Dilip Kapoor , President Suman ... vs Bhagat Mahesh Bhaga And Ors
2024 Latest Caselaw 1330 Bom

Bombay High Court

Dilip Kapoor , President Suman ... vs Bhagat Mahesh Bhaga And Ors on 18 January, 2024

Author: Amit Borkar

Bench: Amit Borkar

                                                          53-wp11161-2022.doc


 AGK
       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               CIVIL APPELLATE JURISDICTION

                    WRIT PETITION NO.11161 OF 2022


 Dilip Kapoor, President,
 Suman Education Trust & Anr.                   ... Petitioners
            V/s.
 Bhagat Mahesh Bhaga & Ors.                     ... Respondents


 Mr. Mahesh V. Rawool for the petitioners.
 Mr. C.R. Sadasivan for respondent No.1.
 Mr. S.D. Rayrikar, AGP for State.



                               CORAM : AMIT BORKAR, J.

                               DATED      : JANUARY 18, 2024
 P.C.:

1. The writ petition arises out of order passed by the College Tribunal in its contempt jurisdiction.

2. The dispute is regarding reinstatement of respondent No.1 on the original post. Perusal of paragraph 20 of the judgment dated 15 March 2019, it appears that respondent No.1 was working as "Work Welder (Instructor) Workshop".

3. The College Tribunal, while allowing the appeal, directed reinstatement of respondent No.1 to the post held by him at the college. Therefore, it was necessary for the petitioner to reinstate respondent no.1 on the post of Work Welder (Instructor) Workshop.

53-wp11161-2022.doc

4. It is, therefore, necessary for the petitioner to that the reinstatement as directed by the College Tribunal was made by the petitioner.

5. To take such instructions, stand over to 25 January 2024 as a last chance.

(AMIT BORKAR, J.)