Friday, 15, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Vilas S/O Shaligram Ingle vs The State Of Maharashtra Thr. ...
2024 Latest Caselaw 565 Bom

Citation : 2024 Latest Caselaw 565 Bom
Judgement Date : 10 January, 2024

Bombay High Court

Vilas S/O Shaligram Ingle vs The State Of Maharashtra Thr. ... on 10 January, 2024

Author: M.S. Jawalkar

Bench: Avinash G. Gharote, Mukulika Shrikant Jawalkar

                  27wp766.23                                                                            1
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       NAGPUR BENCH : NAGPUR

                                           WRIT PETITION NO. 766/2023
                                                    Vilas Shaligram Ingle
                                                        ...VERSUS...
                                               State of Maharashtra & others
                 ∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞
                 Office Notes, Office Memoranda of Coram,                        Court's or Judge's orders
                 appearances, Court's orders or directions
                 and Registrar's orders
                 ∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞
                             Mr. P.S. Kshirsagar, Advocate for the Petitioner(s)
                             Ms. Prachi Joshi, AGP for the Respondent/State


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

JANUARY 10, 2024

. Learned AGP does not dispute that the matter in question is covered by the judgment of this Court in Chetan Pandurang Madavi vs. State of Maharashtra and others decided on 29/09/2023 (Writ Petition No. 7811/2022), in view of which, considering the fact that the Petitioner was appointed on 06/10/2005, but has joined his duties after the cut-off date on 16/11/2005, it is held that the Petitioner would be governed by Old Pension Scheme and not by the DCPS Scheme.

(2) The Petition is accordingly disposed of in the above terms. No costs.





                                (SMT. M.S. JAWALKAR, J.)               (AVINASH G. GHAROTE, J.)

   ..ANSARI
Signed          ..
       by: A.P. ANSARI

Designation: PS To Honourable Judge Date: 10/01/2024 17:13:54

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter