Dr. Vasant Waman Kharche And ... vs State Of Maharashtra Through ...
2017 Latest Caselaw 1672 Bom

51-J-WP-7124-16                                                                     1/2


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

                          WRIT PETITION NO.7124 OF 2016


1.  Dr Vasant Waman Kharche
     Aged about 65 years, Occ. Retired, 
     103, Shridhar Apartments, 
     55, Suyog Nagar, Ring Road, 
     Nagpur-440015 

2.  Anil Kumar Tarachand Jais
     Aged about 59 years, Occ. Service 
     R/o Antara old Shukrawari, Nagpur -9.             ... Petitioners 

-vs-

1.  State of Maharashtra,
     Thr. Its Secretary, 
     Dept. 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. 

4.  Sindhu Mahavidyalaya,
     Thr. its Principal Pachpaoli, 
      Nagpur.                                          ... Respondents. 


Shri Bhushan Mohta,  Advocate for petitioners. 
Ms R. V. Kalia, Assistant Government Pleader for respondent Nos.1 to 3. 




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 51-J-WP-7124-16                                                                                       2/2


                                                  CORAM  : B. R. GAVAI &
                                                             A. S. CHANDURKAR, JJ. 

DATE : April 12, 2017

Oral Judgment : (Per A. S. Chandurkar, J.)

1. Heard.

2. Rule. Rule made returnable forthwith. By consent of the parties,

the petition is taken up for hearing finally.

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

Sudamrao Keshawrao Aher and ors. v. The State of Maharashtra and ors.

2014(1) ALLMR 697 : (Writ Petition No.10283 of 2012 decided by High

Court of Bombay, Bench at Aurangabad on 21 st November, 2013) and in Writ

Petition No.4628 of 2013 (Dr Shripad Anandrao Sonegaonkar vs. State of

Maharashtra and ors) decided by this Court on 27/01/2014.

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

compute the amounts payable to the petitioners in accordance with the

judgment and order passed by the Division Bench of Aurangabad Bench in

W.P. No.10283 of 2012 and another and release the said amount to the

petitioners. 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
Asmita