Jitendra Janardhanrao Kashikar ... vs State Of Maharashtra Thr. ...
2022 Latest Caselaw 11573 Bom

   24-WP-2109-21                                                                                                                    1/1


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      NAGPUR BENCH, NAGPUR.

                                          WRIT PETITION NO.2109 OF 2021

                                   Jitendra Janardhanrao Kashikar, Wardha and ors.
                                                                    -vs-
    State of Maharashtra, Thr. Secretary, Technical Education Dept. Mantralaya, Mumbai and ors.
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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.


                                      Shri A. P. Raghute, Advocate for petitioners.
                                      Shri A. S. Fulzele, Additional Government Pleader for respondent
                                      Nos.1 to 3.
                                      Shri N. P. Lambat, Advocate for respondent No.4.
                                      Shri R. B. Puranik, Advocate for respondent Nos.5 to 7.

                                      CORAM : A. S. CHANDURKAR AND M. W. CHANDWANI, JJ.

DATE : November 14, 2022

It is informed by the learned counsel for respondent Nos.5 to 7 that the portion of arrears of salary of the petitioners for the months of May 2022 and June 2022 has been paid.

It is expected that the balance amount of salary shall be paid to the petitioners by the next date.

Since the judgment in the concerned writ petition is awaited, stand over four weeks.

(M. W. Chandwani, J.) (A. S. Chandurkar, J.)

Asmita

Digitally signed byASMITA ADWAIT BHANDAKKAR Signing Date:14.11.2022 16:10:04