Sanjay Soni vs Chairman, Nagar Yuvak Shikshan ...
2023 Latest Caselaw 6841 Bom

                                     1                                914-WP-4263-2023.odt



           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     NAGPUR BENCH, NAGPUR
                            WRIT PETITION NO. 4263 OF 2023
            (Dr. Sanjay Soni Vs. Chairman, Nagar Yuvak Shikshan Sanstha & Ors.)
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions                   Court's or Judge's order
and Registrar's orders.
        Ms Sejal Lakhani, Advocate for the petitioner.

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

DATE : JULY 11, 2023

The services of the petitioner as Professor came to be terminated on 21/1/2015. The University and College Tribunal by its judgment dated 23/9/2015 directed the petitioner's reinstatement with 50% back wages. In Writ Petition No. 147/2015 filed by the Management, the order of termination was declared to be null and void and the petitioner was directed to be notionally reinstated from 21/1/2015 and to be paid subsistence allowance from the date of termination. The petitioner has been paid 50% of the amount of subsistence allowance. The petitioner now seeks payment of further 50% subsistence allowance by contending that the subsistence allowance already paid as per Rule 38 of the Nagar Yuvak Shikshan Sanstha Service Rules is illegal and arbitrary. 2] Issue notice to the respondents returnable in four weeks.

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

SUMIT