Kailash Keshav Kolhe vs The Director Of Education, ...
2023 Latest Caselaw 3698 Bom

                                                                              21-WP2388.23-J.odt
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             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       NAGPUR BENCH, NAGPUR.

                      WRIT PETITION NO. 2388 OF 2023


Petitioner:                      Kailash Keshav Kolhe, Aged 60 years,
                                 occupation : Retired Higher Secondary Teacher,
                                 R/o. Jijamata Chowk, Buldhana Road,
                                 Motipura, Nandura, Tal. Nandura, Dist.
                                 Buldhana.

                                              -Vs.-

Respondent:                      The Director of Education, Maharashtra State
                                 Pune.

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                     Mr.P. S. Kshirsagar, counsel for the Petitioner.
                         Mrs.S.S.Jachak, AGP for the respondent.
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                                    CORAM :           A. S. CHANDURKAR &
                                                      M.W.CHANDWANI, JJ.

DATE : 13TH APRIL, 2023

ORAL JUDGMENT (PER : A.S.Chandurkar, J.)

Rule.

2. Learned Assistant Government Pleader waives service of notice for

the respondent.

3. Rule. Rule made returnable forthwith. The petition is heard

finally.

KHUNTE

21-WP2388.23-J.odt

4. The petitioner who was serving as Higher Secondary Teacher

retired on 30/11/2019 on attaining the age of superannuation. It is his case

that his pension case was not immediately decided and he was required to

make various representations in that regard. The petitioner ultimately

received pensionary benefits on 14/09/2020. According to the petitioner,

there is a delay of about eleven months in releasing the petitioner's

pensionary benefits and hence on 27/08/2021, he has made a

representation to the Director of Education, Pune to grant him interest for

such belated payment.

5. In these facts, the interest of justice would be served by directing

the respondent to consider the petitioner's representation and take a

decision thereon in accordance with law. The necessary decision be taken

within a period of six weeks of receiving copy of this order.

6. The decision taken be communicated to the petitioner.

7. With these directions, the writ petition is disposed of.

8. Rule accordingly, no costs.

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

KHUNTE