Dr Suresh Baliram Gajbhare vs Ashok Shankarrao Chavan The ...
2021 Latest Caselaw 4790 Bom

                                             (1)                    911 cp 215.20

                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             BENCH AT AURANGABAD

                           911 CONT. PETITION NO.215 OF 2020
                                   IN WP/8388/2014

                   DR SURESH BALIRAM GAJBHARE
                              VERSUS
     ASHOK SHANKARRAO CHAVAN THE PRESIDENT SHRI SHARDA BHAVAN
               EDUCATION SOCIETY NANDED AND OTHERS

                                             ...
                        Advocate for Petitioner : Mr. Thombre S.S.
                                             ...

                                      CORAM :      UJJAL BHUYAN &
                                                   M.G. SEWLIKAR, JJ.

                                      DATE     :   16.03.2021

P.C. :-

Heard learned counsel for the petitioner.

2. This petition has been filed alleging willful and deliberate

disobedience to the judgment and order of this Court dated 21.09.2019

passed in Writ Petition No.8388 of 2014.

3. The direction of this Court was to the President of Shri Sharda

Bhavan Education Society, Nanded to pay arrears of salary to the petitioner for

the post of full time Lecturer in regular pay scale w.e.f. 16.09.2011 within

three months.

(2) 911 cp 215.20

4. Learned counsel for the petitioner submits that the said direction

till date has not been complied with.

5. Issue notice to respondent no.1 only at this stage. Steps by

regular process.

6. Pendency of this petition shall not be a bar for respondent no.1 to

comply with the aforesaid direction of this Court contained in the judgment

and order dated 21.09.2019.

7. Stand over to 28.04.2021.

[M.G. SEWLIKAR, J.] [UJJAL BHUYAN, J.]

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