Tuesday, 12, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Chief Officer, Municipal ... vs Vijay Chhogalal Kachwal
2022 Latest Caselaw 6807 Bom

Citation : 2022 Latest Caselaw 6807 Bom
Judgement Date : 18 July, 2022

Bombay High Court
Chief Officer, Municipal ... vs Vijay Chhogalal Kachwal on 18 July, 2022
Bench: Manish Pitale
                                                                                                                68-WP1313.21.odt
                                                                             1/1



                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              NAGPUR BENCH, NAGPUR.
                                              WRIT PETITION NO. 1313 OF 2021
                                              Chief Officer, Municipal Council, Chikhli
                                                                -Vs.-
                                                      Vijay Chhogalal Kachwal
                   ----------------------------------------------------------------------------------------------------------------------
                   Office notes, Office Memoranda of
                   Coram, appearances, Court's orders                                   Court's or Judge's Orders.
                   or directions and Registrar's orders.
                   ----------------------------------------------------------------------------------------------------------------------
                                                          Mr. P.N.Varma, counsel for the petitioner.
                                                          Mr.U.J.Deshpande, counsel for the respondent.


                                                                   CORAM : MANISH PITALE, J.

DATE : 18.07.2022

According to the learned counsel appearing for the respondent-employee in this petition, the issue is covered by judgments of Hon'ble Supreme Court in the case of Municipal Corporation of Delhi v. Dharam Prakash Sharma and Anr., reported in (1998) 7 SCC 221 and Nagar Ayukt Nagar Nigam, Kanpur v. Sri Mujib Ullah Khan and another (Civil Appeal No.2628 of 2017), decided on 02/04/2019. Reliance is also placed on a recent judgment of this Court in Writ Petition No.7779 of 2019 (Vishwanath Kisanrao Bodkhe v. Appellate Authority under Payment of Gratuity Act and others), passed on 11/01/2022.

2. The learned counsel appearing for the petitioner-Municipal Council seeks a short adjournment to respond to the aforesaid submissions.

3. List this petition for final disposal on 01/08/2022.

Signed By:GHANSHYAM S KHUNTE

Signing Date:19.07.2022 10:11 JUDGE KHUNTE

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter