Sujatha Wd/O Kailash Gaikwad vs State Of Maharashtra To The Dept. ...
2021 Latest Caselaw 10642 Bom

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

                            WRIT PETITION NO. 2791 OF 2021
  (SUJATHA KAILASH GAIKWAD...VS..STATE OF MAH.HEALTH AND FAMILY WELFARE DEPT., &
                                        OTH)

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Office Notes, Office Memoranda of Coram,                                Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                            Shri D.P.Bhongade, Advocate for Petitioner.
                            Ms Ketki Joshi, A.G.P. for Respondent Nos. 1 to 3.


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

DATED : AUGUST 09, 2021.

1. Heard.

2. The learned counsel for the petitioner submits that husband of the petitioner died on 21/11/2016 while in service and that his services as Sweeper were regularized w.e.f. 07/12/2015 in violation of the directions issued by the Industrial Court, Nagpur in its judgment and order dated 01/10/2010 requiring the respondent No.3 to regularize the services of the deceased husband of the petitioner w.e.f. 22/11/2004 with further direction to extend him all the monetary benefits from that date and onwards. The further contention is that now no pensionary benefits are being given to the petitioner.

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

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3. Ms Ketki Joshi, learned G.P. waives service of notice for the respondent Nos. 1 to 3.

(ANIL S.KILOR,J) (SUNIL B. SHUKRE,J) RRaut..