Dr. Ravindra Vasantrao Joat And ... vs The State Of Maharashtra Thr. ...
2016 Latest Caselaw 5866 Bom

                                                   1                      wp3726.16.odt

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH AT NAGPUR




                                                                               
                              WRIT PETITION NO.3726/2016




                                                       
     1.     Dr. Ravindra Vasantrao Joat,
            aged about 52 years, Occ. Service,
            r/o c/o Vidya Bharti Mahavidyalaya,
            C. K. Naidu Road, Camp, Amravati.




                                                      
     2.     Dr. Satish Ramkrishna Akarte,
            aged 61 years, Occ. Service,
            r/o c/o Vidya Bharti Mahavidyalaya,




                                            
            C. K. Naidu Road, Camp, Amravati.

     3.
                             
            Dr. Prabha Rampalsingh Solanki,
            aged 61 years, Occ. Service,
            r/o c/o Vidya Bharti Mahavidyalaya,
                            
            C. K. Naidu Road, Camp, Amravati.

     4.     Dr. Shailaja Ramchandran Nair,
            aged 59 years, Occ. Service,
      

            r/o c/o Vidya Bharti Mahavidyalaya,
            C. K. Naidu Road, Camp, Amravati.
   



     5.     Dr. Vilas Raghupatrao Deshmukh,
            aged 61 years, Occ. Service,
            r/o c/o Vidya Bharti Mahavidyalaya,





            C. K. Naidu Road, Camp, Amravati.

     6.     Dr. Vasudha Rajendra Wankhede,
            (Tantarpale) aged 56 years, Occ. Service,
            r/o c/o Vidya Bharti Mahavidyalaya,





            C. K. Naidu Road, Camp, Amravati.      .....PETITIONERS

                                   ...V E R S U S...

     1.     The State of Maharashtra through
            Principal Secretary, Higher and
            Technical Education Department,
            Mantralaya, Mumbai - 32.




    ::: Uploaded on - 07/10/2016                       ::: Downloaded on - 08/10/2016 00:46:12 :::
                                                         2                          wp3726.16.odt

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




                                                                                        
     3.     Vidya Bharti Mahavidyalaya,




                                                                
            C. K. Naidu Road, Camp, Amravati
            through its Principal, Amravati.                     ...RESPONDENTS

     -----------------------------------------------------------------------------------------------
     Mr. A. I. Sheikh, Advocate for petitioners.




                                                               
     Mr. D. P. Thakare, Addl. G. P. for respondent nos. 1 and 2.
     -----------------------------------------------------------------------------------------------

                     CORAM:-  B. R. GAVAI &    V. M. DESHPAND E, JJ.

DATED :-

OCTOBER 5, 2016

ORAL JUDGMENT (Per : B. R. GAVAI, J.)

1. Rule. Rule made returnable forthwith. By consent of the

parties, the petition is taken up for hearing finally.

2. The facts in the present case are identical with the facts in

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

Maharashtra and others, 2014 (1) ALL MR 697, Writ petition

No.10283/2012 decided by High Court of Bombay, Bench at

Aurangabad on 21st November, 2013 and in W. P. No.4628/2013;

Dr.Shripad Anandrao Sonegaonkar.vs.State of Maharashtra and

others, decided by this Court on 27.01.2014.

3. In that view of the matter, the respondents are directed to

compute the amounts payable to the petitioners in accordance with

3 wp3726.16.odt

the judgment and order passed by the Division Bench of Aurangabad

Bench in W. P. No.10283/2012 and another and release the said

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

two months.

4. Rule is made absolute in the aforesaid terms. No order as

to costs.

                                         
                             
                          (V. M. Deshpande, J.)              (B. R. Gavai, J.)
                            
     kahale
      
   







                                              4                        wp3726.16.odt

                                         CERTIFICATE

I certify that this Judgment/Order uploaded is a true and

correct copy of original signed Judgment/Order.

Uploaded by: Y. A. Kahale. Uploaded On:07.10.2016