Govind S/O Tukaram Dhankar vs Swawalambi Shikshan Prasarak ...
2023 Latest Caselaw 198 Bom

                                                                                                      (1)                                                  26cp84.19

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

                                           CONTEMPT PETITION NO. 84 OF 2019
     Govind Tukaram Dhankar__ Vs. __Swawalambi Shikshan Prasarak and two ors
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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. N.S.Warulkar, Advocate for petitioner
           Mr. Anand Deshpande, Advocate for Respondent No.1
           Mr. P.A.Gode, Advocate for Respondent No.2
           Mr. N.R.Patil, AGP for Respondent Nos.3 & 4




                                                                           CORAM :                     AVINASH G. GHAROTE, J.

                                                                           DATE  :                     06/01/2023

                                               1]                          There appears to be a dispute inter se

between the Management of the Respondent no.2, which is pending before the Assistant Charity Commissioner, as a result of which the back-wages payable to the petitioner, as directed by the learned School Tribunal by its order dated 9.03.2018 (pg.13) have not been paid as yet.

2] It is not a disputed position that the institution run by Respondent No.2 is having full grant-in

-aid. The Respondent No.3/Education Officer (Secondary) in view of the direction no. 4 contained in the judgment of the tribunal dated 9.3.2018 has already disbursed an amount of approximately Rs.12,00,000/- to the petitioner till date, considering which the Respondent No.3/Education Officer (Secondary) is directed to make (2) 26cp84.19

payment of the back-wages as per the judgment dated 9.3.2018 (pg.30) of the learned School Tribunal to the petitioner, within a period of four weeks from today.

3] It is however made clear that such payment shall be liable to be deducted from the grant-in-aid payable to the institution run by Respondent No.2.

          4]          Lis the matter on 10.2.2023.




                                                  JUDGE
Rvjalit




                                                      Digitally sign byRAJESH
                                                      VASANTRAO JALIT
                                                      Location:
                                                      Signing Date:06.01.2023 14:42