Akash Madhukar Shelke vs State Of Maharashtra, Thr. Chief ...
2023 Latest Caselaw 4528 Bom

                                                                              17-WP2841.23-J.odt
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             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       NAGPUR BENCH, NAGPUR.


                      WRIT PETITION NO. 2841 OF 2023


Petitioner                       Akash Madhukar Shelke, Aged about 44 years,
                                 Occ. Service as Teacher, R/o. Mamaji Talkies
                                 Road, Satara File, Bhusawal, District Jalgaon.

                                              -Vs.-

Respondents               1.          The State of Maharashtra, through it's Chief
                                      Secretary, Tribal Development Department,
                                      Madam Kama Marg, Hutatma Rajguru Chowk,
                                      Mantralaya, Mumbai-400031.

                          2.          Commissioner,       Tribal      Development,
                                      Maharashtra State Adivasi Vikas Bhawan, 1 st
                                      Floor, Gadkari Chowk, Old Agra Road, Nashik.

                          3.          Additional Commissioner, Integrated Tribal
                                      Development Project, Police Head Quarter, In
                                      front of T.B.Hospital, Amravati.

                          4.          Project Officer, Integrated Tribal Development
                                      Project, Dharni, District Amravati.


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                        Mr.R.N. Ghuge, counsel for the petitioner.
                   Mr. A.M.Deshpande, I/c GP for the respondents.
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                                    CORAM :           A. S. CHANDURKAR &
                                                      M.W.CHANDWANI, JJ.

                                    DATE          : 2ND MAY, 2023




KHUNTE



                                                              17-WP2841.23-J.odt




ORAL JUDGMENT (PER : A.S.Chandurkar, J.)




            Rule.     Rule made returnable forthwith and heard the learned

counsel for the petitioner.     The learned In-Charge Government Pleader

waives notice of final hearing for the respondents

2. The petitioner, who was serving as a Secondary Teacher, came to

be suspended on 05/11/2016. The order of suspension came to be revoked

on 17/05/2018m, after which the Project officer on 01/08/2018 directed

the petitioner to join duties at the Ashram School at Chandur Bazar, District

Amravati. In this backdrop, the petitioner seeks release of salary for the

period from 18/05/2018 to 01/08/2018. Various representations in that

regard have been made to the Project Officer as well as the Additional

Commissioner.

3. In the aforesaid backdrop, the writ petition is disposed of by

directing the respondent Nos.3 and 4 to consider the petitioner's

representation dated 13/09/2022 seeking release of salary for the period

from 18/05/2018 to 01/08/2018. Necessary decision in this regard be

taken within a period of four weeks of receiving the copy of this order. The

decision taken be communicated to the petitioner.

4. Rule is made absolute in the aforesaid terms. No costs.

         (M.W.CHANDWANI, J)                       (A.S.CHANDURKAR, J)


KHUNTE