Tushar S/O Avadhutrao Warghane ... vs State Of Maharashtra, Thr. ...
2022 Latest Caselaw 4085 Bom

Judgment                            1             21-W.P.No.7048.2019.odt



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

                 WRIT PETITION NO. 7048 OF 2019


1)    Tushar S/o Avadhutrao Warghane,
      Aged 32 years, Occ. - Service,

2)    Ku. Dipali D/o Anandrao Rade,
      Aged 31 years, Occ. - Service,
      Both R/o at Post Salod (Hirapur),
      Tah. And District - Wardha.           .... PETITIONERS

                            // VERSUS //

1)    State of Maharashtra,
      Through its Secretary,
      School Education and Sports
      Department, Mantralaya,
      Mumbai-400032.

2)    The Deputy Director of Education,
      Nagpur Division, Nagpur.

3)    The Education Officer (Secondary),
      Zilla Parishad, Wardha,
      Tah. and District - Wardha.

4)   Nehru Vidyalaya, Salod (Hirapur),
     Tah. and District - Wardha,
     Through its Head Master.              .... RESPONDENTS
______________________________________________________________
     Mr. N.S. Warulkar, Advocate for the petitioners.
     Ms. Mayuri Deshmukh, Assistant Government Pleader for
     Respondent Nos.1 to 3.
     Mr. S. S. Shingane, Advocate for Respondent No.4.
______________________________________________________________


                  CORAM : SUNIL B. SHUKRE AND
                          SMT. M.S. JAWALKAR, JJ.

DATED : 18.04.2022

ORAL JUDGMENT : (Per Sunil B. Shukre, J.) Judgment 2 21-W.P.No.7048.2019.odt

1. Heard. Rule. Rule made returnable forthwith. Heard finally

by consent of the learned counsel appearing for the parties.

2. Order dated 28th May, 2020 is taken on record and it is

marked as document "A" for identification. Document "A" shows that

during pendency of the petition, name of the petitioner has been

included in the Shalarth Pranali and Shalarth I.D. has also been

allotted to him and therefore, prayer clause 1 made in the petition is

satisfied.

3. As regards prayer clause 2, we find that the petition can be

disposed of by issuing necessary directions to the respondents.

4. We direct respondent Nos.2, 3 and 4 to ensure that the

honorarium and salary together with all admissible arrears of salary

are paid to the petitioners within a period of six weeks from the date of

the order.

5. We also direct respondent No.4 to send necessary proposal

regarding payment of honorarium and salary together with all

admissible arrears of salary to respondent No.3 within a period of two

weeks from the date of the order.

6. Rule is made absolute in the above terms. No costs.

(SMT. M.S. JAWALKAR, J.) (SUNIL B. SHUKRE, J.) Digitally Signed By:KIRTAK BHIMRAO JANARDHAN Signing Date:18.04.2022 17:53 Kirtak