Sangeeta Bhimnath Surve vs State Of Maharashtra And 4 Ors
2023 Latest Caselaw 2409 Bom

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 TRUSHA
 TUSHAR
                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
 MOHITE                              ORDINARY ORIGINAL CIVIL JURISDICTION
Digitally signed by
TRUSHA TUSHAR
MOHITE
Date: 2023.03.14
15:37:44 +0530

                                          WRIT PETITION NO. 3235 OF 2022

                      Sangeeta Bhimnath Surve                           ..... Petitioner

                               Vs.

                      State of Maharashtra and Ors.                     ..... Respondents


                      Mr.Shailesh K. More for the Petitioner
                      Mr.Milind V. More, Addl. G.P. for the State

                                                CORAM:     S.V.GANGAPURWALA, ACJ &
                                                           SANDEEP V. MARNE, J.

                                                DATED :    MARCH 13, 2023

                      P.C.

1. Heard the learned counsel for the Petitioner.

2. The learned counsel submits that the Petitioner was granted

permanency. The said judgment was upheld by this court.

Pensionary benefits are not paid to the Petitioner. The learned

counsel submits that the Petitioner has given representation. The

same is not yet decided.

3. We have heard the learned A.G.P. also.

4. In case, representation of the Petitioner for grant of pension

(page 57) is pending with Respondent no.3 and if Respondent no.3 is

competent authority, the same shall be decided expeditiously,

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preferably within three months on its own merits.

5. Writ Petition is disposed of.

(SANDEEP V. MARNE, J)                    (ACTING CHIEF JUSTICE)




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