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Shriram Kewalram Kapgate vs The State Of Maharashtra,Thr. Its ...
2021 Latest Caselaw 16365 Bom

Citation : 2021 Latest Caselaw 16365 Bom
Judgement Date : 25 November, 2021

Bombay High Court
Shriram Kewalram Kapgate vs The State Of Maharashtra,Thr. Its ... on 25 November, 2021
Bench: S.B. Shukre, Anil Laxman Pansare
                                                                                        1
                                                                           wp4756.2021.odt

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


                               WRIT PETITION NO.4756/2021

                             Shriram Kewalram Kapgate
                                        ..Vs..
                         The State of Maharashtra and others

 ------------------------------------------------------------------------------------------------
 Office Notes, Office Memoranda of                            Court's or Judge's Order
 Coram, appearances, Court's Orders
 or directions and Registrar's order
                  Mr. B.G. Kulkarni, Advocate for the petitioner.



                           CORAM :-        SUNIL B. SHUKRE AND
                                           ANIL L. PANSARE, JJ.
                           DATED :-        25.11.2021.



                               Heard.

2. The grievance of the petitioner is that his upgradation as full-time Librarian made by respondent No.4 in compliance with the judgment of this Court dated 18.12.2017 in Writ Petition No.7911/2017 and other writ petitions has been arbitrarily and illegally cancelled by respondent No.3 by ignoring basic Government Resolution dated 28.6.1994 and placing reliance upon Government Resolution dated 3.8.2006 literally and not in the light of the directions issued by this Court in Writ Petition No.6630/2013 and other writ petitions decided on 28.1.2015. It is further submitted that now the recovery of the salary alleged to be paid in excess has been illegally directed.

3. Issue notice for final disposal at admission stage to

wp4756.2021.odt

the respondents.

4. Mr. K.L. Dharmadhikari, learned A.G.P. waives notice for respondent Nos.1 to 4.

5. Stand over to four weeks.

6. Meanwhile, no coercive steps be taken for recovery of excess salary of the petitioner, until further orders.

                               JUDGE                                      JUDGE




 Tambaskar.





 

 
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