Dr. Dhanraj C. Sindhimehsram ... vs The State Of Maha. Thr. Principal ...
2016 Latest Caselaw 5254 Bom

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       IN THE HIGH COURT OF JUDICATURE AT BOMBAY,




                                           
                              NAGPUR BENCH, NAGPUR




                                      
                       WRIT PETITION NO.4143 OF 2016
                             
      Dr.Dhanraj C. Sindhimeshram,
                            
      Aged about 58 years, Associate
      Professor in Shivaji Science
      College, Congress Nagar,
      Nagpur.                        ..........        PETITIONER
      
   



              // VERSUS //





      1.The State of Maharashtra,
        Through its Principal Secretary.
        Department of Higher and
        Technical Education,
        Mantralaya, Mumbai-400 032.





      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.




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      4. Rashtrasant Tukdoji Maharaj
         Nagpur University, Nagpur,




                                                                        
         through its Registrar, having
         Office at Nagpur.




                                                
      5. Shri Shivaji Education Society's
         Amravati's Shivaji Science
         College, Congress Nagar,
         through its Principal.     ..........           RESPONDENTS




                                               
      ____________________________________________________________
                Mrs.T.D.Khade, Adv. for the Petitioner.
        Mrs.Kalyani Deshpande, AGP for respondent nos. 1 to 3.




                                      
              Mrs.R.V.Kamble, Adv. h/f. Ms Tajwar Khan, Adv.
                            for respondent no.4.
                             
      ____________________________________________________________
                            
                                   CORAM   : B.R. GAVAI
                                             AND
                                             V. M. DESHPANDE, JJ.

DATED : 14th SEPTEMBER, 2016.

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

1. Rule. Rule is made returnable forthwith. Heard

finally by consent of the parties.

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 reported in

2014(1) ALL MR 697 : (Writ Petition No.10283 of 2012

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decided by the 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

27.1.2014.

4. 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 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.

5. With the above directions, the Writ Petition is

disposed of. Rule is made absolute in the aforesaid terms.

No order as to costs.

                       JUDGE                                          JUDGE


      [jaiswal]





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                                       CERTIFICATE

I certify that this Judgment uploaded is a true and

correct copy of original signed Judgment.

Uploaded by : Jaiswal, P.S. Uploaded on : 16.9.2016.