Bombay High Court
Chetan Mohanrao Dhapodkar And Others vs Union Of India Thr. Secretary (Iedss ... on 20 December, 2019
Author: Rohit B. Deo
Bench: S.B. Shukre, Rohit B. Deo
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
WRIT PETITION NO.3696/2018
Mrs. Chitra W/o Jagdish Mehar and others
...Versus...
Union of India, Through its Secretary (IDSSA Scheme) HRD Ministry, New Delhi and
others
with
WRIT PETITION NO.2746/2014
Ramdas R. Thawre and others
...Versus...
Union of India, through Secretary (IDSSA Scheme) HRD Ministry, New Delhi and others
with
WRIT PETITION NO.3202/2019
Ms. Archana Wamanrao Borkar also known as Mrs. Archana Prashant Shingne and
another
...Versus...
Union of India, Through its Secretary (IDSSA Scheme) HRD Ministry, New Delhi and
others
with
WRIT PETITION NO.4228/2017
Chetan Mohanrao Dhapodkar and others
...Versus...
Union of India, Through its Secretary (IEDSS Scheme) HRD Ministry, New Delhi and
others
with
WRIT PETITION NO.4657/2015
Shri Sunil s/o Sadashiv Ghawale
...Versus...
The State Government through its Principal Secretary, Education Department,
Maharashtra State, Mumbai and others
with
WRIT PETITION NO.4658/2015
Mr. Rajesh S/o Nivrutti Borle
...Versus...
The State Government through its Principal Secretary, Education Department,
Maharashtra State, Mumbai and others
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with
WRIT PETITION NO.4674/2015
Mrs. Rohini w/o Kesho Agasti and another
...Versus...
The State Government through its Principal Secretary, Education Department,
Maharashtra State, Mumbai and others
with
WRIT PETITION NO.4682/2015
Mr. Rajesh s/o Deoraoji Kandalkar and others
...Versus...
The State Government through its Principal Secretary, Education Department,
Maharashtra State, Mumbai and others
with
WRIT PETITION NO.5143/2018
Rajendra Vitthalrao Bagade and others
...Versus...
Union of India, Through its Secretary (IDSSA Scheme) HRD Ministry, New Delhi and
others
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Shri R.M. Vaidya, Counsel h/f Shri Anand Parchure, Counsel for petitioners in W.P.
Nos.3696/18, 2746/14, 3202/19, 4228/17 & 5143/18
Shri Deshpande, Counsel h/f Shri R.K. Deshpande, Counsel for petitioners in W.P.
Nos.4657/15, 4674/15, 4658/15 & 4682/15
Mrs. K.R. Deshpande, AGP for State
Ms Sushma, Standing Counsel for respondent nos.1 and 4 in W.P. No.3696/18 & 5143/18
Mrs. M.R. Chandurkar, Counsel for Union of India
CORAM : SUNIL B. SHUKRE AND
ROHIT B. DEO, JJ.
DATE : 20/12/2019 Learned Counsel for the petitioners points out that the salary has not been released in compliance with the order dated 10/12/2019 passed by this Court.
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The order passed on 10/12/2019 being specific and self-explanatory, request made on behalf of respondent no.3 is rejected.
We direct that till the salary is not paid to the petitioners, in terms of the order passed by this Court in this matter, the salary payable to respondent no.3 - The Director (Primary), Pune shall not be released.
Copy of the order be sent to the office of Accountant General, Mumbai for compliance. It shall be forwarded to the Chief Secretary of the State Government for necessary action in this matter.
Place this matter on 17/01/2020.
Steno copy of this order be supplied to the learned Assistant Government Pleader.
JUDGE JUDGE
Wadkar, P.S.
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