Sulabha Bhairavnath Tilekar vs The State Of Maharashtra ...
2021 Latest Caselaw 5601 Bom

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      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              CIVIL APPELLATE JURISDICTION

           WRIT PETITION (ST) NO.6984 OF 2021

Sulabha Bhairavnath Tilekar                   ...Petitioner

        V/s.

The State of Maharashtra Education Department
and Ors.                                    ...Respondents

                               ----
Mr. Machindra A. Patil for the Petitioner.
Mr. N. C. Walimbe, AGP for the Respondent Nos.1 and 2-State.
                               ----

                        CORAM : NITIN JAMDAR AND
                                C. V. BHADANG, JJ.

DATE : 24 MARCH 2021.

P. C.

. The Petitioner has sought a direction to the Respondent-State based on Minutes of Order dated 28 July 2017 in Writ Petition No.815 of 2005 passed by the Division Bench. The said petition arose from the judgment and order passed by the School Tribunal, Pune setting aside the order of termination of the Petitioner, which order was challenged by the Respondent- Management.

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2. As per clause 8 of the Minutes of Order issue of pensionary benefits to the Petitioner was to be decided by the State Government as per the Rules. The said decision is taken on 17 July 2020 and communicated to the Petitioner by letter dated 27 July 2020.

3. Petition is based on the Minutes of Order and direction is sought to comply with the Minutes of Order. Order dated 17 July 2017 is an independent order passed by the State Government and therefore the Petitioner will have to challenge it by separate proceedings. If such a petition is filed it will be considered on its own merits.

4. The Writ Petition is disposed of.

(C. V. BHADANG, J.)                          (NITIN JAMDAR, J.)



              Digitally signed
      R.S.    by R.S. Karve
              Date:
              2021.03.30
      Karve   17:56:16
              +0530