Walmik S/O Uttam Avhad vs The State Of Maharashtra, Thr. ...
2024 Latest Caselaw 25148 Bom

Bombay High Court

Walmik S/O Uttam Avhad vs The State Of Maharashtra, Thr. ... on 2 September, 2024

Bench: Avinash G. Gharote, Mukulika Shrikant Jawalkar

2024:BHC-NAG:9833-DB


             25wp7649.23                                                           1
                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 NAGPUR BENCH : NAGPUR


                                    WRIT PETITION NO. 7649/2023
                                             Walmik Uttam Avhad
                                                  ...VERSUS...
                                           State of Mahrashtra & ors.
             ∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞
             Office Notes, Office Memoranda of Coram,  Court's or Judge's orders
             appearances, Court's orders or directions
             and Registrar's orders
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             Mr. A.G. Ambetkar, Advocate for the Petitioner(s)
             Mr. N.R. Patil, AGP for the Respondent/State

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

SEPTEMBER 02, 2024

(1) Heard Mr. Ambetkar, learned Counsel for the Petitioner and

Mr. Patil, learned AGP for the Respondent Nos. 1 and 2. None appears

for the Respondent Nos. 3 and 4 though served.

(2) The Petition questions the denial of subsistence allowance to the

Petitioner, who is a Peon with the Respondent No. 4 - School and was

suspended on account of the Proceedings under Section 498-A of the

India Penal Code being initiated against him. The order of suspension

is dated 18/02/2020 (Page 50) which quotes this reason for the purpose

of suspension.

(3) Mr. Patil, learned AGP does not dispute that the Principal of the

Respondent No. 4 - School was empowered to suspend the Petitioner.

..ANSARI..

He, however, disputes the liability to pay subsistence allowance to the

Petitioner on the ground that on an earlier occasion, in view of the

inter se dispute between the Management, this Court, by its judgment

dated 01/02/2016 passed in Writ Petition No. 5104/2014 and connected

Petitions, had appointed an Administrator to manage the affairs of the

Respondent No. 3 - Trust.

(4) In our considered opinion, merely because the Administrator

has been appointed, that cannot be considered as an obstacle to grant

subsistence allowance to the Petitioner in terms of Rule 34 of the

Maharashtra Employees of Private Schools (Conditions of Service)

Rules, 1981. The Petition is, therefore, allowed by directing the

Respondent Nos. 3 and 4 to grant subsistence allowance to the

Petitioner in terms of Rule 34 of the MEPS Rules, 1981.

(5) The Petition stands disposed of in the above terms. Pending

Application(s), if any, stand(s) disposed of.

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

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

ANSARI Designation: PS To Honourable Judge Date: 02/09/2024 14:34:25