Dr. Shrikant S/O Sudhakarrao ... vs Dr. Yogesh S/O Rajendra Gode, ...
2023 Latest Caselaw 844 Bom

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

                                   Contempt Petition No.277/2021
                                     Dr. Shrikant V Dr. Yogesh
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                     Court's or Judge's Orders
or directions and Registrar's orders.
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               Mr. P.D. Meghe, Adv. for petitioner.
               Mr. C.S. Kaptan, Senior Advocate assisted by Mr. R.S. Kalangiwale, Adv. for
               reps. no.1.

                                        CORAM : AVINASH G GHAROTE, J.

DATE : 24-01-2023

Since it is contended by Mr. Kaptan, learned Senior Advocate for respondent no.1 that the circular dated 08-03-19 is not applicable to the petitioner (pg 246) as a result of which, the petitioner in terms of the direction as contained in the judgment dated 16-03-20 passed by the learned University and College Tribunal is not entitled to difference of salary as claimed by him by virtue of e-mail dated 31-12-21 (pg 67). The respondents to file an affidavit regarding the applicability of the 7 th Pay Commission to the petitioner or the applicability of the Government Resolution dated 8-03-19. In case the Government Resolution is applicable then the affidavit to state the amount payable to the petitioner on account of difference

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in salary vis a vis the statement is made by him in page 67, list the matter on 07-02-2023.

JUDGE

Deshmukh