Bhaskar S/O Khushalrao Sawarkar vs State Of Maha., Thr. Principal ...
2023 Latest Caselaw 7335 Bom

                                                                                                      38-cp-207-21.odt
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                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               NAGPUR BENCH, NAGPUR.

                         CONTEMPT PETITION NO. 207 OF 2021
                                          IN
                             WRIT PETITION NO.4270 OF 2019

                          Bhaskar Khushalrao Savarkar -Vs-State of Maharashtra
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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.D.S.Patil, counsel for the petitioner.
                                       Mr.A.S.Fulzele, Addl.G.P for respondent No.1.



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

DATED : 24.07.2023.

1. By the judgment in Writ Petition No.4270 of 2019 (Bhaskar Khushalrao Sawarkar .Vs. State of Maharashtra and ors.) decided on 04.12.2020,the direction was issued to pay retrial benefits to the petitioner along with pension and interest accrued thereon under Rule 129(B)of the Maharashtra Civil Services (Pension) Rules, 1982. The compliance was to be done within a period of four months from the date of the judgment. Since, this direction was not complied with, the present Contempt Petition has been filed. On 15.11.2021, it was recorded that retiral benefits including the amount of pension was paid to the petitioner. The amount of interest on delayed payment of pension remained to be paid.

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38-cp-207-21.odt

2. Today, the learned Additional Government Pleader on instructions has tendered the communication dated 21.07.2023 that has been issued by the Office of Chief Executive Officer, Zilla Parisahd stating therein that the necessary bill for amount of Rs.3,65,322/- which includes the amount of interest under Rule 129 (B)(2) of the said Rules has been forwarded to the Treasury Office. The said communication is taken on record and marked as 'A' for identification. It is submitted that within a period of two weeks from today, the said amount would be received by the petitioner.

3. In view of aforesaid, by accepting the statements made in the communication dated 21.07.2023 present proceedings are disposed of.

                            JUDGE                                    JUDGE




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