Mrs. Shilpa Shailesh Mangle vs The State Of Maharashtra And Ors
2018 Latest Caselaw 1204 Bom

     jdk                                                                  23.op.wp.2844.15_2845.15.doc


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION
                         W.P. NO. 2844 OF 2015

    Mrs. Shilpa Shailesh Mangle                                                      .. Petitioner

                        Vs.

    The State of Maharashtra and Ors.                                                .. Respondents


                                                  WITH
                                         W.P. NO. 2845 OF 2015

    Sou. Shivganga Sambhaji Narwade                                                  . Petitioner

                        Vs.

    The State of Maharashtra and Ors.                                                .. Respondents


                                 ....
    Mr.N.V.Bandiwadekar with Mr. Vinayak Kumbhar I/b Mr.
    S.A.Mane Adv. for Petitioners in both the Petitions

    Mr. S.S. Panchpor AGP for Respondent Nos. 1 and 2 in
    both the Petitions.

    Mr. R.S.Datar Adv. For Respondent Nos. 3 and 4 in
    both the Petitions.
                                 ....


                                            CORAM : B.R.GAVAI AND
                                                    M.S.KARNIK, JJ.

                                            DATED : OCTOBER 17, 2018

    OPERATIVE ORDER:

    1                   For        the         reasons               recorded               separately,             the

    following order is passed:


                                                                                                        1   of  2




::: Uploaded on - 20/10/2018                                                   ::: Downloaded on - 22/10/2018 00:26:30 :::
      jdk                                                                  23.op.wp.2844.15_2845.15.doc

                                            ORDER

(1) Respondent No.2 is directed to grant approval to

the appointment of the Petitioners with effect from the

date of their initial appointment.

(2) Respondent Nos. 2 and 3 are directed to pay the

regular salaries to the Petitioners from the month of

November, 2018.

(3) Arrears if any, for the period between May 2017

to October, 2018 be cleared within a period of six months

from the date of this order.

(4) Rule made absolute in the above terms.

    M.S.KARNIK, J.                                                                                  B.R.GAVAI, J.




                                                                                                        2   of  2