Bombay High Court
Anil Tryambak Patil vs Municipal Corporation Of Greater ... on 22 March, 2022
Author: M. S. Karnik
Bench: Dipankar Datta, M. S. Karnik
7-oswpl25646-2021 & connected
AGK
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO. 25646 OF 2021
Savita Chandrakant Kini ...Petitioner
V/s.
Municipal Corporation of Greater
Mumbai & Anr. ...Respondents
AND
WRIT PETITION (L) NO. 25580 OF 2021
Chitra Narayanan ...Petitioner
V/s.
Municipal Corporation of Greater
Mumbai & Anr. ...Respondents
AND
WRIT PETITION (L) NO. 25615 OF 2021
Ramesh Appu Prabhu ...Petitioner
V/s.
Municipal Corporation of Greater
Mumbai & Anr. ...Respondents
AND
WRIT PETITION (L) NO. 25633 OF 2021
Shashikant Dhonduram Shirke ...Petitioner
V/s.
Municipal Corporation of Greater
Mumbai & Anr. ...Respondents
AND
WRIT PETITION (L) NO. 25682 OF 2021
Rajendra Babu Kanade ...Petitioner
V/s.
Municipal Corporation of Greater
Mumbai & Anr. ...Respondents
1
7-oswpl25646-2021 & connected
AND
WRIT PETITION (L) NO. 25823 OF 2021
Ravindra Baburao Avhad ...Petitioner
V/s.
Municipal Corporation of Greater
Mumbai & Anr. ...Respondents
AND
WRIT PETITION (L) NO. 25828 OF 2021
Vasudevan Madhavan Nair ...Petitioner
V/s.
Municipal Corporation of Greater
Mumbai & Anr. ...Respondents
AND
WRIT PETITION (L) NO. 25833 OF 2021
Ramakant Dnyandeo Mane ...Petitioner
V/s.
Municipal Corporation of Greater
Mumbai & Anr. ...Respondents
AND
WRIT PETITION (L) NO. 25844 OF 2021
Shivaji Pandurang Karande ...Petitioner
V/s.
Municipal Corporation of Greater
Mumbai & Anr. ...Respondents
AND
WRIT PETITION (L) NO. 25851 OF 2021
Ashok Jagannathrao Jawker ...Petitioner
V/s.
Municipal Corporation of Greater
Mumbai & Anr. ...Respondents
2
7-oswpl25646-2021 & connected
AND
WRIT PETITION (L) NO. 26350 OF 2021
Ganpat Bhaurao Khavare ...Petitioner
V/s.
Municipal Corporation of Greater
Mumbai & Anr. ...Respondents
AND
WRIT PETITION (L) NO. 26422 OF 2021
Ankush Shivram Dalvi ...Petitioner
V/s.
Municipal Corporation of Greater
Mumbai & Anr. ...Respondents
AND
WRIT PETITION (L) NO. 26547 OF 2021
Vijay Sakharam Kadam ...Petitioner
V/s.
Municipal Corporation of Greater
Mumbai & Anr. ...Respondents
AND
WRIT PETITION (L) NO. 27205 OF 2021
Sunil Ramchandra Deshpande ...Petitioner
V/s.
Municipal Corporation of Greater
Mumbai & Anr. ...Respondents
AND
WRIT PETITION (L) NO. 27208 OF 2021
Samir Suryakant Gharat ...Petitioner
V/s.
Municipal Corporation of Greater
Mumbai & Anr. ...Respondents
3
7-oswpl25646-2021 & connected
AND
WRIT PETITION (L) NO. 27416 OF 2021
Ajay Ramakant Sinkar ...Petitioner
V/s.
Municipal Corporation of Greater
Mumbai & Anr. ...Respondents
AND
WRIT PETITION (L) NO. 27496 OF 2021
Sanjay Shankar Sakhalkar ...Petitioner
V/s.
Municipal Corporation of Greater
Mumbai & Anr. ...Respondents
AND
WRIT PETITION (L) NO. 27497 OF 2021
Anil Tryambak Patil ...Petitioner
V/s.
Municipal Corporation of Greater
Mumbai & Anr. ...Respondents
AND
WRIT PETITION (L) NO. 28077 OF 2021
Suchita Umesh Malap ...Petitioner
V/s.
Municipal Corporation of Greater
Mumbai & Anr. ...Respondents
AND
WRIT PETITION (L) NO. 28083 OF 2021
Kamalakar Mahadeo Kadam ...Petitioner
V/s.
Municipal Corporation of Greater
Mumbai & Anr. ...Respondents
4
7-oswpl25646-2021 & connected
AND
WRIT PETITION (L) NO. 28087 OF 2021
Pamela Caroline Albert Dsouza ...Petitioner
V/s.
Municipal Corporation of Greater
Mumbai & Anr. ...Respondents
AND
WRIT PETITION (L) NO. 28101 OF 2021
Gurudas Pandurang Pawar ...Petitioner
V/s.
