Bombay High Court
Balaji Bhanudas Munde vs The State Of Maharashtra And Ors on 3 July, 2019
Bench: S. V. Gangapurwala, Mangesh S. Patil
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 8059 OF 2019
BALAJI BHANUDAS MUNDE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
Mr. S. G. Jadhavar, Advocate for Petitioner.
Mr. S. B. Yawalkar, AGP for respondent Nos. 1 & 2.
CORAM : S. V. GANGAPURWALA &
MANGESH S. PATIL, JJ
DATED : 03rd JULY, 2019.
PER COURT:-
1. Mr. Jadhavar, the learned Counsel submits that the management has submitted the salary bills as per the order of this Court in earlier petition. However, no steps are taken by the respondent No. 2 to process the said bills. Learned AGP accepts notice for respondent Nos. 1 & 2 and submits that if the salary bills are pending consideration with respondent No. 2, then respondent No. 2 would process the same, in accordance with law.
2. In case, the salary bills are submitted by the management to the respondent No. 2, then the respondent No. 2 shall process the said bills and shall take decision on it, on its own merits, expeditiously and preferably within a period of three (3) months from today.
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3. Writ Petition is disposed of on its own merits. No costs.
( MANGESH S. PATIL ) ( S. V. GANGAPURWALA )
JUDGE JUDGE
P.S.B.
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