Pandurang S/O Tukaram Chavhan And ... vs The State Of Maharashtra, Thr. ...
2021 Latest Caselaw 7809 Bom

13-CP-45-20                                                                                                                  1/1



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

                                    CONTEMPT PETITION NO.45 OF 2020
                                                    IN
                                     WRIT PETITION NO.3451 OF 2019 (D)

                                    Pandurang s/o Tukaram Chavhan and ors.
                                                              -vs-
        The State of Maharashtra, Thr. Secretary, School Education and Sports Department,
                                            Mantralaya, Mumbai and ors.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                                   Court's or Judge's Orders.
or directions and Registrar's orders.
                                  Shri S. U. Ghude, Advocate for petitioners.
                                  Shri D. P. Thakare, Additional Government Pleader for respondent
                                  Nos.1 and 2.
                                  Shri P. S. Patil, Advocate for respondent Nos.4 and 5.

                                  CORAM : A. S. CHANDURKAR AND PUSHPA V. GANEDIWALA, JJ.

DATE : June 11, 2021

Shri S. U. Ghude, learned counsel for the petitioners submits that the arrears of salary have been received by the petitioners. They are liable to receive interest in terms of the direction issued in paragraph (6)(iii) of the judgment in Writ Petition No.3451/2019.

Shri P. S. Patil learned counsel for the respondent No.4 however submits that delay has been caused because the matter was pending with the Deputy Director of Education.

The directions issued in Writ Petition No.3451/2019 referred to above are clear. In that view of the matter we grant time to the respondent No.4 to file affidavit indicating the period within which that direction will be complied.

Stand over 23/06/2021.

                                                  JUDGE                                            JUDGE
Asmita