Nagar Yuwak Shikshan Sanstha, ... vs State Of Maharashtra, Thr. ...
2021 Latest Caselaw 10772 Bom

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

                        CIVIL WRIT PETITION NO. 2769 OF                                     2021

                                    Nagar Yuwak Shishan Sanstha and ors.
                                                     -Vs-
                                      The State of Maharashtra and ors.

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Office notes, Office Memoranda of
Coram, appearances, Court's orders                                   Court's or Judge's Orders.
or directions and Registrar's orders.
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                                       Mr. P.D.Meghe, counsel for the petitioners.
                                       Mr. A.A.Madiwale, A.G.P for respondent Nos. 1 to 3.


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

DATE : 10.08.2021.

1. Heard learned counsel for the petitioners.

2. He submits that by impugned communication dated 23.03.2021 and 28.04.2021, recovery of the excess amount paid to the employees of the petitioner Nos.2 and 3- Institute from the salary grants has been directed, which is in violation of what has been held by this Court in its judgment dated 19.09.2019 rendered in Writ Petition No.5226 of 2012 (Sanjay Dhansingh Solanki and ors. Vs. State of Maharashtra and ors.)

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

4. Learned AGP waives service of notice for respondent Nos.1to 3.

Kavita

12-wp 2769-21.odt

5. Considering the submission made across the bar and the view taken by this Court in its aforestated judgment, we direct that there shall be stay in terms of prayer clause (iii) until further orders.

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

Kavita