Bombay High Court
Anil S/O Namdeorao Wankhede vs State Of Maharashtra, Thr. Principal ... on 28 November, 2023
Author: A.S. Chandurkar
Bench: A.S. Chandurkar
31-WP-7488-23.odt 1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO.7488 OF 2023
Dr Anil s/o Namdeorao Wankhede, District Hospital, Wardha
-vs-
State of Maharashtra, Thr. Principal Secretary, Public Health Dept. Mantralaya, Fort, Mumbai
and ors.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
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Shri N. D. Thombre, Advocate for petitioner.
Ms N. P. Mehta, Additional Government Pleader for respondent Nos.1 to 4.
CORAM : NITIN W. SAMBRE AND ABHAY J. MANTRI, JJ.
DATE : November 28, 2023 P. C.
1. Shri N. D. Thombre, learned counsel for the petitioner submits that after full-fledged departmental proceedings, the petitioner was imposed the punishment of stoppage of one increment for a period of three years.
2. In the aforesaid backdrop, it is claimed that the suspension period ought to have been treated as on duty period and entitled to all the benefits. Support is sought to be taken from the judgments including the judgment of this Court in the matter of S.P. Naik vs. Board of Trustees, Mormugao Port Trust reported in 1999(3) Mh.L.J. 351.
3. Issue notice to the respondents, returnable in four weeks.
4. Ms N. P. Mehta, learned Additional Government Pleader waives service of notice for respondent Nos.1 to 4.
5. It is made clear that the copy of the writ petition be supplied to the office within a period of one week from today, failing which the writ petition shall stand dismissed without further reference to the Court.
(Abhay J. Mantri, J.) (Nitin W. Sambre, J.) Signed by: Smt. Asmita A. Bhandakkar Designation: Asmita PS To Honourable Judge Date: 28/11/2023 18:41:28