Dr. Rajaram Shankarrao Rane vs State Of Maharashtra Through ...
2021 Latest Caselaw 16029 Bom

                                                   Common Judgment WP 622.2021 + 04.odt




         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  NAGPUR BENCH AT NAGPUR
                   WRIT PETITION NO. 622 OF 2021
    Dr. Sadhana Dilip Bhoyar, Aged about 59 years,
    Occ : Retired, R/o. Row House No.46, Nirmal
    Nagri, Umred Road, Nagpur
                                                             .. Petitioner

                        Versus

 1. The State of Maharashtra Through its Secretary
    Higher and Technical Education Department,
    Mantralaya, Mumbai - 440032

 2. The Joint Director of Higher Education, Nagpur         .. Respondents
    Division, Nagpur

 3. Sevadal Mahila Mahavidyalaya, Nagpur Through
    its Principal, Sakkardara Chowk, Umred Road,
    Nagpur
Mr. A. I. Shaikh Advocate for petitioner.
Mr. N. R. Patil, AGP for respondent Nos.1 & 2.

                  WRIT PETITION NO. 1662 OF 2021

    Dr. Rajaram Shankarrao Rane, Aged about 60
    years, Occ : Service, R/o Kulkarni Layout, Laxmi
    Vihar Colony, Mangrulpir, Ta Mangrulpir,
                                                             .. Petitioner
    Dist.Washim
                        Versus

 1. The State of Maharashtra Through its Secretary
    Higher and Technical Education Department,
    Mantralaya, Mumbai - 440032
 2. The Joint Director of Higher Education, Amravati       .. Respondents
    Division, Amravati

 3. Yashwantrao Chavhan Arts & Science College,
    Through its Principal, Mangrulpir Ta Mangrulpir,
    Dist.Washim
Mr. A. I. Shaikh Advocate for petitioner.
Ms. N. P. Mehta, AGP for respondent Nos.1 & 2.

                                                                          PAGE 1 OF 4
                                                    Common Judgment WP 622.2021 + 04.odt




                  WRIT PETITION NO. 1663 OF 2021

    Dr.Ujwala W/o Sureshrao Salve Alias Ujwala D/o
    Manohar Akhade, Aged About 60 Years, Occ :
    Retired, R/o Plot No. 77, Vijayraj Society,              .. Petitioner
    Chandanshesh Nagar, Hudkeshwar Road, Nagpur

                        Versus

 1. The State of Maharashtra Through its Secretary
    Higher and Technical Education Department,
    Mantralaya, Mumbai - 440032

 2. The Joint Director of Higher Education, Nagpur         .. Respondents
    Division, Nagpur

 3. Dr. M. K. Umathe College, Through its Principal,
    Lokseva Nagar, Bhamti, Ring Road, Nagpur

Mr. A. I. Shaikh Advocate for petitioner.
Mr. A. S. Fulzele, AGP for respondent Nos.1 & 2.

                  WRIT PETITION NO. 2483 OF 2021

    Dr. Vilas Keshaorao Bhimanwar, Aged About 60
    Years, Occ : Service, R/o Shivtirth 50/1,
    Ramnagar Ward No.19, VTC, Wardha Ta &                    .. Petitioner
    Dist.Wardha - 442001

                        Versus

 1. The State of Maharashtra Through its Secretary
    Higher and Technical Education Department,
    Mantralaya, Mumbai - 440032
 2. The Joint Director of Higher Education, Nagpur         .. Respondents
    Division, Nagpur

 3. Lok Mahavidyalaya, Wardha Through            its
    Principal, Wardha Ta & Dist.Wardha



Mr. A. I. Shaikh Advocate for petitioner.
Mr. A. S. Fulzele AGP for respondent Nos.1 & 2.

                                                                          PAGE 2 OF 4
                                                     Common Judgment WP 622.2021 + 04.odt




                    WRIT PETITION NO. 2961 OF 2021

    Rekha Devanand Waware @ Rekha Lalaji
    Meshram, Aged 61 years, Occ : Retired Lecturer,
    R/o. 53, Chintamani Nagari No.1, Manewada                 .. Petitioner
    Besa Road, Nagpur 440027

                        Versus

 1. State of Maharashtra Through Joint Director
    Higher Education, Nagpur Division, Nagpur

 2. The State of Maharashtra Through its Secretary
    Its Ministry of Higher and Technical Education          .. Respondents
    Having his Office at Mantralaya, Mumbai

 3. Yashoda Girls' Arts & Commerce College,
    Through its Principal having his office at Sneh
    Nagar, Wardha Road, Nagpur 440015


Mr. N. B. Rathod, Advocate for petitioner.
Mr. D. P. Thakare, Addl.GP for respondent Nos.1 & 2.
Mr. Sandip Nandeshwar, Advocate for respondent No.3.

                             CORAM :           SUNIL B. SHUKRE AND
                                               ANIL L. PANSARE, JJ.

DATED : 18/11/2021

ORAL JUDGMENT (Per Sunil B. Shukre, J.)

Heard. Rule. Rule made returnable forthwith.

Heard finally by consent of the learned counsel for the parties present

before the Court.

PAGE 3 OF 4 Common Judgment WP 622.2021 + 04.odt

(2) These petitions shall be disposed of by a common

judgment, as the issue involved in these petitions are identical and the

facts and situations are also squarely covered by Government

Resolution (G.R.) dated 29/10/2021, copy of which is taken on record

and marked as 'A' for the purpose of identification, about which there is

no dispute. The petitions are therefore, allowed in terms of the said

G.R. dated 29/10/2021. It is directed that the benefits flowing from

the said G.R. be extended to all the petitioners within a period of three

months from the date of the order.

               (3)                   Rule Accordingly. No costs.



                          [ANIL L. PANSARE J.]                     [ SUNIL B. SHUKRE J.]


               KOLHE




Digitally signed byRAVIKANT
     CHANDRAKANT KOLHE
      Signing Date:20.11.2021
                        13:06
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