Ashok Santoshrao Ramteke And ... vs The Zilla Parishad, Nagpur Thr. ...
2023 Latest Caselaw 8402 Bom

                                           1                                 12-WP-5210-2023.odt



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         NAGPUR BENCH, NAGPUR
                                WRIT PETITION NO. 5210 OF 2023
(Ashok Santoshrao Ramteke & Ors. Vs. The Zilla Parishad, Nagpur, through the Chief Executive Officer &
                                                Ors.)
    Office Notes, Office Memoranda of Coram,
    appearances, Court's orders of directions                   Court's or Judge's order
    and Registrar's orders.
            Shri D.P. Shouche, Advocate for the petitioners.
            Shri A.S. Fulzele, Additional Government Pleader for respondent no.4.

            CORAM : A. S. CHANDURKAR AND MRS. VRUSHALI V. JOSHI, JJ.

DATE : AUGUST 18, 2023

It is submitted by the learned Counsel for the petitioners that in view of the judgment of this Court in Mukund s/o Pundalik Pahurkar Vs. The Zilla Parishad, Nagpur, through the Chief Executive Officer & Ors. [Writ Petition No. 2960/2019 decided on 5/10/2021], the pension of the petitioners is required to be recalculated.

2] Issue notice to the respondents returnable in four weeks. 3] The learned Additional Government Pleader waives notice for respondent no.4.

4] Hamdast for service on the other respondents.

(MRS. VRUSHALI V. JOSHI, J.) (A. S. CHANDURKAR, J.)

SUMIT