Karyakari Adhikari Sanghatana ... vs The State Of Maharashtra And ...
2021 Latest Caselaw 11144 Bom

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                       CIVIL APPLICATION NO. 8016 OF 2021
                       IN WRIT PETITION NO. 3015 OF 2012

 Karyakari Adhikari Sanghatana,
 Motor Vahan Vibhag (RTO),
 Maharashtra State,
 Through its Joint Secretary,
 Rameshchandra Limbaji Kharade                                           .. Applicant

          Versus

 The State of Maharashtra and others                                     .. Respondents

 Mr. S. S. Thombre, Advocate for the Applicant.
 Mr. S. G. Karlekar, AGP for Respondents/State.
 Mr. R. S. Deshmukh, Senior Advocate i/by Mr. Devang Deshmukh,
 Advocate for Respondent Nos. 1 to 4, 6 to 11, 13 and 14.

                                CORAM :            S. V. GANGAPURWALA &
                                                   R. N. LADDHA, JJ.

                                DATED :        17th AUGUST, 2021.

 PER COURT:-

 .        The present civil application is filed by the intervener. He claims

to be similarly situated as the applicants before the Maharashtra

Administrative Tribunal. The Maharashtra Administrative Tribunal has

allowed the Original Application filed by the present respondents No. 3

to 16 in the writ petition and has conferred the benefit with

retrospective effect from 01.04.1981. The Government Resolution

dated 14.11.2008 confers the benefit only prospectively

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viz. from 01.12.2008

2. The contention of Mr. Deshmukh, learned senior counsel for the

respondents in the writ petition and Mr. Thombre, learned counsel for

the applicant is that the benefit is not accorded to them even from

01.12.2008 as per the Government Resolution in view of the stay

granted by this Court.

3. The stay granted by this Court is to the judgment of the Tribunal

and to the modification of the Government Resolution dated

14.11.2008.

4. Mr. Karlekar, learned A.G.P. seeks time to take instructions as to

why the benefits from 01.12.2008 are not accorded to the original

applicants and the interveners.

5. Stand over to 31.08.2021.

 ( R. N. LADDHA )                              ( S. V. GANGAPURWALA )
      JUDGE                                              JUDGE




 P.S.B.




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