Hargovind Ganeshlal Chaurasia vs The State Of Maharashtra, Thr. ...
2021 Latest Caselaw 16217 Bom

                                                            Judgment WP 2180.2021.odt




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


                    WRIT PETITION NO. 2180 OF 2021

 1. Dr. Hargovind Ganeshlal Chaurasia, Aged
    About 61 years, Occ : Retired, R/o Rail Toly,
    Near Chaurasia Bichayat Kendra, Gondia Ta &            .. Petitioner
    Dist. Gondia - 441614
                       Versus

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

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

Amravati Division, Amravati.

3. S. S. Girls College, Gondia, Through its Principal, Gondia, Ta & Dist. Gondia

Mr. A. I. Shaikh, Advocate for petitioner. Mrs. Ketki Joshi, Government Pleader for respondent Nos.1 and 2.

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

                         DATED          :        23rd NOVEMBER, 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 1 OF 2 Judgment WP 2180.2021.odt

(2) Now Government Resolution(GR)dated 29/10/2021

is produced before this Court by the learned Government Pleader,

which is taken on record and marked as 'A' for identification purpose.

This GR now exempts all the lecturers who were appointed between

23/10/1992 to 03/04/2000 from the requirement of the NET and CET

clearance. Learned Government Pleader admits that the case of the

petitioners is covered by this GR and also view taken by this Court in

the bunch of petitions starting with Writ Petition No.622 of 2021

decided on 18/11/2021.

(3) Accordingly, we allow the petition in terms of GR

dated 29/10/2021 and direct that pension be released to the

petitioners within four weeks from the date of the order. Arrears of

the pension shall be released to the petitioners into equal installments

within a period of six months from the date of the order.

               (4)                   Rule accordingly. No costs.




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

               KOLHE/P.A.


Digitally signed byRAVIKANT
     CHANDRAKANT KOLHE
      Signing Date:23.11.2021
                        18:11
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