Dr. Chandraprakash Dattarao ... vs Dr. Ashishkumar M. Paturkar, ...
2021 Latest Caselaw 4524 Bom

                                                 1                                cp 92.21.odt



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

  Contempt Petition No.92/2021 in Writ Petition No. 3777/2016 (D)
 Dr. Chandraprakash Khedkar V Dr. Ashishkumar Paturkar and another



Office Notes, Office Memoranda of                           Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
                           Shri Amol D. Patil, Advocate for Petitioner.

                                          CORAM : V.M. DESHPANDE, J.

DATED : 11 MARCH 2021

Heard Shri Amol Patil, the learned Counsel for the petitioner.

2. He submits that this Court (Coram-S.B. Shukre, J.) on 19-10-2018, allowed the Writ Petition filed on behalf of the petitioner whereby termination of the services of the petitioner was quashed and also it was directed that the entire back wages shall be paid to him. Shri Patil, the learned Counsel, further submits that this judgment was questioned by the Maharashtra Animal and Fisheries Sciences University before the Hon'ble Apex Court. However, vide order dated 02-02-2019, the Hon'ble

Deshmukh

2 cp 92.21.odt

Apex Court dismissed the Special Leave Petition. Shri Patil, the learned Counsel for the petitioner submits that in view of the judgment dated 19-10-2018, the petitioner was reinstated in the service and presently he is discharging his duty. He submits that, however, the arrears of salary were not cleared by the respondents. He submits that the petitioner therefore filed this Contempt Petition on 08-01-2020 before this Court. It is his further submission that during the pendency of this Contempt Petition the petitioner has received 50% of arrears of salary. However, still 50% salary is yet to be paid to him as per the judgment dated 19-10-2018.

3. Issue notice before admission to the respondents, returnable within three weeks.

JUDGE

Deshmukh