Ramdas Shaligram Kale vs Prashant Ramdas Vairale, ...
2021 Latest Caselaw 17675 Bom

Citation : 2021 Latest Caselaw 17675 Bom
Judgement Date : 20 December, 2021

Bombay High Court

Ramdas Shaligram Kale vs Prashant Ramdas Vairale, ... on 20 December, 2021

Bench: Avinash G. Gharote

                                                                                                                                                          cp300.21.odt
                                                                                        1


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

                        CONTEMPT PETITION NO. 300/2021
                                         IN
                           WRIT PETITION NO. 394/2020
           Ramdas Shaligram Kale...Versus...Prashant Ramdas Vairale and ors

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Office Notes, Office Memoranda of Coram,                                                                             Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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                             Mr. S.M.Vaishnav, Advocate for petitioner


                                                                         CORAM : AVINASH G. GHAROTE, J.

DATE : 20/12/2021

Heard Mr. Vaishnav, learned counsel for the petitioner, who submits that the judgment of the learned School Tribunal dated 19.12.2019 vide para 4 of the operative part directed reinstatement of the petitioner on the post of peon till 15.1.2020, on failure of which the respondent no.2 would be liable to pay full salary from the date of the judgment till the date of reinstatement. He contends that the petitioner was reinstated on 13.12.2021 as a result of which the mandate of the first part of paragraph No. 4 of the operative part has not been complied with and therefore, the second part of the same would come into operation, resultant to which the petitioner would be entitled to full salary from 19.12.2019 till 13.12.2021.

cp300.21.odt

Issue simple notice to the respondents, returnable in two weeks.

JUDGE rvjalit

Digitally sign byRAJESH VASANTRAO JALIT Location:

Signing Date:21.12.2021 14:32