Shri. Dattaray Krishnaji Pawar vs Union Of India Thru The Jt. ...
2022 Latest Caselaw 2881 Bom

                                                                                         8.wp.2706-19


                  PMB

                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CIVIL APPELLATE JURISDICTION
         Digitally
         signed by
                                     WRIT PETITION NO. 2706 OF 2019
         PRADNYA
PRADNYA  MAKARAND
MAKARAND BHOGALE
                                                 WITH
BHOGALE  Date:
         2022.03.23
         20:17:38
                                  INTERIM APPLICATION NO. 1622 OF 2022
         +0530


                        Dattaray Krishnaji Pawar                 ..Petitioner/Applicant
                             vs.
                        Union of India and ors.                  ..Respondents

                        Mr. Vicky A. Nagrani a/w Kimaya R. Godbole for
                        petitioner/applicant.
                        Ms. Anamika Malhotra a/w Mr. Ashok D. Shetty for respondent
                        no. 1.

                                                CORAM: DIPANKAR DATTA, CJ &
                                                       M. S. KARNIK, J.

                                                DATE:         MARCH 23, 2022
                        P.C.:

To enable Ms. Anamika Malhotra, learned advocate for the respondent no. 1 to obtain instructions as to whether the petitioner was paid salary between 2016 and 2019 and, if not, whether such period can be treated as dies non, hearing stands adjourned to April 6, 2022. Also, having regard to the fact that the petitioner has retired from service and that there is an indication in the charge-sheet that disciplinary proceedings have been drawn up inter alia on the basis of the judgment dated January 31, 2019 of the Central Administrative Tribunal, Mumbai Bench, Mumbai, impugned herein, she may also obtain instructions as to whether the respondents are serious to continue with the disciplinary proceedings at this stage.

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