Bombay High Court
Dr.Ranjit Gunwantrao Deshmukh vs Forest Development ... on 21 June, 2017
Bench: Ravi K. Deshpande
1 Judg. wp 3512.00.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY :
NAGPUR BENCH : NAGPUR.
Writ Petition No.3512 of 2000
Dr. Ranjit Gunwantrao Deshmukh,
Aged about 51 years, Occ.-Service,
R/o.-Forest Development Corporation Colony,
at Alapalii, Tah. Aheri, Distt. Gadchiroli (M.S.). .... Petitioner.
-Versus-
1] Forest Development Corporation of Maharashtra Ltd.,
Reg. No.17206/1973-74, Head Office:
Rawal Plaza Building Kadbi Chowk, Kamptee Road,
Nagpur (M.S.), through the Secretary.
2] The Chairman Board of Directors,
Forest Development Corporation of Maharashtra Ltd.,
Rawal Plaza Building Kadbi Chowk,
Kamptee Road, Nagpur (M.S.),
3] The Managing Director,
Forest Development Corporation of Maharashtra Ltd.,
Rawal Plaza Building Kadbi Chowk,
Kamptee Road, Nagpur (M.S.),
4] The State of Maharashtra,
Ministry of Forest and Revenue Mantralaya,
Mumbai-32, through the Secretary.
5] The Governor of Maharashtra,
Rajyapal Bhavan, Mumbai (M.S.). .... Respondents.
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2 Judg. wp 3512.00.odt
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Shri V.P. Maldhure, Assistant Government Pleader for
respondent nos. 4 and 5.
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Coram : R. K. Deshpande &
Mrs. Swapna Joshi, JJ.
Dated : 21 June, 2017
st
ORAL JUDGMENT (Per R. K. Deshpande, J.)
This petition claims the relief as under :-
"(i) pass appropriate writ, direction or order and
direct the respondents to pay salary to the petitioner
as per fifty pay commission recommendations with
effect from 01.01.1996, as per Resolution of the Board
of Directors of respondent No.1.-Company at
Annexure-I.;
(ii) grant any other relief to the petitioner deemed
necessary by this Hon'ble Court in the circumstances
of the case;
(iii) Direct the respondent No.4 to grant approval
to the resolution passed on 30.06.1999 by the
respondent no.1 company in it's 107th Board meeting
by which Respondent no.1 Company resolved to
apply pay-scale to it's employees and officers as per
Fifth Pay Commissioners' recommendations."
2] The petition was filed in the year 2000 and it was admitted on
3 Judg. wp 3512.00.odt
31-07-2001. On 12-06-2017, this Court passed an order as under :-
"Put up this matter on 19.06.2017 at the request of
Shri V.P. Maldhure, the learned Assistant
Government Pleader appearing for the Forest
Development Corporation."
3] In response to the aforesaid order, Shri Maldhure, the learned
Assistant Government Pleader for the Forest Development
Corporation of Maharashtra Limited [for short, the "FDCM") makes
a statement that the pay scales as recommended by 5th Pay
Commission were made applicable to the employees and the officers
working under the respondent-FDCM as per the resolution dated
30-6-1999 which was adopted by the respondent-FDCM. He submits
that all the arrears of salary and benefits available as per the 5th Pay
Commission have already been disbursed to the petitioner. None
appears for the petitioner for verifying such a statement. However,
we do not have any doubt about such statement made before this
Court.
4] In view of above, the petition is disposed of as the grievance
of the petitioner does not survive.
Deshmukh JUDGE JUDGE
