Nana Govind Patil And Anr vs State Of Maharashtra And Ors
2017 Latest Caselaw 399 Bom

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            IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                       BENCH AT AURANGABAD

                          WRIT PETITION NO. 279 OF 1998

1.    Nana Govind Patil,
      Age. 35 years, Occ. Service,
      R/o. Behind Marathi School No. 1, 
      Kasoda - 425 110, Tq. Erandol,
      Dist. Jalgaon.

2.    Syed Younus Dagadu,
      Age. 29 years, Occ. Service,
      R/o. Patalnagari, Erandol - 425 109,
      Dist. Jalgaon.                                      ...PETITIONERS.
 
               VERSUS

1.    The State of Maharashtra.

2.    President, 
      Shitola Pancha Mandal, Kasoda,
      C/o. Sarvajanik Madhyamik Vidyalaya,
      Kasoda - 425 110.

3.    The Chairman,
      Sarvajanik Madhyamik Vidyalaya,
      Kasoda - 425 110.

4.    The Head Mistress, 
      Sarvajanik Madhyamik Vidyalaya,
      Kasoda - 425 110.                               ...RESPONDENTS.
                                    ...
               Advocate for Petitioner : Smt. A.N. Ansari. 
             AGP for Respondent No. 1 : Shri S.N. Kendre.
       Advocate for Respondent Nos. 2 to 4 : Shri M.S. Deshmukh
                         h/f. Shri D.B. Shinde.
                                    ...




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                                             CORAM : RAVINDRA V. GHUGE, J.

Dated : March 02, 2017

ORAL JUDGMENT :

1. The petitioners though have succeeded before the Tribunal in

Appeal No. 14/1995 by judgment dated 04/08/1997, are aggrieved by the

denial of back wages and difference of salary for the period they have

worked.

2. The respondent No. 2 / Management had challenged the same

judgment of the School Tribunal in Writ Petition No. 2703/1998. The

joint purshis dated 08/12/2008, to which the petitioners are the

signatories and are identified by their advocate, was placed on record

indicating that the dispute between the petitioners and the management

has been resolved in terms of the joint purshis.

3. Considering the same, by order dated 10/12/2008, this Court has

disposed of the petition filed by the management and sustained the

judgment of the School Tribunal in terms of the joint purshis / terms of

compromise.

4. Considering the above, I do not find that this petition would

survive. Same is rendered infructuous.

5. Considering the above, this petition is disposed of and Rule is

discharged.

( RAVINDRA V. GHUGE, J. ) S.P.C.