Bombay High Court
Anant Baburao Kale vs State Of Maha., Thr. Secretary, Dept. Of ... on 22 July, 2022
Author: A.S. Chandurkar
Bench: A.S. Chandurkar
926wp 4180.2022.odt
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
WRIT PETITION (WP) NO. 4180/2022
Shri Anant Baburao Kale
..VS..
State of Maharashtra and ors.
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Office Notes, Office Memoranda of Court's or Judge's Order Coram, appearances, Court's Orders or directions and Registrar's order__________________________________________________________ Shri P.N. Shende, Advocate for the petitioner Miss Trupti H. Udeshi, AGP for respondent nos. 1 and 2.
CORAM : A. S. CHANDURKAR AND URMILA JOSHI-PHALKE, J.J. DATED : 22/07/2022 According to the petitioner, he has passed Central Teacher Eligibility Test (CTET) on 26.02.2021 and hence entitled to salary.
Issue notice to the respondents, returnable in three weeks.
In view of the orders passed in Writ Petition No. 3022/2020 (Anant Baburao Kale Vs. State of Maharashtra and ors. ) as well as interim order passed in Writ Petition (ST) No. 1699/2020 (Vishakha Garud and Ors. Vs. The State of Maharashtra & Ors ) and other connected matters dated 28.02.2020 at the Principal Seat, the respondent nos. 4 and 5 shall forward the current salary bill of the petitioner to the respondent no. 3 who shall consider the same and direct release of salary of the petitioner until further orders.
Miss Trupti H. Udeshi, learned Assistant Government Pleader waives service of notice for the respondent nos. 1 and 2.
JUDGE JUDGE
Digitally
signed by
SANDIP
SANDIP MAHADEV
MAHADEV GATE
GATE Date:
2022.07.25
15:28:37
+0530
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