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Prabhakar Krushnarao Burghate vs Sanjay Khandare, Principal Secretary, ...
2024 Latest Caselaw 22675 Bom

Citation : 2024 Latest Caselaw 22675 Bom
Judgement Date : 5 August, 2024

Bombay High Court

Prabhakar Krushnarao Burghate vs Sanjay Khandare, Principal Secretary, ... on 5 August, 2024

Author: Nitin W. Sambre

Bench: Nitin W. Sambre

                 42cp162.24.odt                                                                      1/1



                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      NAGPUR BENCH, NAGPUR.

                                   CONTEMPT PETITION NO.162 OF 2024
                                                   IN
                      WRIT PETITION NO.8315 OF 2018 AND M.C.A. NO.1082 OF 2023 [D]
                                 (Prabhakar Krushnarao Burghate .vs. Sanjay Khandare and others)
                  __________________________________________________________________________
                 Office Notes, Office Memoramda of Coram,
                 appearances, Court's orders of directions              Court's or Judge's orders.
                 and Registrar's Orders.
                            Shri P.D. Meghe, Advocate for petitioner.
                                        ......

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

DATE : 05.08.2024.

Heard the learned Counsel for the petitioner.

2. This Court, vide judgment dated September 12, 2023 in Writ Petition No.8315/2018, declared that the petitioner is entitled to receive the pension by considering his last drawn pay as per Rule 110 of the Maharashtra Civil Services (Pension) Rules, 1982. It was further directed that the petitioner is entitled to the balance amount of Group Saving Link Insurance along with interest at the rate of 12% per annum and arrears for the period of three years since the date of the petition i.e. 27.11.2018.

3. It is claimed that in spite of lapse of period of about an year, the benefits are not extended to the petitioner.

4. Issue notice before admission to the respondents, returnable on 2nd September, 2024.

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

Signed by: A.S. GULANDE Designation: PS To Honourable Judge Date: 06/08/2024 10:59:36

 
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