Shakila Ibrahim Pathan vs The State Of Maharashtra And Ors on 13 January, 2021

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Bombay High Court

Shakila Ibrahim Pathan vs The State Of Maharashtra And Ors on 13 January, 2021

Author: N. R. Borkar

Bench: K.K.Tated, N. R. Borkar

                                                               1 wpst97443-20chamber.odt


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION
Trusha T.
Mohite                             WRIT PETITION (ST.) NO.97443 OF 2020
Digitally signed by
Trusha T. Mohite
Date: 2021.01.14
18:57:11 +0530
                      Shakila Ibrahim Pathan                               .. Petitioner

                      vs.
                      The State of Maharashtra & Ors.                      .. Respondents


                                                       .....

                      None for the Petitioner

                      Mr.R.P.Kadam, A.G.P. for the State

                                                       .....

                                                 CORAM: K.K.TATED &
                                                         N. R. BORKAR, JJ.

DATED : JANUARY 13, 2021 (IN CHAMBER AT 2.30 P.M.) P.C. . Heard.

2. Today the matter is placed on board for speaking to minutes of order dated 17.12.2020.

3. In order dated 17.12.2020 in paragraph 3a date is mentioned as 25.01.2021 whereas on page 2 last line it is stated as stand over to 25.12.2020. Hence, same be corrected.

4. Rest of the order remains as it is.

Mohite 1/3

1 wpst97443-20chamber.odt

5. The original order shall stand corrected accordingly CORRECTED ORDER DATED 17.12.2020 READS THUS:

IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIVIL APPELLATE JURISDICTION WRIT PETITION (ST.) NO. 97443 OF 2020 Shakila Ibrahim Pathan .. Petitioner vs. The State of Maharashtra & Ors. .. Respondents .....

Mr. Samir A. Kumbhakoni for the Petitioner. Mr. A. A. Alaspurkar AGP for the State.

.....

CORAM: K.K.TATED & N. R. BORKAR, JJ.

                          DATED : DECEMBER 17, 2020
P.C.

.        Heard.

2. By this Petition, under Article 226 of the Constitution of India, the Petitioner is seeking direction to Respondent Nos. 1, 3 and 4 to grant the pension and pensionary benefts to the Petitioner and also to quash and set aside the communication/order dated 01/10/2020.

3. As the pension is not paid to the Petitioner, the following order is passed:

Mohite 2/3

1 wpst97443-20chamber.odt a. The Registry is directed to issue notice before admission to the Respondent returnable on 25/01/2021.

b. In addition to the usual mode of service, the Petitioner is permitted to serve the unserved Respondents by private notice along with the entire proceedings either by RPAD and/or by hand delivery and fle affdavit of service to that effect on or before 19/01/2021.

Stand over to 25/01/2021.

(N. R. BORKAR, J.) (K.K.TATED, J.) Mohite 3/3

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