Raghavendra Anantrai Mehta vs State Of Maharashtra Through The ...
2021 Latest Caselaw 3717 Bom

                                                                4-wp432-20.doc

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                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          CIVIL APPELLATE JURISDICTION


                        WRIT PETITION NO.432 OF 2020


      Raghvendra A. Mehta                                   ...Petitioner
                V/s.
      State of Maharashtra & Ors.                           ...Respondents


      Mr.Jay Vora i/b Mr.Piyush Shah for the Petitioner.

      Mr.A.A. Alaspurkar, AGP for the Respondent - State.


                               CORAM : R.D. DHANUKA &
                                       V.G. BISHT, JJ.

DATE : 26TH FEBRUARY, 2021.

P.C. :-

1. As and by way of last indulgence, the matter is adjourned

by two weeks from today to enable the learned AGP for the

respondent no.1 to make a statement before this Court whether the

State Government will issue fresh Government Resolution and

would allow the pension to the District Judges who have retired prior

to 10th May, 2016 in conformity with the subsequent order passed by

the Hon'ble Supreme Court on 8th October, 2012. It is made clear

that if the Government Resolution is not issued or if no instructions

are received by the learned AGP whether the State Government

would issue fresh Government Resolution or not before the next

4-wp432-20.doc

date, no further adjournment would be granted. In that event the

Court will pronounce the judgment thereafter.

2. Stand over to 12th March, 2021.

(V.G. BISHT, J.)                                (R.D. DHANUKA, J.)



Vasant             Digitally signed
                   by Vasant A. Idhol

A. Idhol           Date: 2021.02.26
                   16:51:20 +0530