Bombay High Court
Adiwasi Deomogra Education Societys ... vs Ramesh Jairam Patil And Others on 27 June, 2024
(1) 916-917.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 1433 OF 2024
ADIWASI DEOMOGRA EDUCATION SOCIETYS THROUGH ITS
CHAIRMAN
VERSUS
RAMESH JAIRAM PATIL AND OTHERS
AND
WRIT PETITION NO. 1434 OF 2024
ADIWASI DEOMOGRA EDUCATION SOCIETYS THROUGH ITS
CHAIRMAN
VERSUS
RAMESH JAIRAM PATIL AND OTHERS
...
Mr. P. R. Katneshwarkar h/f Mr. Abhinay D. Khot, Advocate for
the Petitioner.
Mr. S. R. Barlinge, Advocate for Respondent Nos.1 and 2.
...
CORAM : S. G. CHAPALGAONKAR, J.
DATED : 27th JUNE, 2024.
P.C.:-
1. The Writ Petition seeks to challenge the order passed by the University and College Tribunal confirming the order passed by the Grievance Committee, thereby directing the payment of salary dues in favour of respondent nos.1 and 2.
2. Heard Mr. Katneshwarkar, learned Advocate appearing for the petitioner and Mr. Barlinge, learned Advocate appearing for respondent nos.1 and 2.
3. On prima facie consideration of the case, it appears that respondents-employees are entitled for arrears of salary, although there is dispute as regards to the period for which such payments are to be made.
(2) 916-917.odt
4. Mr. Barlinge, learned Advocate for respondent nos.1 and 2 has placed on record rough calculation of the amount receivable as per order passed by the University and College Tribunal.
5. Mr. Katneshwarkar, learned Advocate seeks time to take instructions as to how much amount the petitioner volunteers to deposit in this Court.
6. Stand over to 04.07.2024.
(S. G. CHAPALGAONKAR) JUDGE Devendra/June-2024