RENUKA S. RUPANI Vs. RAJENDRA AHIRE

JUDGEMENT

(1.) These matters were on board on 15th December, 2020. This Court has directed the Petitioners in Writ Petition (Stamp) No. 96120 of 2020 and Writ Petition (Stamp) No. 96121 of 2020 to verify the calculation that would be furnished by the Petitioner in Contempt Petition No. 191 of 2020 and Petitioners in other Writ Petitions mentioned in paragraph 4 of the said order and convey their say or counter calculations to the Petitioners in the aforesaid petitions on or before 15th December, 2020.

(2.) Matter is placed on board for direction to enable the Petitioner in Writ Petition (Stamp) No. 96120 of 2020 and Writ Petition (Stamp) No. 96121 of 2020 to make statement that whether the Petitioners are agreeable to pay any further amounts to the teachers and other employees who are parties to these petitions or not without prejudice to the rights and contentions of both the parties.

(3.) Mr. Dinyar Madon, learned senior counsel for the Petitioner in Writ Petition (Stamp) No. 96120 of 2020 and Writ Petition (Stamp) No. 96121 of 2020 on instructions states that without prejudice to the rights and contentions of his clients, his client would pay sum of Rs.1,00,000/- to each of the non-teaching staff and Rs.2,00,000/- to the teaching staff who are parties to various petitions referred to aforesaid within a week from today. Statement is accepted.