Salvi Bhaskar Dhanaji vs The State Of Maharashtra And 4 Ors
2021 Latest Caselaw 9008 Bom

bdp
                                     1
                                                                17-wp-353.21.doc

      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         ORDINARY ORIGINAL CIVIL JURISDICTION

                    WRIT PETITION NO. 353 OF 2021

Dr. Salvi Bhaskar Dhanaji                                ... Petitioner
      Versus
The State of Maharashtra and Ors.                        ... Respondents

                               ******
Mr. C. R. Sadasivan a/w Mr. Anup S. Dhannawat for the Petitioner.
Ms. Jyoti Chavan, AGP for the State-Respondent Nos. 1 to 3.
Mr. Aniruddha Joshi a/w Mr. Lalit Jain, Ms. Sarika Mehra i/by M/s.L J
Law for the Respondent Nos. 4 and 5.
                               ******
                                     CORAM: R. D. DHANUKA AND
                                            R. I. CHAGLA, JJ.

DATE : 9th JULY, 2021.

(Through Video Conference) P.C. :-

. Mr. Sadasivan, learned counsel for the petitioner states that the issue raised by the petitioner in this petition has been already concluded in large number of judgments. He has agreed to share those judgments with the learned AGP within one week from today. Learned counsel for the respondent nos. 4 and 5 states that his clients have already forwarded a proposal for payment of pension payable to the petitioner, to the respondent nos. 1 and 2 in the year 2017 itself but no order has been passed on the said proposal till date.

2. Learned counsel for the respondent nos.1 and 2 on the other hand states that there are several judgments in favour of the respondent nos. 1 and 2, which have to be considered by the respondent nos. 1 and 2

bdp

17-wp-353.21.doc

while disposing of the said proposal made by the respondent nos. 4 and

5. The respondent nos. 1 and 2 to take appropriate decision on the said proposal sent by the respondent nos. 4 and 5 within three weeks from today and shall communicate the said decision within one week thereafter.

3. Place the matter on board on 9th August, 2021. The Court will make an endeavour to dispose of the petition finally at the admission stage, subject to time constraint.

4. Parties are at liberty to file copies of the judgments which they propose to rely upon before this Court, on or before the next date.

      [R. I. CHAGLA, J.]                         [R. D. DHANUKA, J.]