Mahendra Rushi Dhawade vs Ravindra Katolkar, The Education ...
2024 Latest Caselaw 24352 Bom

Bombay High Court

Mahendra Rushi Dhawade vs Ravindra Katolkar, The Education ... on 19 August, 2024

Author: M. S. Jawalkar

Bench: Avinash G. Gharote, Mukulika Shrikant Jawalkar

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                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                NAGPUR BENCH, NAGPUR.
                                          CONTEMPT PETITION NO. 136 OF 2022
                                                          IN
                                          WRIT PETITION NO. 1526 OF 2021 (D)
                                                  Mahendra Rushi Dhawade
                                                            -Vs.-
                             Ravindra Katolkar, The Education Officer (Sec.), Z.P.Nagpur and anr.
                      ----------------------------------------------------------------------------------------------
                      Office notes, Office Memoranda of
                      Coram, appearances, Court's orders      Court's or Judge's Orders.
                      or directions and Registrar's orders.
                      ----------------------------------------------------------------------------------------------
                                             Mr.P.N.Shende , Adv. for the petitioner.
                                             Mr.I.J.Damle, AGP for the respondents-State.
                                             Mr.N.S.Warulkar, Adv.for respondent No.2.


                                                              CORAM : AVINASH G. GHAROTE &
                                                                      M. S. JAWALKAR, JJ.

                                                              DATE        : 19TH AUGUST, 2024

                                                       The     judgment       dated        12/01/2020,    page-23

specifically directs the respondent No.2, which is the Management therein, to release the salary of the petitioner. The respondent No.2 is the Management. Any dispute inter se between the Management and the State claiming that it is fully grant in aid institution cannot have the effect of stalling payment of the salary to the petitioner, that too in terms of the order of this Court. The same be done by 27/08/2024. In case it is not so done, the respondent No.2 shall personally remain present in this Court to answer the charge of contempt.

2. List the matter on 28/08/2024.

Signed by: Mr. G.S. Khunte (SMT.M.S.JAWALKAR,J) (AVINASH G. GHAROTE, J) Designation: PS To Honourable Judge Date: 19/08/2024 16:34:13 KHUNTE