Dr. Prakash Harikishan Zanwar vs State Of Maharashtra Thr. ...
2016 Latest Caselaw 6023 Bom

                                                        1                          wp3498.16.odt

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




                                                                                        
                              WRIT PETITION NO.3498/2016




                                                                
            Dr. Prakash Harikishan Zanwar,
            aged 55 years, Occ. Service, 
            r/o D-203 Shewalkar Gardens,
            South Ambazari Road, Nagpur-22.                      .....PETITIONER




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

     1.     State of Maharashtra through its




                                                
            Secretary, Department of Higher and
            Technical Education, Mantralaya,
                             
            Mumbai-400032.

     2.     The Director of Higher Education,
                            
            State of Maharashtra, Central Building,
            Pune-1.

     3.     The Joint Director of Higher Education,
      

            State of Maharashtra, Nagpur Division,
            Nagpur.
   



     4.     Saint Francis De Sales College,
            Seminary Hill, Nagpur-440006,
            through its Principal                                ...RESPONDENTS





     -----------------------------------------------------------------------------------------------
     Mr. Rohan Chandurkar, Advocate for petitioner.
     Mr. M. K. Patahan, A.G.P. for respondent nos. 1 to 3.
     -----------------------------------------------------------------------------------------------





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

DATED :-

OCTOBER 14, 2016

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

1. Rule. Rule returnable forthwith. Heard finally by consent

of the parties.

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

Sudamrao Keshawrao Aher and others..vs..The State of

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

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

Aurangabad on 21st November, 2013) and in Writ Petition No.4628

of 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 mater, the respondents are directed to

compute the amounts payable to the petitioner in accordance with

the judgment and order by the Division Bench of Aurangabad Bench

in Writ Petition 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.

4. With the above directions, the writ petition is disposed of.

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

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

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