Smt.Harikanta W/O Dnyaneshwar ... vs The State Of Maharashtra And 4 ...
2016 Latest Caselaw 2700 Bom

                                                 1/2                    0906wp104.2000-Judgment


                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                                              
                           NAGPUR BENCH, NAGPUR.




                                                                    
                           WRIT PETITION NO.  104   OF   2000

     PETITIONER :-                        Smt. Harikanta W/o Dnyaneshwar Mahalley,
                                          Resident   of   35,   Prasad   Colony,   Ambika
                                          Nagar, Amravati. 




                                                                   
                                             ...VERSUS... 

     RESPONDENTS :-                  (1) The   State   of   Maharashtra   Through   Its




                                                   
                                         Secretary,   Ministry   of   Education,
                                         Mantralaya, Mumbai-32. 
                               ig    (2) Joint Director of Higher Education, Amravati
                                         Division, Amravati. 
                                     (3) Principal/Hon. Director Shri Shivaji College
                             
                                         of Education, Amravati. 
                                     (4) Secretary,   Shri   Shivaji   Shikshan   Sanstha,
                                         Amravati. 
                                     (5) Director,   College   and   University
      


                                         Development   Board,   Amravati   University
                                         Campus, Amravati. 
   



     ---------------------------------------------------------------------------------------------------
                Mr. Prasad Dharaskar, counsel h/f Mr. Anand Parchure, 
                                    counsel for the petitioner. 
        Ms N. P. Mehta, Asstt. Govt. Pleader for the respondent Nos.1 and 2.





                   Mr. Abhay Sambre, counsel for the respondent No.4.
                            None for the respondent Nos.3 and 5. 
     ---------------------------------------------------------------------------------------------------
                                                CORAM : SMT. VASANTI A. NAIK &





                                                        MRS.SWAPNA JOSHI,  JJ.

DATED : 09.06.2016

O R A L J U D G M E N T (Per Smt.Vasanti A. Naik, J.)

Shri Prasad Dharaskar, the learned counsel holding for

Shri Anand Parchure, the learned counsel for the petitioner, fairly states

2/2 0906wp104.2000-Judgment

that the issue involved in this case was also involved in Writ Petition

No.1117 of 1996 and this Court had by the judgment, dated

27/02/2006, dismissed the writ petition. It is stated that only because

the petitioner in that case had worked till the age of 60 years, the said

petitioner was held to be entitled to the salary for the said period, as he

had rendered services due to the interim order of this Court.

Ms N. P. Mehta, the learned Assistant Government Pleader

appearing for the respondent Nos.1 and 2, states that in the instant case

interim relief was specifically refused.

We have heard the learned counsel for the parties and

have perused the judgment, dated 27/02/2006 in Writ Petition No.1117

of 1996. The facts involved in the decided case and the instant case are

similar. The question involved in this writ petition stands answered

against the petitioner, in view of the judgment, dated 27/02/2006 in

Writ Petition No.1117 of 1996.

Hence, for the reasons recorded in the judgment, dated

27/02/2006 in Writ Petition No.1117 of 1996, this writ petition is also

dismissed with no order as to costs. Rule stands discharged.

                                   JUDGE                                          JUDGE 

     KHUNTE