Shri Rajesh Bharatji Dahare vs State Of Maha., Through Principal ...
2016 Latest Caselaw 5868 Bom

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




                                                                                        
                              WRIT PETITION NO.4463/2016




                                                                
            Shri Rajesh Bharatji Dahare,
            aged about 52 years, Occ. Service,
            r/o 52-Triveni Nagar, Loanwahi, 
            Tq. Sindewahi, Dist. Chandrapur.                     .....PETITIONER




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

     1.     The State of Maharashtra through




                                                
            Principal Secretary, Higher and
            Technical Education Department,
                             
            Mantralaya, Mumbai - 32.

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

     3.     Sarvodaya Mahavidyalaya, Sindewahi,
            through its Principal, Tq. Sindewahi, 
      

            Dist. Chandrapur.                      ...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

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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 petitioner in accordance with

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





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