Municipal Corporation of Greater
Mumbai & Anr. ...Respondents
AND
WRIT PETITION (L) NO. 28113 OF 2021
Dilip Genu Kasle ...Petitioner
V/s.
Municipal Corporation of Greater
Mumbai & Anr. ...Respondents
AND
WRIT PETITION (L) NO. 28510 OF 2021
Shashikant Gopalrao Dhisle ...Petitioner
V/s.
Municipal Corporation of Greater
Mumbai & Anr. ...Respondents
AND
WRIT PETITION (L) NO. 28544 OF 2021
Deepak Kanhaiyalal Shimpi ...Petitioner
V/s.
Municipal Corporation of Greater
Mumbai & Anr. ...Respondents
5
7-oswpl25646-2021 & connected
AND
WRIT PETITION (L) NO. 28561 OF 2021
Dinkar Damodar Waghulde ...Petitioner
V/s.
Municipal Corporation of Greater
Mumbai & Anr. ...Respondents
AND
WRIT PETITION (L) NO. 28564 OF 2021
Prasad Kedarnath Dharankar ...Petitioner
V/s.
Municipal Corporation of Greater
Mumbai & Anr. ...Respondents
AND
WRIT PETITION (L) NO. 28570 OF 2021
Premchandra Yadav Bhirud ...Petitioner
V/s.
Municipal Corporation of Greater
Mumbai & Anr. ...Respondents
AND
WRIT PETITION (L) NO. 29098 OF 2021
Devidas Rajaram Pawar ...Petitioner
V/s.
Municipal Corporation of Greater
Mumbai & Anr. ...Respondents
AND
WRIT PETITION (L) NO. 29959 OF 2021
Vilasrao Bapurao Metkari ...Petitioner
V/s.
Municipal Corporation of Greater
Mumbai & Anr. ...Respondents
6
7-oswpl25646-2021 & connected
AND
WRIT PETITION (L) NO. 28516 OF 2021
(NOT ON BOARD)
Sushma Ajay Rege ...Petitioner
V/s.
Municipal Corporation of Greater
Mumbai & Anr. ...Respondents
AND
WRIT PETITION (L) NO. 28542 OF 2021
(NOT ON BOARD)
Vasant Bhaskar Zambare ...Petitioner
V/s.
Municipal Corporation of Greater
Mumbai & Anr. ...Respondents
Mr. Rohan Cama with Ms. Sapana Rachure for the petitioner in
all the writ petitions.
Mr. Sagar Patil for respondent no. 1 - MCGM in all the writ
petitions.
Mr. Arsh Misra i/by M. V. Kini for respondent no. 2 - BEST in
all the writ petitions.
CORAM: DIPANKAR DATTA, CJ &
M. S. KARNIK, J.
DATE: MARCH 22, 2022 P.C.:
1. Writ Petition (L) Nos. 28516/2021 and 28542/2021 are not on board; taken on board.
2. We are considering 32 writ petitions instituted by 32 former employees of the respondent no. 2. The grievance 7 7-oswpl25646-2021 & connected expressed in all these 32 writ petitions is common, i.e., the petitioners have been deprived of retiral benefits despite retiring on superannuation on varying dates between 31st May 2017 and 31st July 2021.
3. Our attention is drawn to a judgment and order dated 9th February 2022 passed by a coordinate Bench of this Court in Writ Petition No. 1364 of 2021, whereby the employer of the petitioners (respondent no.2) has been directed to pay retiral benefits not only to the petitioners in Writ Petition No. 1364 of 2021 but to all other similarly situated employees like the petitioners within three months from date with interest, if any, as per rules.
4. Mr. Misra, learned advocate appears for the respondent no. 2 and submits that the respondent no.2 cannot escape its liability to pay the retiral dues of the employees. According to him, as per the calculation made by the respondent no.2, releasing retiral benefits to these 32 petitioners would involve payment of approximately Rs.3.4 crore and that the respondent no. 2 prays for three months' time to effect such release in favour of these 32 petitioners.
5. The statement of Mr. Misra is treated as an undertaking to this Court.
6. The respondent no. 2 shall make earnest endeavour to release whatever sum is admissible to these 32 petitioners on account of retiral dues as per their own calculation. The petitioners shall be at liberty to accept any sum released in their favour without prejudice to their rights and contentions 8 7-oswpl25646-2021 & connected in these proceedings.
7. The question as to whether the petitioners have been granted full retiral benefits as per law, what would be the rate of interest the respondent no. 2 would be liable to bear as well as its effective date and all other issues shall be considered on 21st June 2022 when this set of writ petitions shall be listed for reporting developments.
(M. S. KARNIK, J.) (CHIEF JUSTICE)
Digitally
signed by
ATUL
ATUL GANESH
GANESH KULKARNI
KULKARNI Date:
2022.03.23
18:55:15
+0530
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