REGENT COMPUTRONICS PVT. LTD.

VAIDYA K G BARASKAR Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

STATE OF BIHAR VS. RANI SONABATI KUMARI [REFERRED TO]
VISHNU TRADERS VS. STATE OF HARYANA [REFERRED TO]
V KANAKARAJAN VS. GENERAL MANAGER SOUTH EASTERN RAILWAY [REFERRED TO]
DIRECTOR ELEMENTARY EDUCATION VS. PRATAP KUMAR NAYAK [REFERRED TO]
LALITHA MATHUR VS. L MAHESWARA RAO [REFERRED TO]
CHHOTU RAM VS. URVASHI GULATI [REFERRED TO]
C V RAJENDRAN VS. N M MUHAMMED KUNHI [REFERRED TO]
ISHWAR DUTT VS. LAND ACQUISITION COLLECTOR [REFERRED TO]
A P S R T C VS. G SRINIVAS REDDY [REFERRED TO]
AJAY MOHAN VS. H N RAI [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. GEETA BHAT [REFERRED TO]
ANIL KUMAR SHAHI VS. PROF RAM SEVAK YADAV [REFERRED TO]
SURESH SRIKRISHNA NAIK VS. KARAMVEER HIRE RURAL INSTITUTE [REFERRED TO]

JUDGEMENT

(1.) This petition under Article 215 of the Constitution and Section 12 of the contempt of Courts Act complains of disobedience by the respondents-State and its officers in-charge of education in Ayurveda, of orders in Writ Petition Nos. 3508/1992 and 2645/1992.

(2.) Petitioners are employees of a ayurvedic college at Yavatmal. Some employees of Ayurvedic colleges at Nagpur and Pune had sought implementation of pension and gratuity schemes to teaching and non-teaching employees of Ayurvedic colleges by filing Writ petition Nos. 2645 of 1990 and 3508 of 1992 which were allowed by a common judgment dated 14. 06. 1996, in the following terms :

(3.) On 27. 06. 2001 the Government of Maharashtra decided not to extend the said benefits to employees of all aided institutions run on Government grants, which include the institutions which employ the petitioners.

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VAIDYA K G BARASKAR Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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