Sadguru Bahu-Uddeshiya Shikshan ... vs Pravin S/O Janraoji Madghe
2022 Latest Caselaw 8179 Bom

                                                                                               (1)                                                  18wp4308.22

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

                                              WRIT PETITION NO. 4308 OF 2022
 Sadguru Bahu-Uddeshiya Shikshan Sanstha and anr-Versus- Pravin Janraoji Madghe
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Office Notes, Office Memoranda of Coram,                                                                     Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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           Mr.P.R.Agrawal, Advocate for petitioner

                                                                           CORAM :                     AVINASH G. GHAROTE, J.

DATE : 22/08/2022

The present petition be heard along with Writ Petition No. 6415/2019 in which the judgment of the learned School Tribunal dated 5.8.2019 setting aside the termination of the respondent has been challenged, in which the respondent herein has made a statement that he would not implement the relief of reinstatement granted. The School Tribunal, however, has also granted back-wages. The respondent has filed a suit for recovery of salary prior to his termination, in which an application for stay filed by the present petitioner has been rejected by the impugned order dated 14.6.2022, on the ground that there is no stay from the appellate Court.

Issue notice for final disposal returnable on 8.9.2022.

JUDGE Rvjalit

Digitally sign byRAJESH VASANTRAO JALIT Location:

Signing Date:22.08.2022 14:59