Sachin S/O Sureshrao Bandgar vs Shri Kishanrao R. Pawar, ...
2021 Latest Caselaw 5696 Bom

cp.17.21                                                                                           1/1


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

                          Contempt Petition No.17 of 2021

                              Shri Sachin s/o Sureshrao Bandgar
                                              vs.
                               Shri Kishanrao R. Pawar & others
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                              Court's or Judge's Orders
or directions and Registrar's orders.
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                           Shri Raju Kadu, Advocate for the Petitioner.


                                            CORAM     : S.M. MODAK, J.

                                            DATE      : 25th MARCH, 2021.

                                            Heard    the     learned   Advocate           for     the
                           petitioner.

Though the petitioner has been reinstated, 50% of the back wages were not paid. The original judgment was passed by the University and College Tribunal on 5th December, 2016. Later on, as per the judgment dated 25/11/2019, again the learned Tribunal directed respondent Nos.1 to 4 to pay 50% of the back wages within three months. Yet, the order has not been complied with.

Issue notice before admission to the respondents, returnable after five weeks.

In the meantime, the respondents will be at liberty to comply with the order and to file an affidavit.

JUDGE *sandesh