affidavit, it is stated that the
benefits of the G.R. dated 4.4.2015 is applicable to the Colleges
3 Wp1008-16.odt
affiliated to respondent no.4-University.
6. In that view of the matter, the petition deserves to be
allowed. We declare that the petitioner is entitled to be continued
in service till completion of 62 years of age. Needless to state that
he would also be entitled for the salary during the said period.
7. Rule is made absolute in the aforesaid terms with no
order as to costs.
(V.M. Deshpande, J. ) (B.R. Gavai, J.)
...
4 Wp1008-16.odt
Certificate
I certify that this judgment uploaded is a true and correct
copy of original signed Judgment.
Uploaded by : R.G. Halwai, Uploaded on : 30.08.2016
