Vijay Jagdishprasad Tiwari vs State Of Maha., Thr. Secretary, ...
2022 Latest Caselaw 11759 Bom

                                      1               wp3033.22 & others

        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  NAGPUR BENCH : NAGPUR


             (I)     WRIT PETITION NO.3033 OF 2022


Dr. Vijay Jagdishprasad Tiwari,
aged about 61 years, occupation :
Retired, r/o B-402, Water Green
Apartment, Behind Hingna Naka,
Hingna Road, Jaitala, Nagpur-36.                ...       Petitioner

            - Versus -

1)   The State of Maharashtra, through
     its Secretary, Higher and Technical
     Education Department, Mantralaya,
     Mumbai-32.

2)   The Joint Director of Higher
     Education, Nagpur Division, Nagpur.

3)   J.M. Patel Arts, Commerce and
     Science College, Bhandara, through
     its Principal, Taluq and District
     Bhandara-441904.                           ...       Respondents
            -----------------
Shri A.I. Sheikh, Advocate for petitioner.
Smt. K.S. Joshi, Additional Government Pleader for respondent nos.1
and 2.
            ----------------


             (II)    WRIT PETITION NO.3034 OF 2022


Dr. Seema Kiran Ubale, aged about
60 years, occupation : service,
r/o Plot No.281, Flat No.F-3,
Radheya Apartment, Dharampeth,
                                       2               wp3033.22 & others

near Trikoni Park, Dharampeth,
Nagpur.                                         ...       Petitioner

            - Versus -

1)   The State of Maharashtra, through
     its Secretary, Higher and Technical
     Education Department, Mantralaya,
     Mumbai-32.

2)   The Joint Director of Higher
     Education, Nagpur Division, Nagpur.

3)   Dharampeth M.P. Deo Memorial
     Science College, Nagpur, through
     its Principal, Nagpur.                     ...       Respondents
            -----------------
Shri A.I. Sheikh, Advocate for petitioner.
Smt. K.S. Joshi, Additional Government Pleader for respondent nos.1
and 2.
            ----------------

            (III)     WRIT PETITION NO.3878 OF 2022


1)   Dr. Shrikrishna Pandurang Yawale,
     aged about 58 years, occupation :
     service, r/o 58, Vijaya Colony,
     VMV Road, Amravati.

2)   Dr. Sangita Vishnupanth Pakde
     (Yawale), aged about 58 years,
     occupation : service, r/o 58,
     Vijaya Colony, VMV Road,
     Amravati.                                  ...       Petitioners

            - Versus -

1)   The State of Maharashtra, through
     its Secretary, Higher and Technical
                                            3               wp3033.22 & others

     Education Department, Mantralaya,
     Mumbai-32.

2)   The Director of Higher
     Education, State of Maharashtra,
     Central Building, Pune, District
     Pune.

3)   Government Vidarbha Institute of
     Science and Humanities, Amravati,
     through its Director, Amravati.                 ...       Respondents
            -----------------
Shri A.M. Haque, Advocate for petitioners.
Smt. K.S. Joshi, Additional Government Pleader for respondents.
             ----------------

                                CORAM : SUNIL B. SHUKRE AND
                                        ANIL L. PANSARE, JJ.

DATED : NOVEMBER 17, 2022

ORAL JUDGMENT (PER SUNIL B. SHUKRE, J.) :

Rule. Rule is made returnable forthwith. Heard finally

by consent of the learned Counsel appearing for the parties.

2) The facts in the present petitions are identical to the

facts in the case of Sudamrao Keshawrao Aher and others vs. The

State of Maharashtra and others, reported at 2014 (1) ALL MR 697,

Writ Petition No.10283 of 2012 decided by High Court of Bombay,

Bench at Aurangabad on 21st November 2013 and in Writ Petition 4 wp3033.22 & others

No.4628 of 2013, Dr. Shripad Anandrao Sonegaonkar vs. State of

Maharashtra and others, decided by this Court on 27/01/2014.

3) In that view of the matter, the respondents are directed

to compute the amount payable to the petitioners in accordance

with the judgment and order passed by the Division Bench at

Aurangabad in Writ Petition No.10283 of 2012 and another and

release the said amount to the petitioners. The same shall be done

within a period of three months from the date of the order.

4) Rule is made absolute in the aforesaid terms. The writ

petitions are disposed of. However, there shall be no order as to

costs.

                                       JUDGE                                                JUDGE




                              khj




Digitally Signed By:KAMAL HUNDRAJ
JESWANI
Signing Date:17.11.2022 17:24