Atmaram Parasram Rathod vs State Of Maharashtra Thr. Secy. ...
2021 Latest Caselaw 16639 Bom

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

                         WRIT PETITION NO. 4880 OF 2021
  Atmaram Parasram Rathod
  Age 60 years,
  Occ.: Director of Physical Education,
  R/o. Jay Sewalal Niwas,
  Rajmata Nagar, Sundarkhed,
  Buldhana, Tq. & Distt. Buldhana.                   .... PETITIONER

                                 // VERSUS //

  1. The State of Maharashtra
  Through its Secretary,
  Higher and Technical Education,
  Dept., Mantralaya,
  Extension Building, Mumbai.

  2. Joint Director Higher Education,
  Amravati Division, V.M.V. Premises,
  Amravati, Tq. And Dist. Amravati.

  3. Arts and Commerce College, Motala,
  Through it's Principal,
  R/o. Motala, Tq. & Dist. Buldhana.                 .... RESPONDENTS

  Mr. Pravin S. Patil, Advocate for petitioner.
  Mr. N.R. Patil, AGP for respondent Nos.1 & 2/State.
  ________________________________________________________________
  s




                                CORAM        : SUNIL B. SHUKRE, AND
                                               ANIL L. PANSARE, JJ.

DATE : 01.12.2021.

ORAL JUDGMENT: [PER: S.B. Shukre, J.]

Heard. Rule. Rule made returnable forthwith. Heard

finally by consent of the learned counsel appearing for the parties.

21.wp4880.2021jud..odt

2. The Government Resolution dated 29.10.2021 recently

issued by the State is produced before this Court by the learned

A.G.P., who appears for respondent Nos.1 and 2. It is taken on

record and marked as document "A" for identification.

3. By this Government Resolution dated 29.10.2021, a

decision has been taken by the Government to pay pension to all the

lecturers who have not cleared NET/SET, who are appointed

between in the period from 23.10.1992 to 03.04.2000. This G.R.

thus served the purposes of this petition.

4. The Writ Petition is disposed of in terms of G.R. dated

29.10.2021 (document-A).

5. The pension be accordingly released to the petitioner

within four weeks from the date of the order. The arrears of the

pension shall be released to the petitioner in two equal installments,

within a period of six months from the date of the order.

Rule accordingly. No costs.

                             JUDGE                                 JUDGE
Prity