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Bombay High Court

Maharashtra Federation Of University ... vs The State Of Maharashtra And 2 Ors on 23 January, 2019

Author: M.S.Karnik

Bench: S.C.Dharmadhikari, M.S.Karnik

                                                                         1. wp 1913.13.doc

Urmila Ingale

                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                ORDINARY ORIGINAL CIVIL JURISDICTION
                                    WRIT PETITION NO. 1913 OF 2013

                 Maharashtra Federation of University and
                 College Teachers Organization                     .. Petitioner
                       Vs.
                 The State of Maharashtra and ors.                  .. Respondents


                                            ALONG WITH
                                     WRIT PETITION NO. 2290 OF 2015

                 Bombay University and College Teachers Union .. Petitioner
                      Vs.
                 The State of Maharashtra and ors.           .. Respondents


                                            ALONG WITH
                                     WRIT PETITION NO. 2825 OF 2014

                 Dr.Subhash Amar Sawant and ors.                   .. Petitioners
                      Vs.
                 The State of Maharashtra and ors.                  .. Respondents


                 Ms.Gayatri Singh, Senior Advocate a/w Mr.Ankit Kulkarni I/b
                 Kranti L.C. and Bhavana Mhatre, for the Petitioner in WP/1913
                 of 2013.
                 Mr.Mihir Desai, Senior Advocate for Petitioner in
                 WP/2825/2014.
                 Mr.Mihir Desai, Senior Advocate I/b Mr.Swaraj Jadhav, for
                 Petitioner in WP/2290/2015.
                 Ms.Jyoti Chavan, AGP for Respondents No.1 to 3 in all Petitions.
                 Mr.Rui Rodrigues, for Respondent No.4 in WP/2825/2014 and
                 WP/2290/2015.

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                                                                 1. wp 1913.13.doc

                               CORAM : S.C.DHARMADHIKARI &
                                       M.S.KARNIK, JJ.

DATE : 23rd JANUARY, 2019 P.C. :

. Having heard both sides and finding that issue raised in these Petitions is resolved at a joint meeting of all the stakeholders, including the members of the petitioner's association, what remains is to pay the amount equivalent to 71 days salary for the period which was according to the respondents a strike.

2. Now, that the issue has been resolved and it is agreed that the pay for this duration has to be released, we direct that in terms of the decision taken in the meeting held on 25/09/2018 (see Minutes of 08/10/2018) amount be released as expeditiously as possible and, in any event, before 30/03/2019. The Writ Petitions are disposed of with these directions.

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1. wp 1913.13.doc

3. All concerned to act on an authenticated copy of this order.

4. If the amount is not released by the above date, it shall carry interest @ 8% p.a. from the due date till the date the same is disbursed.

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