Pandurang S/O Karuji Titarmare vs Government Of Maharashtra, Thr. ...
2022 Latest Caselaw 10442 Bom

                                                                  1                               36-WP-4445-2021.odt


                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               NAGPUR BENCH, NAGPUR
                                                    WRIT PETITION NO. 4445 OF 2021
                                     (Pandurang s/o Karuji Titarmare Vs. Government of Maharashtra & Ors.)
                    Office Notes, Office Memoranda of Coram,
                    appearances, Court's orders of directions                         Court's or Judge's order
                    and Registrar's orders.
                                  Shri S.I. Khan, Advocate for the petitioner.
                                  Ms. T.H. Khan, A.G.P. for the respondents/ State.

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

DATE : OCTOBER 10, 2022.

A challenge is sought to be raised to the judgment of the Maharashtra Administrative Tribunal dated 28/4/2016 to the extent the relief of pay and allowances for the period when the petitioner was out of service has been denied. The Tribunal has however set aside the order of punishment as well as the order of termination and has directed the petitioner's reinstatement. It is submitted that the State Government had filed Writ Petition bearing No. 6646/2016 which came to be dismissed on 7/2/2017. Reliance is sought to be placed upon Fundamental Rule 54(2) for claiming the amount of pay and allowances for the said period.

Issue notice to the respondents, returnable in four weeks. The learned Assistant Government Pleader waives notice for the respondents.

(M.W. CHANDWANI, J.) (A.S. CHANDURKAR, J.)

SUMIT

Digitally signed bySUMIT CHETAN AGRAWAL Signing Date:10.10.2022 17:30