Principal, Shriram Asegaonkar ... vs Datta Ganpatrao Kamble And ...
2023 Latest Caselaw 3962 Bom

                                                                                                  (1)                                                  7wp2560.23

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

                                            WRIT PETITION NO. 2560                                             OF 2023
         Principal, Shriram Asegaonkar Adhyapak Vidyalaya and anr__ Vs. ___Datta
                                 Ganpatrao Kamble and anr
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Office Notes, Office Memoranda of Coram,                                                                     Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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           Mr.Abhay Sambre, Advocate for petitioners



                                                                           CORAM :                     AVINASH G. GHAROTE, J.

                                                                           DATE  :                     20/04/2023


                                               1]                           Heard Mr. Sambre, learned counsel for the
                                               petitioners.
                                               2]                           The petition challenges the judgment

dated 17.2.2023 passed by the learned Industrial Court, allowing the complaint filed by the respondent on the ground that the relief of bonus as claimed in para 3 granted was never claimed by the respondent in his complaint (pg.25) and therefore could not have been granted. In so far as the relief granted regarding the amount payable as per the 5 th Pay Commission, it is contended that the Court below has ignored Exh. U-20 (pg.83), which demonstrates the payment made to the respondent on account of the applicability of the 5 th Pay Commission, issue notice for final disposal returnable 7.6.2023.

                                         (2)                          7wp2560.23



                   3]          The petitioner to serve the respondents

by all modes permissible in law, including Hamdast. 4] The effect and operation of the impugned judgment shall stand stayed till the returnable date.

JUDGE Rvjalit