S.J.Dhanurkar And 20 Others vs Datta Prabhu Shikshan Sanstha ...
2021 Latest Caselaw 11160 Bom

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

                       CONTEMPT PETITION NO. 284 OF 2012
                                       IN
                         WRIT PETITION NO. 53 OF 1996 (D)

                              Shri S.J. Dhanurkar and others
                                            Vs.
               Datta Prabhu Shikshan Sanstha through its Secretary and others
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions            Court's or Judge's orders.
and Registrar's Orders.
                            Shri S.P. Hedaoo, Advocate for petitioners.
                            Shri N.D. Khamborkar, Advocate for respondent Nos.1, 2, 3, 6, 8.
                            Shri D.P. Thakre, AGP for respondent/State.


                            CORAM : A.S. CHANDURKAR AND
                                    G.A. SANAP, JJ.

DATE : 17th AUGUST, 2021.

The grievance of the petitioners is non- compliance of the directions issued in Writ Petition No.53/1996 on 21.09.2011. As per that judgment, the respondent No.1-Management was directed to pay the arrears of salary to the petitioners in the manner stated in paragraph 6 of that order. Perusal of the chart that forms part of the order indicates that the period for which the petitioners are entitled for arrears of salary has been stated. There are some dispute with regard to the actual entitlement of the petitioners. To determine

2.cp284.2012.odt

that amount it would be in the interest of justice to direct the Education Officer (Secondary,) Zilla Parishad, Nagpur, to calculate the entitlement of the petitioners in terms of the order passed in the said Writ Petition. Accordingly, the petitioners shall prepare a chart indicating their entitlement as per order passed in the said writ petition. Similarly, the respondent No.1 shall also prepare a chart stating the amount that is due and payable to the petitioners. Two representatives of the petitioners and the representative of the respondent No.1 shall appear before the Education Officer on 30.08.2021 at 11:00 a.m. The Education Officer shall take into consideration the respective calculations and submit his report to this Court by 13 th September, 2021. The parties shall cooperate with the Education Officer in that regard.

Shri Thakre, learned Additional Government Pleader to communicate this order to the Education Officer.

Stand over to 13th September, 2021.

                                       JUDGE                          JUDGE
Prity