Satish Manikrao Rathod And Otehrs vs The State Of Maharashtra Through ...
2021 Latest Caselaw 12144 Bom

                                       .. 1 ..

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                          48 Writ Petition No.9561 Of 2021

Satish Manikrao Rathod and Others                 .. Petitioners
       Versus
The State of Maharashtra
Through Its Secretary and Others                  .. Respondents
                                  ...
            Mr Vinod B Jadhav, Advocate for the Petitioners
            Mr A.R. Kale, AGP for the Respondents - State
                                  ...

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

DATE : 30-08-2021

PER COURT : -

1. The petitioners seek second ACPS benefit.

2. According to the learned Counsel for the petitioners, the said

issue is covered under the Judgment of this Court in Writ Petition

No.700 of 2016 and other connected matters decided on 05-02-2020.

3. The learned AGP submits that the scheme of second ACPS is

not applicable to the non-teaching staff of the Aashram schools and

there are other petitions pending involving the same issue. The

learned AGP further submits that the review is also pending in

respect of the earlier orders passed.

Gajanan

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4. The learned AGP accepts notice for all the respondents and

seeks time.

5. Stand over to 25-10-2021.

      [ R.N. LADDHA ]                           [ S. V. GANGAPURWALA ]
          JUDGE                                          JUDGE
                                       ...




Gajanan