Milind S/O Sahadeorao Shrisat vs Deputy Director Of Town Planning, ...
2022 Latest Caselaw 4165 Bom

                                         1/2                           913.wp3107.2021

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

                        WRIT PETITION NO. 3107 OF 2021

                            Milind s/o Sahadeorao Shrisat
                                         Vs.
       Deputy Director of Town Planning, Amravati Division, Amravati and anr.
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Office notes, Office Memoranda of Coram, appearances, Court's orders Court's or Judge's Orders. or directions and Registrar's orders.

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Mr. M.S. Sharma, Advocate for petitioner. Mrs. M.A. Barabde, AGP for respondents/State.

                                        CORAM          :       MANISH PITALE J.
                                        DATE           :       20.04.2022.

                                        Heard      Mr.     Sharma,      learned     counsel

appearing for the petitioner.

2. The principal contention raised on behalf of the petitioner is that he was illegally terminated from service and mandatory provisions of law were not complied with. It is an admitted position that the petitioner ceased to be in service of the respondents from 20.08.1997.

3. The two Courts below have concurrently held on facts against the petitioner. It is contended that despite reliance being placed on various judgments pertaining to the position of law as regards 2/2 913.wp3107.2021

relief to be granted to the employee where mandatory provisions were violated, the same were not even referred to in the impugned orders.

4. This Court has perused the material on record. Considering the admitted facts in the present case, particularly that the petitioner ceased to be in employment of the respondent from 20.08.1997, issue notice restricted only to the question of entitlement of the petitioner for grant of compensation.

Notices shall be returnable in six weeks.

5. Ms. Barabde, learned AGP waives notice on behalf of both the respondents.

JUDGE Prity Digitally signed by PRITY S PRITY S GABHANE GABHANE Date:

2022.04.22 10:31:38 +0530