Arun Kisanrao Pedhekar vs The State Of Maharashtra, Thr. ...
2024 Latest Caselaw 22107 Bom

Bombay High Court

Arun Kisanrao Pedhekar vs The State Of Maharashtra, Thr. ... on 1 August, 2024

Author: Nitin W. Sambre

Bench: Nitin W. Sambre

2024:BHC-NAG:8265-DB

                                               1                               914-wp 3487.2024.odt


                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR
                               WRIT PETITION NO. 3487 OF 2024
                       ( Dr.Arun Kisanrao Pedhekar vs. The State of Maharashtra and others )

                Office Notes, Office Memorandum of Coram,
                appearances, Court's orders of directions                   Court's or Judge's order
                and Registrar's orders.

                         Mr.A.I.Sheikh, Advocate for petitioner.
                         Mr.H.R.Dhumale, Assistant Government Pleader for respondent
                         Nos.1 and 2.

                         CORAM : NITIN W. SAMBRE AND ABHAY J. MANTRI, JJ.

DATE : AUGUST 01, 2024

The petitioner, who is a 'Lecturer' serving at respondent No.3 - College sought extension of benefit of Government Resolution dated 12/08/2009 whereby re-fixation of pay is warranted.

2) It is claimed that the issue sought to be canvassed by the petitioner is covered by the judgment of Division Bench of the Bombay High Court at Aurangabad Bench delivered in Writ Petition No.10283 of 2012 ( Sudamrao Keshawrao Aher and others vs. The State of Maharashtra and others ) with connected writ petitions, on 21.11.2013.

3) It is the case of the petitioner that application/representation preferred by him on 12/02/2024, in the aforesaid background, is pending with the respondent no.2- Joint Director of Higher Education, Nagpur Division, Nagpur.

4) Mr.Dhumale, learned Assistant Government Pleader for the respondent Nos.1 and 2, submits that the Court may pass an appropriate order.

2 914-wp 3487.2024.odt

5) That being so, we deem it appropriate to direct the respondent No.2 - Joint Director of Higher Education to decide pending application/representation of the petitioner in the light of the observations made in the aforesaid judgment within a period of three weeks from today and also release consequential benefits within a period of three months thereafter, if it is found that the petitioner is entitled for the same.

6) With these directions, the petition stands disposed of.

( ABHAY J. MANTRI, J. ) ( NITIN W. SAMBRE, J. )

KOLHE

Signed by: Mr. Ravikant Kolhe Designation: PA To Honourable Judge Date: 01/08/2024 19:33:15