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Nikam Hanumant Vitthal And Ors vs The State Of Maharashtra, Through ...
2021 Latest Caselaw 15464 Bom

Citation : 2021 Latest Caselaw 15464 Bom
Judgement Date : 27 October, 2021

Bombay High Court
Nikam Hanumant Vitthal And Ors vs The State Of Maharashtra, Through ... on 27 October, 2021
Bench: Prasanna B. Varale, Madhav J. Jamdar
                                                                                       1.WP.3113.1997.doc
UMESH
SHRINIWAS
MALANI
                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed by
UMESH SHRINIWAS                              CIVIL APPELLATE JURISDICTION
MALANI
Date: 2021.10.28
19:05:54 +0530
                                           WRIT PETITION NO. 3113 OF 1997

                      Shri Bharat Sadashiv Avate and Ors.             ...Petitioners

                                Versus

                      The State of Maharashtra & Ors.                 ...Respondents

                                                       WITH
                                           WRIT PETITION NO. 3288 OF 1997

                      Nehru Nagnath Bare and Ors.                     ...Petitioners

                                Versus

                      The State of Maharashtra & Ors.                 ...Respondents

                                                       WITH
                                           WRIT PETITION NO. 7058 OF 2012

                      Nikam Hanumant Vitthal and Ors.                 ...Petitioners

                                Versus

                      The State of Maharashtra & Ors.                 ...Respondents

                                                       WITH
                                           WRIT PETITION NO. 7060 OF 1997

                      Sharad Savalaram Nakate and Ors.                ...Petitioners

                                Versus

                      The State of Maharashtra & Ors.                 ...Respondents

                                                            ***

Adv. V.M. Thorat, for the Petitioner.

Adv. R.M. Shinde, AGP for Respondent - State.

                      Umesh Malani                                                           Page 1   of 3
                                                                   1.WP.3113.1997.doc




Adv. Anant S. Kulkarni for Respondent No. 3 in WP/32//1997 & 7088/1997. Adv. Sagar Pusadkar i/by Adv. Vijay Killedar for Respondent No. 3 in WP.3113.1997.

Adv. S.L. Babar, AGP for Respondent - State in WP/3288/1997. Adv. A.A. Purav, AGP for Respondent - State in WP/7058/2012. Adv. R.S. Pawar, AGP for Respondent - State in WP/7060/2012.

                                   ***

                                  CORAM : PRASANNA B. VARALE &
                                          MADHAV J. JAMDAR, JJ

                                  DATE       : OCTOBER 27, 2021.

PER COURT :

1. Learned Counsel Mr. Thorat appearing for the Petitioners

submitted that these petitions were filed way back in the year 1997. The

Petitioners were appointed as Mastering Assistance in the services of

Respondent. It is then submitted that by way of various Government

Resolutions their services were continued and subsequently in the round of

litigation preferred by the some of the similarly circumstances mastering

assistance the judicial orders are passed by the various Division benches

holding that those Petitioners were entitled for pensionary benefits.

2. Learned Counsel then submitted that the compilation would be

presented in this Court including the list of the Petitioners along with the

respective Petition and the copies of the judgments passed by the Division

benches of this Court and/or the Hon'ble the Apex Court on the issue

involved in the Petition.

Umesh Malani                                                            Page 2   of 3
                                                                      1.WP.3113.1997.doc




3. Learned Counsel for the Petitioners is allowed to submit

compilation before this Court within three weeks from today.

4. Stand over to 26th November, 2021.

5. Parties are put on notice, if it is convenient to this Court Petition

would be heard and decided on the next scheduled date.



  (MADHAV J. JAMDAR, J.)                          (PRASANNA B. VARALE, J.)




Umesh Malani                                                               Page 3   of 3
 

 
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