Dr. Smt. Umavati Mohanchandra ... vs State Of Maharashtra Through ...
2021 Latest Caselaw 10128 Bom

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

                        CIVIL WRIT PETITION NO.2668 OF 2021
    ( Dr. Smt. Umavati Mohanchandra Pawar Vs. The State of Maharashtra, through its
  Secretary higher and Technical Education Department, Mantralaya Mumbai and others)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders or directions            Court's or Judge's orders.
and Registrar's Orders.
                            Mr. A.I. Shaikh, Advocate for petitioner
                            Ms. N.P. Mehta, AGP for the respondent Nos.1 and 2/State


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

DATE : 02nd AUGUST, 2021.

Heard Mr. Shaikh, learned counsel for the petitioner.

2. It is submitted by the learned counsel for the petitioner that the petitioner has been refused pension on the ground that she has not cleared NET/SET examination, although her appointment having been made by following due selection process, having been granted approval by the Education Officer and having been made between the period from 23.10.1992 and 03.04.2000, thereby entitling her to benefits of the Government Resolution (GR), dated 27.06.2013.

3. Reliance has been placed upon the judgment of another Bench of this Court, in the case of Shri

9wp2668.2021.odt

Maruti Dattatraya Patil Vs. State of Maharashtra and ors, Writ Petition No.13166 of 2017, decided on 03.10.2018 (Page 64).

4. Issue notice for final disposal at admission stage to the respondents, returnable after three weeks.

5. Mr. N.P. Mehta, learned AGP waives service of notice for respondent Nos.1 and 2.

                                           JUDGE                             JUDGE
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