Arvind Gopalrao Basutkar And 7 Ors vs Registrar General And 3 Ors
2023 Latest Caselaw 5701 Bom

                                                      P-2-ASWP-2853-2022.DOC




                                                                                Amol



      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           ORDINARY ORIGINAL CIVIL JURISDICTION
                    WRIT PETITION NO. 2853 OF 2022


 Arvind Gopalrao Basutkar & Ors                                   ...Petitioners
       Versus
 Registrar General & Ors                                        ...Respondents


 Mr Ravi Gadagkar, i/b Aniket Ransubhe, for the Petitioner.
 Mr Rahul Nerlekar, for the Respondent.


                               CORAM     G.S. Patel &
                                         Neela Gokhale, JJ.

                               DATED:    16th June 2023
 PC:-

1. This Division Bench passed a final order and judgment on 10th March 2023. That required payment to be made to the Petitioners inter alia on a principle of parity. On 30th March 2023, on an application for clarification, we directed that the payment was to be made by 2nd May 2023.

2. On 2nd May 2023 the Respondents applied to a Bench of KR Shriram and Rajesh S Patil JJ for an extension of time. This was granted up to 6th May 2023 but with the specific observation that in default of compliance the Petitioner may file contempt proceedings.

16th June 2023

P-2-ASWP-2853-2022.DOC

3. Mr Gadagkar states that instead of compliance, an application was made before the Division Bench in the vacation for a further extension. This was refused. Mr Gadagkar states that the only reason for not filing a contempt Petition is because the Petitioners, being former employees of the High Court and having served the institution, are reluctant to take so extreme a step. However noble that sentiment may be, it does not detract from the fact that there is complete non-compliance with our judicial order.

4. Today we are told that on the administrative side the Rules Committee approved certain guidelines consistent with our judgment and order. That was on 27th April 2023. Thereafter, we are informed that the Administrative Committee also approved the recommendations of the Rules Committee and the entire approved rules are now to be placed before the full house of Judges of this Court on 22nd June 2023 for implementation of our order.

5. Obviously the two members of this Bench will not be able to participate in that full house meeting, but that is a separate matter.

6. In deference to the request made today for a brief adjournment so that the Registry may complete its procedures and implement our order, we extend time until 30th June 2023.

7. List the matter first on board on 3rd July 2023.

 (Neela Gokhale, J)                                       (G. S. Patel, J)





                               16th June 2023