Jankiram S/O Raghuji Amte vs State Of Maha. Thr. Dy. Secy., Dept. Of ...
2024 Latest Caselaw 23499 Bom

Bombay High Court

Jankiram S/O Raghuji Amte vs State Of Maha. Thr. Dy. Secy., Dept. Of ... on 9 August, 2024

Author: Nitin W. Sambre

Bench: Nitin W. Sambre

                              1                             919-wp 2900.2022.odt


IN THE HIGH COURT OF JUDICATURE AT BOMBAY
          NAGPUR BENCH, NAGPUR
              WRIT PETITION NO. 2900 OF 2022
     ( Jankiram s/o Raghuji Amte vs. The State of Maharashtra and another )

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

         Ms.S.W.Deshpande, Advocate for petitioner.
         Mr.S.M.Ghodeswar, Assistant Government Pleader for respondent
         No.1.
         Mr.M.I.Dhatrak, Advocate for respondent No.2.



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

DATE : AUGUST 09, 2024

Heard learned Counsel for the parties.

2) It is the claim of the petitioner that he is entitled for the arrears of monetary benefits including gratuity, provident fund, pension and interest thereon in view of conferment of permanency on him.

3) Mr.Dhatrak, learned Counsel for the respondent No.2 employer, has invited our attention to the order dated 02/09/2015 passed in Writ Petition No.7097/2014 in the matter of Dr.Panjabrao Krishi Vidyapeeth and another vs. Dattopant s/o Lalchandsa Bhavsar with connected petition, wherein the view of the High Court after having decided in favour of the employee, who is informed to be similarly placed like the present petitioner, the Apex Court in Special Leave Petition No.1979 of 2016 vide order dated 12/02/2016 has stayed the judgment of the High Court.

4) As a sequel of above according to Mr.Dhatrak, learned Counsel for the respondent No.2 employer, the benefit 2 919-wp 2900.2022.odt

cannot be extended to the petitioner till decision of the Apex Court in the Special Leave Petition.

                               5)            In view of above, Rule.

                               6)            Mr.Ghodeswar,       learned   Assistant        Government

Pleader waives service of notice for respondent No.1 and Mr.Dhatrak, learned Counsel waives service of notice for respondent No.2.

7) We grant liberty to the parties to mention the matter once the Special Leave Petition is decided.

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

KOLHE

Signed by: Mr. Ravikant Kolhe Designation: PA To Honourable Judge Date: 13/08/2024 10:54:13