Bombay High Court
Balasaheb Ramchandra Burke vs Balasaheb Ramchandra Salve And Others on 2 May, 2024
1 909-CP.25-23 & ors.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
909 CONT. PETITION NO. 25 OF 2023
IN WP/653/2015
ABEDULLAH SAYYAD SHAUKAT ALI MOULA ALI
VERSUS
BALASAHEB RAMCHANDRA SALVE AND OTHERS
WITH CIVIL APPLICATION NO. 9442 OF 2023
IN CP/25/2023 WITH CIVIL APPLICATION NO. 9444 OF 2023
IN CP/257/2016 WITH CIVIL APPLICATION NO. 9445 OF
2023 IN CP/256/2016 WITH CONT. PETITION NO. 623 OF
2023 IN WP/8732/2015 WITH CIVIL APPLICATION NO. 11980
OF 2023 IN CP/351/2016 WITH CIVIL APPLICATION NO.
11979 OF 2023 IN CP/452/2016 WITH CIVIL APPLICATION
NO. 11981 OF 2023 IN CP/453/2016 WITH CIVIL
APPLICATION NO. 14021 OF 2023 IN CP/25/2023 WITH
CIVIL APPLICATION NO. 14020 OF 2023 IN CP/256/2016
WITH CIVIL APPLICATION NO13. 14019 OF 2023
IN CP/257/2016 WITH CONT. PETITION NO. 453 OF 2016
IN WP/11763/2014 WITH CONT. PETITION NO. 452 OF 2016
IN WP/11764/2014 WITH CONT. PETITION NO. 257 OF 2016
IN WP/646/2015 WITH CONT. PETITION NO. 256 OF 2016
IN WP/526/2015 WITH CONT. PETITION NO. 351 OF 2016
IN WP/485/2015
...
Advocate for the Petitioners : Mr. Kolpe Mahendra B.
AGP for Respondents-State : Mr. P. D. Patil.
Advocates for respective Respondent/s : Mr. Kulkarni
Shailendra S. And Kulkarni A. S.
Advocate for respective Respondent/s : Mr. Revan P. Bhumkar.
...
CORAM : S. G. MEHARE, J.
DATE : 02.05.2024
PER COURT :-
1. Both the parties have submitted their calculations.
However, there is a vast difference in the calculations.
2 909-CP.25-23 & ors.odt
Therefore, the Education Officer (Secondary), Ahmednagar
being an expert is requested to make the correct calculations
considering the post and the date of appointment of the
employees. The copies of both calculations be provided to him.
2. Both parties are directed to appear before the Education
Officer (Secondary) on 20.05.2024. The employer shall
produce all service record before him that may help him to
arrive at a proper conclusion and should also give hearing to
both sides. He shall make the calculations strictly as per the
Rules and their date of appointments and timely increments in
the pay scale and give his candid opinion and submit report on
or before 12.06.2024.
3. Respondent No.3/Head Master is allowed to appear
before the Education Officer as a representative of the
Management.
4. After a marathon argument when the Court warned the
respondents be ready for the judgment of contempt, learned
counsel for the respondents took the instructions from
respondent No.2 through respondent No.3 and made a
statement that they are ready to join the petitioners in Dr.
3 909-CP.25-23 & ors.odt
Babasaheb Ambedkar Vidyalaya, Kotul on their respective posts
on 06.05.2024.
5. The petitioners shall go there and join. The Head Master
should issue them a joining report.
6. It has been submitted that Mr. Deshmukh, Mr. Gite and
Mr. Jadhav have been superannuated. They may be formally
joined for further process of their pension.
7. Stand over to 12.06.2024.
(S. G. MEHARE, J.)
...
vmk/-
