Kailas Mohan Patil And Others vs The State Of Maharashtra And ...
2021 Latest Caselaw 12877 Bom

                                                           10909.16wp etc
                                  (1)

      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 BENCH AT AURANGABAD

                  907 WRIT PETITION NO.10909 OF 2016

            KAILAS MOHAN PATIL AND OTHERS
                              VERSUS
       THE STATE OF MAHARASHTRA AND OTHERS
                                 ...
 Mr A. V. Hon, Advocate for petitioners;
 Mr P. S. Patil, A.G.P. for respondents/State

                                 AND
                     WRIT PETITION NO.10972 OF 2016

                    ARUN MARUTI CHAVAN
                              VERSUS
       THE STATE OF MAHARASHTRA AND OTHERS
                                 ...
 Mr A. G. Choudhari, Advocate for petitioner;
 Mr P. S. Patil, A.G.P. for respondents/State

                               CORAM : RAVINDRA V. GHUGE
                                              AND
                                       S. G. MEHARE, JJ.

DATE : 8th September, 2021

PER COURT:

1. The learned Advocate Shri. Hon appearing for the

petitioners in Writ Petition No.10909/2016, submits that

petitioner No.4 - Nitin Gajanan Bhandari and petitioner No.5 -

Sunil Mansaram Chaudhari, have informed him in writing that

their names be deleted from the proceedings. Copy of the

communication is taken on record and marked as 'X-1' for

identification.

10909.16wp etc

2. In view of the above, the names of these two petitioners in

Writ Petition No.10909/2016 stand deleted. Deletion be carried

out forthwith.

3. The learned A.G.P. places on record the judgment delivered

by the learned Full Bench of this Court in the matter of

Deshmukh Dilipkumar Bhagwan and others Vs. State of

Maharashtra and others, 2019 (3) Mh.L.J. 903. He submits

that the issue raised in these two petitions is squarely answered by

the learned Full Bench concluding that pension and retiral benefits

would be an entitlement to those retired employees, who were

working in an institution which was receiving 100% grant-in-aid

on the cut off date.

4. The learned Advocate Shri. Hon, appearing for the

petitioners in Writ Petition No.10909/2016, seeks time to study

the judgment.

5. List Writ Petition No.10909/2016 in the passing orders

category on 20/09/2021.

10909.16wp etc

6. The learned Advocate Shri. Choudhari, appearing for the

petitioner in Writ Petition No.10972/2016, submits that the

judgment in Deshmukh Dilipkumar Bhagwan & others (supra)

squarely applies to the case of the petitioner. He, therefore, prays

for the disposal of the said petition.

7. In view of the same, Writ Petition No.10972/2016, in the

light of the learned Full Bench's decision, stands disposed off.

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

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