Gramin Shikshan Prasarak Mandal, ... vs Vanita Wd/O Anna Pophali And ...
2022 Latest Caselaw 10291 Bom

                                                                                                                                                     69. WP 5767 of 2022.odt
                                                                                                       1

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

                                       WRIT PETITION NO.5767/2022
                   Gramin Shikshan Prasarak Mandal, Warora, District Chandrapur through its
                                  President Shri Sanjay Wamanrao Deotale
                                                 ...Versus...
                                    Vanita wd/o Anna Pophali and another
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            Office Notes, Office Memoranda of Coram,                                                                             Court's or Judge's orders
            appearances, Court's orders or directions
            and Registrar's orders
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                                                                                     Shri Rohit Joshi, Advocate for petitioner
                                                                                     Shri A.M. Quazi, Advocate for respondent no.1
                                                                                     Shri N.R. Patil, AGP for respondent no.2

                                                                                                    CORAM : AVINASH G. GHAROTE, J.

DATE : 06/10/2022

1. Considering the nature of dispute and the discord between the respective counsels, however, in light of the judgment dated 05/11/2009 of the learned School Tribunal in Appeal No.STC-67/1997 (pg.37), it would be appropriate if the enhanced pension payable to the respondent no.1 be calculated by the Education Officer from 01/05/1997 to 05/11/2009 and so also the quantum of pension payable post 05/11/2009 and place the calculations before the Court by 17/10/2022. In case any papers are required to be forwarded to the Education Officer for this purpose, the petitioner shall do so by 10/10/2022.

2. List the matter on 18/10/2022.

Digitally signed bySHAILENDRA (AVINASH G. GHAROTE, J.) SUKHADEORAO WADKAR Signing Date:06.10.2022 19:21 Wadkar