Chief Officer, Municipal ... vs Kundlik Shenfad Shelke
2022 Latest Caselaw 6818 Bom

                                                                                                                67-WP1312.21.odt
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                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              NAGPUR BENCH, NAGPUR.
                                              WRIT PETITION NO. 1312 OF 2021
                                              Chief Officer, Municipal Council, Chikhli
                                                                -Vs.-
                                                      Kundlik Shenfad Shelke
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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. 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 10:10 JUDGE KHUNTE