Bombay High Court
Gangadhar S/O Kisan Gavatre vs Maharashtra Jeevan Pradhikaran ... on 30 July, 2020
Author: N.B. Suryawanshi
Bench: Ravi K. Deshpande, Nitin B. Suryawanshi
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
WRIT PETITION NO. 1858 OF 2020
(Gangadhar s/o Kisan Gavatre vs. Maharashtra Jeevan Pradhikaran, Express
Tower and others)
________________________________________________________________________
Office Notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's orders
or directions and Registrar's orders.
Shri P.D. Meghe, Advocate for petitioner.
Shri D.P. Thakare, Additional Government Pleader
for respondent no.6.
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CORAM : R.K. DESHPANDE AND
N.B. SURYAWANSHI, JJ.
DATED : JULY 30, 2020 Hearing was conducted through Video Conferencing and the learned Counsel for the parties agreed that the audio and visual quality was proper.
2) The gratuity and commutation value of the petitioner, to which he is entitled to, have not been paid though the petitioner retired on 31/1/2018.
3) Issue notice for final disposal of the matter, returnable after eight weeks.
4) Shri Thakare, learned Additional Government Pleader waives service of notice for respondent no.6.
::: Uploaded on - 31/07/2020 ::: Downloaded on - 01/08/2020 01:48:33 ::: 3007wp1858.20 2/25) We make it clear that if we find that the gratuity and commutation value have been wrongfully withheld and the same are not released on or before the returnable date, the interest in terms of Payment of Gratuity Act and Maharashtra Civil Services (Pension) Rules shall become payable.
6) This order be communicated to the learned Counsel appearing for the parties, either on the e-mail address or on WhatsApp or by such other mode, as is permissible in law.
JUDGE JUDGE
khj
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