Kishor Laxmanrao Bonde vs The State Of Maharashtra Secy. ...
2021 Latest Caselaw 17018 Bom

                                                                                       45-WP4995.21-J.odt




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


                          WRIT PETITION NO. 4995 OF 2021


PETITIONER :                           Dr. Kishor Laxman Bonde, Aged About 61
                                       years, Occ : Retired, R/o Shikshak Colony, At
                                       Post Sawargaon Ta.Narkhed, Dist. Nagpur.


                                       Versus

RESPONDENTS :                  1.      State of Maharashtra Through its Secretary
                                       Higher and Technical Education Department,
                                       Mantralaya, Mumbai - 440032

                               2.      The Joint Director of Higher Education,
                                       Nagpur Division, Nagpur
                               3.      S. S. Girls College, Gondia, Through its
                                       Principal, Gondia, Ta & Dist. Gondia



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                        Mr. A. I. Shaikh, counsel for the petitioner.
                    Mrs.Ketki Joshi, GP for respondent Nos.1 and 2.
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                                          CORAM            :        SUNIL B. SHUKRE &
                                                                    ANIL L. PANSARE, JJ.

DATE : 07.12.2021

ORAL JUDGMENT (Per : Sunil B. Shukre, J.)

Heard.

45-WP4995.21-J.odt

2. Rule. Rule made returnable forthwith. Heard finally by consent

of the learned counsel for the parties present before the Court.

3. Now Government Resolution (GR) dated 29/10/2021 is produced

before this Court by the learned Government Pleader, which is taken on

record and marked as 'A' for identification purpose. This GR now exempts all

the lecturers who were appointed between 23/10/1992 to 03/04/2000

from the requirement of the NET and CET clearance. Learned Government

Pleader admits that the case of the petitioner is covered by this GR and also

view taken by this Court in the bunch of petitions starting with Writ Petition

No.622 of 2021 decided on 18/11/2021.

4. Accordingly, we allow the petition in terms of GR dated

29/10/2021 and direct that pension be released to the petitioner within four

weeks from the date of the order. Arrears of the pension shall be released to

the petitioner into equal installments within a period of six months from the

date of the order.

5. Rule accordingly. No costs.

[ANIL L. PANSARE, J] [SUNIL B. SHUKRE, J] 45-WP4995.21-J.odt

Signed By:GHANSHYAM S KHUNTE

Signing Date:07.12.2021 17:41