Dinesh Govindrao Tokase vs Education Officer (Secondary), ...
2021 Latest Caselaw 7972 Bom

                                                                                          1                                            W.P.No.1968.2021

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

                                               WRIT PETITION NO. 1968 OF 2021

                                             Dinesh Govindrao Tokase,
                                                      ..VS..
                               Education Officer (Secondary), Z.P. Amravati and Ors.,
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Office Notes, Office Memoranda of Coram,                                                                   Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                                               Shri P. S. Patil, Advocate for the petitioner.
                                               Shri A. S. Fulzele, Addl.G.P. for respondent Nos.1 & 2.


                                                            CORAM : SUNIL B. SHUKRE AND
                                                                    ANIL S. KILOR, JJ.

DATED : 16.06.2021

Hearing is conducted through Video Conferencing and all the learned Advocates agreed that the audio and visual quality was proper.

2. Issue notice for final disposal at admission stage to the respondents, returnable after four weeks.

3. Shri A. S. Fulzele, learned Addl.G.P. waives service of notice for respondent Nos.1 and 2.

4. The contention of the learned counsel for the petitioner is that, as the petitioner has been reinstated in service in compliance with the judgment and order of this Court passed on 27.04.2012 in Writ Petition No.2563 of 2007, thereby granting continuity of service with all

monetary benefits, the petitioner would be governed by the pensionary benefits and not by the new scheme whereunder only contributions to G.P.F. are refunded to the employee.

Stand over after four weeks.

                                        JUDGE                 JUDGE




Kirtak