Ashish Subhashchandra Joshi vs Public Welfare Society, Achalpur ...
2023 Latest Caselaw 881 Bom

                                                                       1                          944.CP.194-2017.odt




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

                                     CONTEMPT PETITION NO. 194 OF 2017
             ( Ashish Subhashchandra Joshi Vs. Public Welfare Society, Achalpur Thr.
                                     Its Secretary & Ors. )
             Office Notes, Office Memoranda                         Court's or Judge's orders
             of Coram, Appearances, Court's
             orders     or    directions and
             Registrar's orders

                                               Mr. A.S. Joshi, Petitioner-In-Person.
                                               Mr. R.L. Khapre, Senior Advocate a/b Mr. Pushkar Deshpande, Advocate
                                               for the Respondent Nos. 1 & 2.
                                               Mr. N.R. Patil, A.G.P. for the Respondent No.3/State.

                                               CORAM:       AVINASH G. GHAROTE, J.

DATED : 25th JANUARY, 2023

There is no dispute that by the judgment dated 15.02.2017 by the School Tribunal in Appeal No. 14/2015, the respondent Nos. 1 to 3 have been directed to pay backwages.

2. Mr. Patil, learned AGP for the respondent No. 3/State, seeks time to take instructions, as to within how much time the balance of the backwages shall be deposited. It is necessary to note, that an amount of Rs. 10,58,000/- on account of part backwages has been received by the petitioner and balance of Rs. 30,74,626/- is payable. The learned AGP for the respondent No.3/State, shall verify this position and make a statement on 06.02.2023.

3. List the matter on 06.02.2023.

Signed By:SHRIKANT DAMODHAR BHIMTE

Signing Date:27.01.2023 15:41 JUDGE SD. Bhimte