Bhaudas S/O Natthu Gajbhiye vs Municipal Council, Through Its ...
2022 Latest Caselaw 881 Bom

WP 6367-19                                   1                       Judgment

          IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                    NAGPUR BENCH, NAGPUR.
                     WRIT PETITION NO. 6367/2019
Bhaudas S/o Natthu Gajbhiye,
Aged about 62 years, Occu. Retired,
R/o Gandhi Nagar, Tumsar, Tah. Tumsar, Dist. Bhandara.            PETITIONER

                                .....VERSUS.....

Municipal Council, Tumsar, Tah. Tumsar, Dist. Bhandara.
Through its Chief Officer.                                        RESPONDENT

                Shri K.S. Motwani, counsel for the petitioner.
              Shri Tejas Deshpande, counsel for the respondent.


CORAM : A. S. CHANDURKAR AND SMT. M.S. JAWALKAR, JJ.

DATE     : 24TH JANUARY, 2022.
ORAL JUDGMENT            (PER : A.S. CHANDURKAR, J.)

             RULE.       Rule made returnable forthwith considering the

limited relief sought.

2. The petitioner was working as Peon with the Municipal

Council Tumsar who has retired on attaining the age of superannuation

on 31.12.2017. Since all his retiral benefits were not paid he has

approached this Court.

3. The learned counsel for the Municipal Council submitted that

reply has been filed on 21.01.2022 in which it has been stated that the

dues remained to be paid to the petitioner are to the tune of

Rs.1,23,597/-.

WP 6367-19 2 Judgment

4. Considering the aforesaid, the Municipal Council is directed

to pay an amount of Rs.1,23,597/- to the petitioner within a period of

eight weeks from today. If the amount is not paid within the aforesaid

period, the same shall carry interest at the rate of 6% per annum till the

actual payment is made.

5. Rule is made absolute in aforesaid terms. No costs.

(SMT. M.S. JAWALKAR, J.) (A.S. CHANDURKAR, J.)

APTE

Signed By: Digitally signed byROHIT DATTATRAYA APTE Signing Date:25.01.2022 13:21