Anita Vyankatrao Kadam vs The State Of Maharashtra And ...
2021 Latest Caselaw 15271 Bom

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         IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                      BENCH AT AURANGABAD

                        WRIT PETITION NO.3407 OF 2018

                       ANITA VYANKATRAO KADAM
                                VERSUS
                THE STATE OF MAHARASHTRA AND OTHERS

Mr.A.N.Nagargoje, Advocate for the petitioner.
Mr.P.S.Patil, AGP for respondent No.1.

Mr.V.D.Gunale, Advocate for respondent Nos. 2 and 3. Mr.N.S.Kadam, Advocate for respondent No.4.

( CORAM : RAVINDRA V. GHUGE & S.G. MEHARE, JJ)

DATE : OCTOBER 25, 2021

PER COURT :

1. Considering clause 2, 3 and 4 of the judgment of the School Tribunal dated 30/11/2009, delivered in Appeal No.34/2009 by the School Tribunal, Latur and the order dated 03/03/2011 delivered by the learned Single Judge in WP No.1521/2010, we direct respondent No.2/Management to deposit an amount of Rs.3,000/- per month for the period 28/04/2007 till the date of reinstatement, without prejudice to the claim of the petitioner, in this Court on or before 25/11/2021.

2. List this petition on 29/11/2021.

( S.G. MEHARE, J. ) ( RAVINDRA V. GHUGE, J. )

khs/Oct. 2021/3407-d