Dr. Mayoordhwaj Chaitramji ... vs The State Of Maharashtra, Through ...
2017 Latest Caselaw 953 Bom

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

                                 WRIT PETITION NO.5264/2013

     PETITIONER:                Dr. Mayoordhwaj Chaitramji Meshram, 
                                Aged about 59 years, Occu. : Associate 
                                Professor, R/o A-006, Suraksha Housing 
                                Complex, Hindustan Colony, Amravati Road, 
                                Nagpur - 440033.

                                                    ...VERSUS...

     RESPONDENTS :    1.  The State of Maharashtra, through 
                           its Secretary, Department of Higher 
                           Education, Mantralaya, Mumbai - 32. 

                                2.  The Rashtrasant Tukadoji Maharaj, 
                                     Nagpur University, Ravindranath Tagore
                                     Marg, Nagpur through its Registrar. 

                                3.  The Joint Director of Higher Education, 
                                     Nagpur Division, Old Morris College, 
                                     Nagpur.

                                4.  The Laxminarayan Institute of Technology, 
                                     The Rashtrasant Tukadoji Maharaj, 
                                     Nagpur University, Ravindranath Tagore 
                                     Marg, Nagpur through its Director, 
                                     Amravati Road, Nagpur. 

                                5.  The Review Committee, 
                                     Constituted by the Rashtrasant Tukadoji 
                                     Maharaj, Nagpur Univerisity, Ravindranath 
                                     Tagore Marg, Nagpur.

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                        Shri P.S. Sahare, Advocate for petitioner 
                        Shri D.P. Thakare, Addl. G.P. for respondent nos.1 and 3
                        Shri S.M. Puranik, Advocate for respondent nos.2, 4 & 5
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                                                    CORAM  :  SMT. VASANTI  A  NAIK, AND
                                                                      V.M. DESHPANDE, JJ.

DATE : 22.03.2017

ORAL JUDGMENT (PER : SMT. VASANTI A. NAIK, J.)

The learned Counsel for the petitioner states that the

petitioner was continued in service till he attained the age of 62 years.

The learned Counsel for the petitioner states that the petitioner has

received the salary for the period during which he had worked and would

not claim the salary for the period during which he did not work. It is

further stated that this Court has held in the order, dated 12.6.2015 that

the petitioner would be entitled to continuity of service till he retires on

completion of 62 years of age and would be entitled to pensionary

benefits accordingly. It is stated that the grievance of the petitioner stands

redressed as the petitioner has received the salary for the period during

which he has worked and is also receiving the regular pension. The

learned Counsel states that the writ petition could be disposed of in view

of the redressal of the petitioner's grievance.

On the statement made by the learned Counsel for the

petitioner, we dispose of the writ petition with no order as to costs. Rule

stands discharged.

                    JUDGE                                                             JUDGE
     Wadkar