Bombay High Court
Rajesh Vasantrao Pande vs State Of Maharashtra Through ... on 29 July, 2019
Author: Sunil B. Shukre
Bench: Sunil B. Shukre, S. M. Modak
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH : NAGPUR
Writ Petition No. 2068 of 2019
Petitioners : Rajesh Vasantrao Pande,
Age 60 years, Occ. Retired,
R/o. Pooja Colony, Near Deep Nagar No. 2,
Chatri Talav Raod, Amravati,
Tah. and Dist. Amravati.
versus
Respondents : 1) State of Maharashtra through its Secretary,
Higher and Technical Education Department, Mantralaya, Extension Building, Mumbai.
2) Assistant Director, Higher Education, Amravati Division, V.M.V. Premises, Amravati, Tah. & Dist. Amravati.
3) Degree College of Physical Education, through its Principal, Hanuman Vyayam Nagar, Amravati, Tah. & Dist. Amravati.
::: Uploaded on - 01/08/2019 ::: Downloaded on - 15/04/2020 18:59:48 ::: 2 Shri P. S. Patil, Advocate for petitioner Shri S. M. Ghodeswar, Asst. Govt. Pleader for respondents 1 & 2 Shri Akshay Sudame, Advocate for respondent no. 3 Coram : Sunil B. Shukre & S. M. Modak, JJ Dated : 29th July 2019 Oral Judgment (Per Sunil B. Shukre, J)
1. Rule. Heard forthwith by consent of parties.
2. It is not in dispute that the facts involved in this petition are identical to those involved in Writ Petition No. 13166 of 2017 which has been decided on 3.10.2018 by the Division Bench of this Court at main seat. The said judgment has been confirmed by the Hon'ble Apex Court in SLP (C) No. 147032019 on 1.7.2019 when it dismissed the same. We, therefore, see no difficulty in allowing the present writ petition on the same line as has been done in WP No. 13166 of 2017.
3. We quash and set aside the communication impugned herein. We direct respondents no. 1 and 2 to pay pension and pensionary benefits to the petitioner for the services rendered by him from 1.2.1993 to 31.5.2019 with respondent no. 3 College as per the prevailing rules ::: Uploaded on - 01/08/2019 ::: Downloaded on - 15/04/2020 18:59:48 ::: 3 and all arrears of the pensionary and retiral benefits with effect from the date of superannuation be paid to the petitioner within three months from the date of this order.
4. Writ Petition is allowed in the above terms. Rule is made absolute accordingly. No costs.
S. M. MODAK, J SUNIL B. SHUKRE, J
joshi
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