Pen Education Society And Anr vs Daya Kashinath Gadmule And Ors
2022 Latest Caselaw 10590 Bom

                                                                                 2-wp-3249-2005.doc




                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CIVIL APPELLATE JURISDICTION

                                                 WRIT PETITION NO.3249 OF 2005

                             Pen Education Society & Anr.                 ...Petitioners
                                   V/s.
                             Daya Kashinath Gadmule & Ors.                ...Respondents
                                                            ----
                             Mr.Neel Helekar for the Petitioners.
                             Ms.Prabha Badadare i/b Mr.R.S. Desai for Respondent No.1.
NILAM
          Digitally signed
          by NILAM
                                                            ----
SANTOSH
          SANTOSH
          KAMBLE                                           CORAM : C.V. BHADANG, J.

KAMBLE    Date: 2022.10.12
          16:17:09 +0530



                                                                  DATE      : 12 OCTOBER 2022

                             P.C.

                             .                  The challenge in this Petition at the instance of the

Petitioner is to the judgment passed by the School Tribunal directing reinstatement of the Respondent No.1in service with back wages and consequential benefits. There is a stay operating in this Petition to the said order of the School Tribunal.

2. The learned counsel for the parties point out that the Respondent No.1 has since attained the age of superannuation and therefore the parties are exploring possibility of a settlement. Therefore there is a joint request to refer the dispute for mediation.

                                  N.S. Kamble                                                         page 1 of 2
                                                    2-wp-3249-2005.doc

3. The learned counsel for the parties have proposed the name of Advocate Mr.Vijay P. Vaidya who has consented to act as a Mediator in the matter.

4. In such circumstances, by consent of parties the dispute is referred for Mediation by Advocate Mr.Vijay P. Vaidya. The parties to appear before Mediator on 20 October 2022. The subsequent dates shall be fixed by the learned Mediator in consultation with the parties.

5. Inform the learned Mediator and the Co-ordinator Main Mediation Center at Mumbai.

6. The Co-ordinator shall extend the necessary assistance to facilitate the Mediation as may be required by the learned Mediator.

7. The learned Mediator is requested to submit his report within six weeks of the appearance of the parties. For the present, stand over to 5 December 2022.

C.V. BHADANG, J.

     N.S. Kamble                                                        page 2 of 2