Monday, 11, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Gautam Nana Mayaker And Ors vs Municipal Corporation Of Greater ...
2022 Latest Caselaw 2577 Bom

Citation : 2022 Latest Caselaw 2577 Bom
Judgement Date : 15 March, 2022

Bombay High Court
Gautam Nana Mayaker And Ors vs Municipal Corporation Of Greater ... on 15 March, 2022
Bench: Makarand Subhash Karnik
                                                                          13. wp 2857.22.doc


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CIVIL APPELLATE JURISDICTION
         Digitally
         signed by
         URMILA
                                          WRIT PETITION NO. 2857 OF 2022
URMILA   PRAMOD
PRAMOD   INGALE
INGALE   Date:

                      Gautam Nana Mayaker and ors.                    .. Petitioners
         2022.03.15
         18:06:43
         +0530


                           Vs
                      Municipal Corporation of Greater
                      Mumbai and anr.                                 .. Respondents


                      Mr. Kranti L.C., for Petitioners.
                      Mr. Santosh Parad, for Respondent No.1.


                                                 CORAM: DIPANKAR DATTA, CJ &
                                                        M. S. KARNIK, J.
                                                 DATE:      MARCH 15, 2022

                      P.C.:

1. This petition is at the instance of five former employees of the respondent no. 2. It is their common grievance that despite their retirement on superannuation between 2009 and 2020, they have not been paid their retiral benefits.

2. Mr. Kranti, learned counsel for the petitioners has placed before us the judgment dated February 9, 2022 passed by a co-ordinate Bench of this Court in Writ Petition No. 1364 of 2021 (Arvind Kashinath Mone and ors. Vs. State of Maharashtra and ors.), whereby the employer of the petitioners has been directed to pay retiral benefits not only to the petitioners in Writ Petition No. 1364 of 2021, but to all other similarly situated employees like the petitioners within three months from date with interest, if any, as per rules. Since the period of three months from February 9, 2022 is yet to expire, we adjourn hearing of this writ petition. List the

Urmila Ingale, PS

13. wp 2857.22.doc

same on June 10, 2022.

3. Since none appears for the respondent no.3 despite service, office shall serve notice on it.

     (M. S. KARNIK, J.)                     (CHIEF JUSTICE)





Urmila Ingale, PS
 

 
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