Smt. Jyoti Chandrashekhar ... vs Dy. Director, Higher Education, ...
2021 Latest Caselaw 16579 Bom

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

                         WRIT PETITION NO. 4289 OF 2019
  1. Smt. Jyoti Chandrashekhar Dhabale
  Aged 41 years, Occ.: Household
  2. Ku. Anaya Chandrashekhar Dhabale
  Aged 16 years, Occ.: Education,
  3. Ku. Tanaya Chandrashekhar Dhabale
  Aged about 16 years, Occ.: Education,
  4. Aryan Chandrashekhar Dhabale
  Aged about 13 years, Occ.: Education,
  Applicant Nos.2 to 4 are minors hence
  through their natural guardian/mother
  petitioner No.1
  All R/o Wardhaman Nagar, Darwha,
  Tah. Darwha, Distt. Yavatmal                                .... PETITIONERS
                                 // VERSUS //
  1. The Director, Higher Education,
  Amravati Division, Amravati,
  V.M.P. Area, Amravati,
  Distt. Amravati.
  2. Principal
  Arts and Commerce College,
  Bori Arab, Tah. Darwha,
  Distt. Yavatmal.                                           .... RESPONDENTS

  Mr. A.I. Sheikh, Advocate for petitioners.
  Mr. D.P. Thakare, Addl. GP for respondent No.1/State.
  ________________________________________________________________
  s




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

DATE : 30.11.2021.

ORAL JUDGMENT: [PER: S.B. Shukre, J.]

Heard. Rule. Rule made returnable forthwith. Heard

finally by consent of the learned counsel for the parties present

before the Court.

4.wp4289.2019jud..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.

                             JUDGE                                 JUDGE
Prity