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Ku. Vijaya Leeladharswami ... vs Smt. Vandana Krishnan, The ...
2021 Latest Caselaw 15991 Bom

Citation : 2021 Latest Caselaw 15991 Bom
Judgement Date : 17 November, 2021

Bombay High Court
Ku. Vijaya Leeladharswami ... vs Smt. Vandana Krishnan, The ... on 17 November, 2021
Bench: A.S. Chandurkar, G. A. Sanap
                                                  1                                 CP187-21.odt


                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR
CONTEMPT PETITION NO. 187/2021 IN WRIT PETITION NO. 1929/2019 (D)
(VIJAYA LEELADHARSWAMI MUKTAWARAN VERSUS VANDANA KRISHNAN, THE SECRETARY
      DEPARTMENT OF SCHOOL EDUCATION AND SPORTS, STATE OF MAHARASHTRA,
                      MANTRALAYA, MUMBAI-32 & OTHERS)

Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions                     Court's or Judge's order
and Registrar's orders.
        Shri B.G. Kulkarni, counsel for the petitioner.
        Shri A.M. Kadukar, A.G.P. for the R-State.

        CORAM : A. S. CHANDURKAR AND G.A. SANAP, JJ.

DATED : 17TH NOVEMBER, 2021.

By the judgment dated 08.07.2019, the petitioner was held entitled for being upgraded to the post of Full Time Librarian from 01.07.1999. The petitioner was held entitled to notional increments from that date so as to work out her salary from 01.07.2019. Since this order was not complied with, the present contempt petition has been filed.

The learned Assistant Government Pleader submits that on 30.08.2021 the Director of Education, Pune has forwarded a necessary proposal in that regard to the respondent no.1-Secretary, Department of School Education and Sports. The response from the respondent no.1 is awaited.

We find that period of more than two years has lapsed since passing of the order in the writ petition. As a last chance, we grant time of three weeks to the respondent no.1 to take necessary steps pursuant to the directions issued in the writ petition and to ensure that the order passed is complied in its letter and spirit. An affidavit in that regard be filed by the next date. If the affidavit is not filed by 08.12.2021, the respondent no.1 shall remain present in Court on that date.

Stand over 08.12.2021.

             (G.A. SANAP, J.)                             (A. S. CHANDURKAR, J.)


APTE                                                                       Signed By: Digitally signed
                                                                           byROHIT DATTATRAYA
                                                                           APTE
                                                                           Signing Date:17.11.2021 15:21
 

 
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