Smt. Archana Wd/O Omprakash ... vs The Zilla Parishad, Through The ...
2021 Latest Caselaw 17192 Bom

                                                                                              WP.1113.18.J
                                                       1


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

WRIT PETITION NO. 1113/2018

* Smt.Archana wd/o Omprakash Badole Aged 50 years, occu: Household R/o Behind Patwari Bhavan, Ramabai Ambedkar Ward, Bhandara, Tq.& Dist. Bhandara-441904. ..PETITIONER

versus

1) The Zilla Parishad, Nagpur Through : the Chief Executive Officer Zilla Parishad, Nagpur.

2)       The Executive Engineer,
         Works Department
         Zilla Parishad, Nagpur.

3)       The Block Development Officer,
         Panchayat Samiti, Mouda,
         Dist. Nagpur.

4)     The State of Maharashtra
       Through: the Secretary
       Rural Development Department
       Mantralaya, Mumbai-32.                                               ..        RESPONDENTS

..................................................................................................................

Mr D.P. Shouche, Advocate for petitioner Mr. I.S.Charlewar, Advocate for respondents 1 to 3 Mr. Anand Fulzele, Addl.G.P. for respondent 4 ................................................................................................................

CORAM: SUNIL B. SHUKRE & ANIL L. PANSARE, JJ DATED : 9th December, 2021.

ORAL JUDGMENT: (PER SUNIL B.SHUKRE, J.) WP.1113.18.J

1. Rule. Rule made returnable forthwith. Heard finally with

consent of respective parties.

2. Learned counsel for respondent nos. 1 to 3 who are the

contesting parties, does not dispute that the facts of this case being

identical to the facts of the case of Mukund s/o Pundlik Pahurkar vs.

Zilla Parishad, Nagpur (W.P. No. 2960/2019), decided on 5th October,

2021, this petition can also be disposed of in similar lines.

3. The Writ Petition is allowed. The respondent nos.1 to 3 are

directed to fix the pension finally payable to the husband of the

petitioner and pay it together with arrears in accordance with the

provisions made in Rule 110 of the Maharashtra Civil Services (Pension)

Rules, 1982, by taking into consideration the last drawn pay of the

husband of the petitioner in the scale of Rs. 9300 - 34800 plus grade

pay of Rs. 4300, within four weeks from the date of the order.

4. Rule is made absolute in the above terms. No costs.

                  JUDGE                            JUDGE
sahare




                                                            Digitally Signed ByNARENDRA
                                                            BHAGWANTRAO SAHARE
                                                            Location:
                                                            Signing Date:10.12.2021 14:42