Smt. Neena Lalu Chavan vs State Of Maharashtra Through ...
2021 Latest Caselaw 15984 Bom

ppn                                   1               7.wp-2389.20.doc


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CIVIL APPELLATE JURISDICTION

                       WRIT PETITION NO.2389 OF 2020

Smt. Neena Lalu Chavan                               .. Petitioner
       Versus
State of Maharashtra & Ors.                          .. Respondents

            ---
Mr.Narendra V. Bandiwadekar i/by Mr.Vinayak R. Kumbhar for the
petitioner.
Mr.N.C. Walimbe, AGP for the respondent nos.1 & 2-State.
Mr.Dilip Bodake a/w Mr.S.T. Bhosale for the respondent nos.3 to 5.
            ---

                               CORAM : R.D. DHANUKA
                                       ABHAY AHUJA, JJ.

DATE : 17th November 2021

P.C.:-

. Mr.Bandiwadekar, learned counsel for the petitioner, on instructions, states that she is willing to join the respondent no.3-School i.e. the place of transfer on Monday i.e. 22 nd November 2021 without prejudice to the rights and contentions of the petitioner and subject to further order and judgment as may be passed by this Court in this petition.

2. Learned counsel for the respondent nos.3 to 5 states that if the petitioner joins the respondent no.3-School on 22 nd November 2021, the respondent nos.3 to 5 would permit the petitioner to join the respondent no.3-School without prejudice to the rights and contentions raised in this matter. We accept the statements made by both the learned counsel.

ppn 2 7.wp-2389.20.doc

3. If the petitioner joins the respondent no.3-School on 22 nd November 2021 as directed aforesaid, the respondent nos.3 to 5 to pay salary of the petitioner by the said respondent no.3-School from the date of joining. In so far as the issue of past salary is concerned, the same would be decided on the next date.

4. Place the matter on board for 'Admission' on 9 th December 2021.

        ABHAY AHUJA, J.                       R.D. DHANUKA, J.