Ramesh S/O. Hirachand Nandurkar vs State Of Maha. Thr. Secretary, ...
2021 Latest Caselaw 10878 Bom

                                                                           13wp2868.2021.odt
                                              1/2



                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.

                        CIVIL WRIT PETITION NO.2868 OF 2021

 (Ramesh s/o. Hirachand Nandurkar Vs. State of Maharashtra, through its Secretary, Rural
   Development and Water Conservation Department, Mantralaya Mumbai and others)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders or directions            Court's or Judge's orders.
and Registrar's Orders.
                            Mr. Zeeshan Z. Haq, Advocate for petitioner
                            Ms. K.S. Joshi, GP for the respondent Nos.1 to 3/State


                            CORAM : SUNIL B. SHUKRE AND
                                    ANIL S. KILOR, JJ.

DATE : 11th AUGUST, 2021.

Heard learned counsel for the petitioner.

2. Learned counsel for the petitioner submits that the petitioner has been awarded the certificate of excellence in the year 2007, well before the date of 04.09.2018 and therefore, the petitioner is entitled to receive the benefits of Government Resolution dated 12.12.2000, of course, subject to the monetary claim being restricted to period of three years immediately before the date of the order. He further submits that the case of the petitioner is squarely covered by the judgment of this Court in Writ Petition No.5419 of 2018 decided on 14.02.2019.

3. Issue notice for final disposal at admission stage to the respondents, returnable after four weeks.

13wp2868.2021.odt

4. Ms. K.S. Joshi, learned Government Pleader waives service of notice for respondent Nos.1 to 3.

                                           JUDGE                            JUDGE
nd.thawre