Digambar Ruken Bisen Gondia vs State Of Mah. Mumbai & 2 Others
2017 Latest Caselaw 5158 Bom

                                                                                                     wp.887.02

                                                        1



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

                               WRIT PETITION NO. 887/2002 

*        Shri Digambar Ruken Bisen 
         Aged 66 years, occu: Rtired head master
         R/o Jijamata  Kamatha Chowk,
         Amgaon Po:Amgaon 
         Tah. Amgaon Dist. Gondia.                                                      ..PETITIONER

                        VERSUS

1)       State of Maharashtra
         Through its  Secretary 
         Rural Development  Department 
         Mantralaya, Mumbai -400032

2)       Chief  Executive Officer
         Zilla Parishad,  Bhandara
         Dist. Bhandara.

3)       The Block Education Officer
         Panchayat Samiti, Tumsar
         Dist.Bhandara/Gondia.                                 ..RESPONDENTS
                                                                            . 

...................................................................................................................
                          Mr. S.M.Puranik, Adv. for the  petitioner
       Mrs.Geeta Tiwari, Asst. Government Pleader for respondent no.1
                  Ms.M.P. Munshi, Advocate for  respondents  2 ad 3

----------------------------------------------------------------------------------------------------

                                                 CORAM :  R.K. DESHPANDE &
                                                                  MRS.SWAPNA JOSHI, JJ.

                                                 DATED :    27       th
                                                                        July, 2017
                                                                                  

ORAL JUDGMENT: (Per R.K.DESHPANDE, J.)

wp.887.02

The petition inter alia claims the reliefs as under:

(a) direct the respondents, particularly the respondent no.2 to release the arrears of 4th Pay Commission and arrears of increment payable to the petitioner as well as refund of GPF contribution of the petitioner but not paid for the last over 7 years; or in the alternative

(b) direct the respondent no.2 to decide the representation dated 22.1.2002 submitted by the petitioner and pay all the arrears and dues to the petitioner within a stipulated period."

2. It is not in dispute that the arrears of IV Pay Commission

have been released along with the arrears of increment payable to the

petitioner. By an order dated 26th March,2002 this Court had directed

the respondents to decide the representation of the petitioner submitted

on 22.1.2002. There is nothing on record to show that such a

representation has not been decided as yet.

3. We do not find any reason to keep this matter pending as

nothing survives in this matter, except to see the decision of the

respondents, on the representation of the petitioner.

wp.887.02

4. The petition is therefore disposed of with a direction to the

respondents to decide the representation of the petitioner submitted on

22.1.2002 within a period of two months from today if it has not

already been decided.

                         JUDGE                                JUDGE

sahare