Vidarbha Gramin Shikshan ... vs Deputy Director Of Education, ...
2021 Latest Caselaw 15260 Bom

                                                                                                                                                      wp2112.20.odt
                                                                                        1


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

                      WRIT PETITION NO. 2112/2020
    Vidarbha Gramin Shikshan Sanstha and ors ...Versus...Deputy Director of
                             Education and anr

 ------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of Coram,                                                                             Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
- - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - -----------
                                            Mr. A.S.Dhore, Advocate for petitioner
                                            Mr.A.A.Madiwale, AGP for Respondent No.1
                                            Mr. A.M.Ghare, Advocate for Respondent No.2




                                                                                        CORAM : AVINASH G. GHAROTE, J.

DATE : 25/10/2021

Civil Application No. 1636/2021 seeks extension of time to deposit the amount of backwages as directed by this Court by its order dated 14.9.2020.

Though Mr. Ghare, learned counsel for respondent No.1 opposes, however, considering that there is an intention to comply the order, the appellant is permitted to deposit the cheque with the Registry by 26.10.2021. The request for withdrawal shall be considered thereafter.

W.P.No.2112/2020

It is also brought to my notice that the observations as made in para 7 of the order dated 14.9.2020, regarding taking further action as directed by wp2112.20.odt

the learned School Tribunal under clauses 4 and 5 of the impugned order have not been complied. Though Mr. Dhore, learned counsel for the petitioner submits that papers for pay fixation of the respondent No. 2 have been forwarded to the authorities on 20.9.2020, no action has been taken thereupon till date, in view of which further action as contemplated by clause 4 of the judgment of the learned Tribunal cannot be taken. Learned AGP to take instructions and make a statement in that regard on 29.10.2021.

List the matter on 29.10.2021.

JUDGE

rvjalit

Digitally sign byRAJESH VASANTRAO JALIT Location:

Signing Date:25.10.2021 17:55