Vijay Sukhdevrao Nishane vs State Of Maharashtra, Thr. ...
2022 Latest Caselaw 564 Bom

                        1/3                        Judg.27.wp.2257.2021



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

                 WRIT PETITION NO. 2257 OF 2021


     Vijay Sukhdevrao Nishane
     Age 61 Years, Occu - Retired Director of
     Physical Education, Resident at - Gandhi
     Nagar,    Banosa,     Daryapur,    Tahsil
     Daryapur, District Amravati.              ...        PETITIONER


                VERSUS


1.   State of Maharashtra
     through its Secretary,
     Higher     and     Technical   Education
     Department,     Mantralaya,    Extension
     Building, Mumbai.

2.   Joint Director Higher Education
     Amravati Division, V. M. V. Premises,
     Amravati, Tahsil and District Amravati.

3.   J. D. Patil Sangludkar Mahavidyalaya,
     Daryapur, Tahsil Daryapur, District
     Amravati.                             ...       RESPONDENTS


Mr. P. S. Patil, Advocate for Petitioner.
Ms. N. P. Mehta, AGP for Respondent Nos.1 and 2.
                          2/3                        Judg.27.wp.2257.2021



                               CORAM     : A. S. CHANDURKAR &
                                           ANIL L. PANSARE, JJ.

DATE : JANUARY 17, 2022.

ORAL JUDGMENT [PER ANIL L. PANSARE, J.]

. Heard Mr. Patil, the learned Counsel for the Petitioner and

Ms. Mehta, the learned AGP for Respondent Nos.1 and 2.

2. Rule. Rule made returnable forthwith. Heard finally by

consent of the learned Counsel for the respective parties.

3. The Government Resolution dated 29/10/2021 issued by

the State is produced before this Court by the learned Counsel for the

Petitioner along with pursis (st) No.2/2022 dated 14/1/2022 at

Annexure-1. The same is taken on record and marked as document 'A'

for identification.

4. By the Government Resolution dated 29/10/2021, a

decision has been taken by the Government to pay pension to all the

Lecturers who have not cleared NET/SET, and who are appointed

between the period from 23/10/1992 to 3/4/2000. The Petitioner 3/3 Judg.27.wp.2257.2021

herein was appointed as a Lecturer with Respondent No.3 on

16/1/1993. This Government Resolution, thus, serves the purposes of

this Petition.

5. The Writ Petition is disposed of in terms of Government

Resolution dated 29/10/2021 (Document 'A').

6. The pension be accordingly released to the Petitioner within

a period of four weeks from the date of this order. The arrears of the

pension shall be released to the Petitioner in two equal instalments,

within a period of six months from the date of this order.

7. Rule accordingly. No costs.

(ANIL L. PANSARE J.) (A. S. CHANDURKAR, J.)

Yadav VG

Digitally Signed ByVIJAYA GOURISHANKAR YADAV Signing Date:18.01.2022 11:01