Pandurang S/O Tukaram Chavhan And ... vs The State Of Maharashtra, Thr. ...
2021 Latest Caselaw 8391 Bom

 9.CP45.20.odt                                    1

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

                       CONTEMPT PETITION NO.45/2020 IN
                         WRIT PETITION NO.3451.19(D)
                         Pandurang Tukram Chavhan & ors.
                                         Vs.
    The State of Mah. Through Secretary, School Education and Sports Department,
                          Mantralaya, Mumbai and others.
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 Office Notes, Office Memoranda of                             Court's or Judge's Order
 Coram, appearances, Court's Orders
 or directions and Registrar's order

        Shri S.U.Ghude Advocate for petitioners.
        Shri A.M.Kadukar, Assistant Government Pleader for respondent nos.1 and 2.
        Shr8i P.S.Patil, Advocate for respondent nos. 4 and 5.


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

DATED :- JUNE 23, 2021.

As per the judgment dated 18.10.2019 in Writ Petition No. 3451/2019 the respondents were directed to grant benefit of senior grade pay-scale to the petitioners from the year 2010 and thereafter give increments to the petitioners from the session 2014-15. Failure to comply with those directions was to make the Management liable to pay interest @9% per annum from the date on which the amount became payable to the petitioners.

The learned counsel for the petitioners to specifically indicate the date on which the benefit of senior grade pay-scale was received by the petitioners so as to determine the date from which the Management would liable to pay interest as necessary compliance was done by 15.01.2020.

For the said purpose stand over two weeks.

                     JUDGE                                    JUDGE


 Andurkar..