Dr. (Mrs.) Saroj Susheel ... vs State Of Maharashtra, Thr. Its ...
2021 Latest Caselaw 10127 Bom

0208wp4830.18                                                                                        1/2

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

                        WRIT PETITION NO.4830 OF 2018
  (Dr. (Mrs.) Saroj Susheel Shamkuwar vs. State of Maharashtra and others)
________________________________________________________________________
Office Notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's orders
or directions and Registrar's orders.
                               Shri B.G. Kulkarni, Advocate for petitioner.
                               Shri A.A. Madiwale, Assistant Government Pleader
                               for respondent nos.1 to 3.
                               Shri R.D. Bhuibhar, Advocate for respondent no.4.
                                                  --------

                                                     CORAM : SUNIL B. SHUKRE AND
                                                             ANIL S. KILOR, JJ.

DATED : AUGUST 2, 2021

Heard Shri Kulkarni, learned Counsel for the petitioner, Shri Madiwale, learned Assistant Government Pleader for the respondent nos.1 to 3, and Shri Bhuibhar, learned Counsel for the respondent no.4.

2) Shri Kulkarni, learned Counsel for the petitioner, submits that the petitioner's previous service in a Public Sector Undertaking was service rendered by the Government Servant within the meaning of Rule 11(d) of the Maharashtra Civil Services (Pay) Rules, 1981 and that the petitioner had come to the State Government from the service of the Public Sector Undertaking and, therefore, she

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is entitled to her pay protection as provided under the said Rule. He also submits that there are several judgments, which clarify the position in the matter and that he would place those judgments or their citations before this Court on the next date and copies of those judgments will be furnished well in advance to the learned Assistant Government Pleader for the respondent nos.1 to 3 and the learned Counsel for the respondent no.4.

                                       3)    Stand over to two weeks.




                                              JUDGE                                  JUDGE




                                       khj