Bombay High Court
Shamkant Rajaram Bhadlikar vs The State Of Maharashtra And Others on 28 September, 2018
Bench: Prasanna B. Varale, Manish Pitale
5130.16wp
(1)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO.5130 OF 2016
Dr. Shamkant Rajaram Bhadlikar,
Age: 49 years, Occu: Service,
R/o: "Shubhsanket",
Plot No.40, Prem Nagar,
Pimprala Road, Jalgaon,
Tal & Dist. Jalgaon ..PETITIONER
VERSUS
1. The State of Maharashtra,
Through its Principal Secretary,
Higher and Technical Education
Department, Mantralaya,
Mumbai- 400 032
2. Government of India,
Through its Principal Secretary,
Ministry of Human Resource Development
Department of Higher Education,
New Delhi
3. The University Grants Commission,
Bahadurshah Jafar Marg,
New Delhi - 110002
Through its Chairman
4. The Director of Higher Education
Directorate of Higher Education,
Central Building, Near Sasoon Hospital,
Pune - 411001, Maharashtra State
5. The Joint Director,
Higher Education
Jalgaon Region, Jalgaon,
First Floor, Jeevan Pradhikaran Bhavan,
Near Collector Office, Jalgaon,
Tal & Dist. Jalgaon
6. The North Maharashtra University, Jalgaon,
Umavi Nagar, Jalgaon,
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5130.16wp
(2)
Tal & Dist. Jalgaon,
Through its Registrar ..RESPONDENTS
Mr S. V. Dixit, Advocate for petitioner;
Mr A. R. Kale, A.G.P. for respondent Nos.1, 4 & 5
Mr S. B. Deshpande, ASGI for respondent Nos.2 & 3;
Mr Y. B. Bolkar, Advocate for respondent No.6
CORAM : PRASANNA B. VARALE
AND
MANISH PITALE, JJ.
DATE : 28th September, 2018
ORAL ORDER:
Heard Mr Dixit, learned Counsel appearing on behalf of the petitioner; learned Asstt. Govt. Pleader appearing on behalf of respondent Nos.1, 4 and 5; learned Counsel appearing for respondent No.6 and Mr Deshpande learned Asstt. Solicitor General appearing on behalf of respondent Nos.2 and 3.
2. Mr Dixit, learned Counsel for the petitioner fairly submits that the petitioner was before this Court challenging the communications dated 20th May 2010 and 25th May, 2010. It was the issue raised by the petitioner in respect of revision of pay scale of the post of Deputy Registrar vide said communications.
3. Mr Dixit further submits that the petition was admitted and recently the communication is issued by the State of Maharashtra on 16th August, 2018. The said communication is also placed on record by Mr Dixit and ::: Uploaded on - 04/10/2018 ::: Downloaded on - 04/10/2018 23:51:31 ::: 5130.16wp (3) same is taken on record and marked 'X' for identification. Perusal of the said communication shows that in the opening part of the said communication itself, it is stated that the communications/letters dated 20th May 2010 and 25th May, 2010 are cancelled by the State Government. In view of this fact, Mr Dixit admits that the challenge raised in the petition does not survive. He then submits that insofar as monetary claims are concerned, the petitioner be permitted to approach respondents authorities by submitting appropriate representation/application and the authorities be directed to decide the representation/application submitted by the petitioner.
4. In view of aforesaid submission, if such representation/application is submitted by the petitioner for seeking monetary claims, the authorities to decide the said representation/application on its merits as well as the policy of the State Government and Central Government prevailing then and the academic qualification held by the petitioner, as expeditiously as possible.
With these directions, the petition is disposed of.
(MANISH PITALE, J.) (PRASANNA B. VARALE, J.)
sjk
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