Dr. Smt. Umavati Mohanchandra ... vs State Of Maharashtra Through ...
2021 Latest Caselaw 16285 Bom

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                                                                           wp2668.2021.odt

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

                               WRIT PETITION NO.2668/2021

 Dr. Smt. Umavati Mohanchandra Pawar,
 aged about 60 Yrs., Occu. Retired,
 R/o Pawar Sadan, Near Loco-shed, Civil,
 Line, Gondia.                                                                  ..Petitioner.

          ..Vs..

 1.       The State of Maharashtra,
          through its Secretary, Higher
          and Technical Education Department,
          Mantralaya, Mumbai - 440 032.

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

 3.       Manoharbhai Patel Arts & Commerce
          College, Salekasa, through it's Principal,
          Salekasa, Dist. Gondia - 441 916.                                   ..Respondents.
 ------------------------------------------------------------------------------------------------
          Mr. Ashfaque I. Sheikh, Advocate for the petitioner.
          Mrs. Ketki Joshi, Government Pleader for respondent Nos.1 and 2.
 ------------------------------------------------------------------------------------------------
                           CORAM :- SUNIL B. SHUKRE AND
                                            ANIL L. PANSARE, JJ.

DATED :- 24.11.2021.

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.

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

produced before this Court by the learned Government Pleader,

wp2668.2021.odt

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 petitioner 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 petitioner

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

pension shall be released to the petitioner into equal instalments

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

4. Rule accordingly. No costs.

                               JUDGE                          JUDGE




 Tambaskar.