Tushar And Others vs State Of Maharashtra And Others

Sunil B. Shukre, J

Heard. Rule. Rule made returnable forthwith. Heard finally by consent of the learned counsel appearing for the parties.

Order dated 28th May, 2020 is taken on record and it is marked as document “A” for identification. Document “A” shows that during pendency of the petition, name of the petitioner has been included in the Shalarth Pranali and Shalarth I.D. has also been allotted to him and therefore, prayer clause 1 made in the petition is satisfied.

As regards prayer clause 2, we find that the petition can be disposed of by issuing necessary directions to the respondents.

We direct respondent Nos.2, 3 and 4 to ensure that the honorarium and salary together with all admissible arrears of salary are paid to the petitioners within a period of six weeks from the date of the order.

We also direct respondent No.4 to send necessary proposal regarding payment of honorarium and salary together with all admissible arrears of salary to respondent No.3 within a period of two weeks from the date of the order.

Rule is made absolute in the above terms. No costs.