Chunniram S/O. Arjun Gahane vs State Of Maha. Thr. Deputy Sec. ...
2021 Latest Caselaw 10791 Bom

                                                                              8wp.1651.2021.odt
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                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             NAGPUR BENCH, NAGPUR.
                           CIVIL WRIT PETITION NO.1651 OF 2021
     (Chunniram s/o Arjun Gahane Vs. State of Maharashtra, through Deputy Secretary,
     Department of Agriculture & Animal Husbandary, Dairy Development & Fisheries,
                             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.
                               Mrs. S.W. Deshpande, Advocate for petitioner
                               Mr. A.A. Madiwale, AGP for the respondent/State

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

DATE : 10th AUGUST, 2021.

Heard Mrs. Deshpande, learned counsel for the petitioner.

2. Prima facie, we are of the view that this petition seeking arrears of pay on the principle of equal work equal pay, upon the strength of the judgment of the Hon'ble Supreme Court in Appeal (civil) 8640-8659 of 1997 decided on 24.07.2001 to which admittedly the petitioner was not a party, is barred by law of limitation. However, at the request of the learned counsel for the petitioner, we grant her further time to satisfy this Court that the claim of arrears made by the petitioner is not barred by limitation. This claim, according to the petitioner pertains to the period from the year 1985 to 2001.

3. Stand over to 11.08.2021.

                                            JUDGE                               JUDGE
nd.thawre