Suresh Bhagwat Sathe vs The State Of Maharashtra And ...
2021 Latest Caselaw 11607 Bom

                                      1                             wp 9235.21

        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD

                      WRIT PETITION NO. 9235 OF 2021

          Suresh Bhagwat Sathe                         ..   Petitioner

                   Versus

          The State of Maharashtra and others          ..   Respondents

 Shri Shrikrashna B. Solanke, Advocate for the Petitioner.
 Shri S. G. Karlekar, A.G.P. for Respondent Nos. 1 to 7.

                           CORAM :    S. V. GANGAPURWALA AND
                                      R. N. LADDHA, JJ.
                               DATE : 23RD AUGUST, 2021.

 ORDER :

. The petitioners were granted reinstatement by the Labour Court, but no permanency or regularization was granted. The petitioners seek absorption on the vacant posts as per the Government Resolution dated 01.12.1995 and 21.04.1999, so also extend all the benefits from their initial date of appointment.

2. The said relief may not be in tune with the judgment delivered by this Court and the Government resolution dated 01.12.1995 and further government resolution of the year 2004.

3. However, the petitioners certainly would be entitled for the benefits as per the Government Resolution of the year 2004. It appears that, copy of the G. R. of the year 2004 is not produced on record.

2 wp 9235.21

4. Issue notice to respondents, returnable on 18.10.2021. The learned A. G. P. waives notice for respondent Nos. 1 to 7.

[R. N. LADDHA, J.] [S. V. GANGAPURWALA, J.]

bsb/Aug.21