Ku. Anita Ramdas Dhodare vs The Education Officer, ...
2021 Latest Caselaw 2051 Bom

                                                                                                     01.02.2021.WP.2960.17.odt
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                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR

                                     WRIT PETITION NO. 2960 /2017
  (Anita Ramdas Dhodare vs. The Education Officer (Pri) Z.P.Nagpur and
                                                     others )
  ..................................................................... .........................................................
Office Notes, Office Memoranda of
Coram, appearances, Court's orders                                                                        Court's or Judge's order
of directions and Registrar's orders
................................................................................................................................................
            Mr. Prashant Shende, Advocate for petitioner
            Mr. Sheikh Majid, Advocate for respondent no.1
            Respondent nos.2 and 3 are served



            CORAM :               DIPANKAR DATTA, C.J.&
                                  PUSHPA V. GANEDIWALA, J.

            DATED               : FEBRUARY 01, 2021.

P. C.

1. By presenting this Writ Petition, the petitioner seeks a direction to the Education Officer (Primary) /respondent no.1 to release her salary for the period from 16th March 2009 to 25th June 2009 and from 1st January 2012 to 15th March 2012.

2. The belated approach of the petitioner is sought to be explained by Mr. Shende, learned Advocate for her, by referring to an order dated 24th August 2012 passed by a coordinate Bench of this Court in Writ Petition No.1966/2012 and a judgment and order dated 29 th April, 2015 passed by learned single Judge of this Court in Writ Petition No.711/2015.

3. Prima facie, we are satisfied that the petitioner did not deliberately delay her approach to this Court. However, whether the petitioner would be entitled to the relief claimed in the Writ Petition

01.02.2021.WP.2960.17.odt

ought to be decided after inviting the respondent no.1 to file his affidavit-in-reply. As prayed for by Mr Sheikh Majid, learned Advocate for the respondent no.1, he is granted two weeks' time to file his affidavit-in-reply; rejoinder thereto, if any, may be filed by a week thereafter.

4. Put up this Writ Petition for further consideration after three weeks.

                JUDGE                             CHIEF JUSTICE
sahare