Bombay High Court
Ananda Tulshiram Mahajan vs The State Of Maharashtra And ... on 30 June, 2021
Bench: S.V. Gangapurwala, Rajesh Narayandas Laddha
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
BENCH AT AURANGABAD.
WRIT PETITION NO. 7075 OF 2021
GHANSHYAM VISHWANATH KURKURE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Mr. Vishnu B. Madan, Advocate for Petitioner.
Mr. P. N. Kutti, A.G.P. for Respondent/State Authorities.
...
WITH
WRIT PETITION NO. 7078 OF 2021
GOKUL SHANKAR PATIL
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Mr. V. B. Madan Patil , Advocate for Petitioner.
Mr. P. N. Kutti, A.G.P. for Respondent/State Authorities.
...
WITH
WRIT PETITION NO. 7076 OF 2021
SHAIKH ISMAIL SHAIKH MUSA
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Mr. Vishnu B. Madan, Advocate for Petitioner.
Mr. P. N. Kutti, A.G.P. for Respondent/State Authorities.
...
WITH
WRIT PETITION NO. 7077 OF 2021
PANDURANG RATANSING PATIL
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Mr. Vishnu B. Madan, Advocate for Petitioner.
Mr. P. N. Kutti, A.G.P. for Respondent/State Authorities.
...
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WITH
WRIT PETITION NO. 7083 OF 2021
HEMCHANDRA BHOJU MORE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Mr. Vishnu B. Madan, Advocate for Petitioner.
Mr. P. N. Kutti, A.G.P. for Respondent/State Authorities.
...
WITH
WRIT PETITION NO. 7084 OF 2021
ANANDA TULSHIRAM MAHAJAN
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Mr. Vishnu B. Madan, Advocate for Petitioner.
Mr. P. N. Kutti, A.G.P. for Respondent/State Authorities.
...
WITH
WRIT PETITION NO. 7079 OF 2021
NILKANTH SHANTARAM PATIL
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Mr. Vishnu B. Madan, Advocate for Petitioner.
Mr. P. N. Kutti, A.G.P. for Respondent/State Authorities.
...
WITH
WRIT PETITION NO. 7080 OF 2021
DAMODAR TUKARAM MALI
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Mr. Vishnu B. Madan, Advocate for Petitioner.
Mr. P. N. Kutti, A.G.P. for Respondent/State Authorities.
...
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WITH
WRIT PETITION NO. 7081 OF 2021
KAVERI BHIKA CHAVHAN
LEGAL HEIR OF WIFE OF DECEASED BHIKA PREMSING CHAVHAN
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Mr. Vishnu B. Madan, Advocate for Petitioner.
Mr. P. N. Kutti, A.G.P. for Respondent/State Authorities.
...
WITH
WRIT PETITION NO. 7082 OF 2021
RAMANBAI MANOHAR PAWAR
LEGAL HEIRS OF WIFE OF DECEASED MANOHAR WAMANRAO PAWAR
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Mr. Vishnu B. Madan, Advocate for Petitioner.
Mr. P. N. Kutti, A.G.P. for Respondent/State Authorities.
...
CORAM : S. V. GANGAPURWALA &
R. N. LADDHA, JJ.
DATE : 30th June, 2021.
P.C.:
. We have heard the learned counsel for petitioners and the
learned AGP for the Respondents.
2 The petitioners and the learned AGP are ad idem that the
petitioners are similarly situated as the petitioners of Writ Petition
No.10752 of 2019 and connected writ petitions decided under
judgment and order dated 29th August, 2019.
3 In light of that, we follow the same course.
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4 For the reasons recorded in the said judgment, we direct the
respondents to refund the excess amount deducted from the amount
of gratuity. The said refund shall be made within a period of six
months.
5 We have not directed refund of amount with interest as was
directed in the earlier petitions on account of delay caused by the
petitioners in approaching this Court.
6 The writ petitions are accordingly disposed of. No costs.
[ R. N. LADDHA, J. ] [ S. V. GANGAPURWALA, J. ]
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