Bombay High Court
Ganesh Chandusingh Chavhan vs State Of Maharashtra, Through Its ... on 4 February, 2019
Author: Sunil B. Shukre
Bench: Sunil B. Shukre, S.M. Modak
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH
WRIT PETITION NO. 3692 OF 2018
Ganesh Chandusingh Chavhan,
aged about 51 years, occupation
Service, r/o Palodi, Tq. Manora,
District - Washim. ... PETITIONER
Versus
1. State of Maharashtra,
through its Secretary,
Department of Education,
Mantralaya, Mumbai - 32.
2. Zilla Parishad, Washim,
through its Chief Executive
Officer.
3. The Education Officer
(Middle School), Zilla Parishad,
Washim.
4. Vasantrao Naik Madhyamik Va
Uccha Madhyamik Vidyalaya,
Palidi, Tq. Manora, District -
Washim, thr. its President.
5. Vasantrao Naik Madhyamik Va
Uccha Madhyamik Vidyalaya,
Palidi, Tq. Manora, District -
Washim, thr. its Head Master. ... RESPONDENTS
Ms. Sapana S. Jadhav, Advocate for the petitioner.
Shri A.M. Balpande, APP for respondent No. 1.
Shri R.S. Kurekar, Advocate for respondent Nos. 2 7 3.
Shri V.K. Paliwal, Advocate for respondent Nos. 4 & 5.
.....
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CORAM : SUNIL B. SHUKRE &
S.M. MODAK, JJ.
FEBRUARY 04, 2019.
ORAL JUDGMENT : (PER SUNIL B. SHUKRE, J.)
Rule. Rule is made returnable forthwith and heard finally with the consent of Ms. Sapana S. Jadhav, learned counsel for the petitioner, Shri A.M. Balpande, APP for respondent No. 1, Shri R.S. Kurekar, learned counsel for respondent Nos. 2 & 3 and Shri V.K. Paliwal, learned counsel for respondent Nos. 4 & 5.
2. There is no dispute about the fact so far as Respondent Nos. 4 & 5 are concerned that the salary bills are already submitted to respondent No. 3 - Education Officer, Zilla Parishad, Washim. When these respondents make such a submission, we have no reason to discard the same. Therefore, accepting this submission, we also find that this petition could be disposed of by issuing necessary directions to respondent No. 3.
3. Accordingly, writ petition is allowed. Respondent ::: Uploaded on - 06/02/2019 ::: Downloaded on - 06/02/2019 22:33:15 ::: wp3692.18 3 No. 3 is directed to take appropriate decision on the salary bills already submitted to him, within a period of eight weeks from the date of the order. Rule is made absolute in above terms. Writ petition is disposed of accordingly. However, there shall be no order as to costs.
JUDGE JUDGE
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*GS.
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