Bombay High Court
Durgadas Narsingh Dorkhande And ... vs State Of Maharashtra Through ... on 2 December, 2021
Bench: S.B. Shukre, Anil Laxman Pansare
47-C-WP7663.19-J 1/5
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO. 7663 OF 2019
PETITIONERS :- 1. Durgadas Narsingh Dorkhande, aged
about 62 years, Occup. Retired, R/o
Madhav Nagar, Patanbori, Tq.Kelapur,
Dist.Yavatmal.
2. Ghanshauam Tanbaji Patil, aged about 55
years, Occup.Service, R/o Ravi Nagar,
Ward No.2, Wani, Tq. Wani,
Dist.Yavatmal
3. Vijay Narayanrao Lanapur, Aged about 55
years, Occup.Service, R/o At Post Viddal,
Tq. Umarkhed, Dist.Yavatmal.
4. Kisan Narayanrao Chaudhari, Aged about
53 years, Occup.Service, R/o Shakti
Nagar, Ward No.3, Ralegaon,
Dist.Yavatmal.
5. Sushma Rameshrao Borkar, Aged about
48 years, Occup.Service, R/o Borkar
Nivas, Indira Chowk, Babhulgaon, Dist
Yavatmal.
6. Vanita Wamanrao Hendre, Aged about 49
years, Occu.Service, R/o At Post Dhanora,
Tq. Umarkhed, Dist.Yavatmal.
7. Dnyaneshwar Tatobaji Bhagat, Aged
about 49 years, Occu.Service, R/o Plot
No.43, Siddheshwar Nagar, Lohara,
Yavatmal, Dist. Yavatmal.
8. Jayshri Ashokrao Bhurke, aged about-61
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47-C-WP7663.19-J 2/5
years, Occ. Retired, R/o. Sandip
Mangalam, Near Panjabrao Deshmukh
School, Gadge Nagar, Yavatmal, Dist.
Yavatmal.
9. Premsing Kisanrao Rathod, aged about
55 years, Occ.Service, R/o Shanti
Bhavan, Green Park, Arni, Tq. Arni,
Dist.Yavatmal.
10. Satishchandra Shriniwas Bobade, Aged
about 74 years, occ. Retired, R/o C/o.
J.N.Nichat, Laxmi Nagar, Near Nagar
Parishad School No.7, At Post Digras, Tq.
Digras, Dist. Yavatmal.
11.Kashinath Vithoba Muneshwar, Aged
about 73 years, Occ.Retired, R/o At Post
Shankar Nagar, Pusad, Tq. Pusad,
Dist.Yavatmal.
12. Panjabrao Bhimrao Suroshe, aged about
57 years, Occ.Service, R/o at New
Pusad, Khoshatwar Ward, Pusad, Tq.
Pusad, Dist.Yavatmal.
13. Ramesh Pundlik Kale, Aged about 60
years, Occu. Retired, R/o Chalis Quarter
Road, C/o. Dr.Sachin Kale, Near Pundlik
Maharaj Vidyalaya,Guddhi, Akola, Tq.
and Dist. Akola.
14. Usha Vishvamber Hinganekar, Aged
about 61 years, Occu. Retired, R/o Rajani
Apartment, Flat No.9, Shastri Nagar,
Behind Akashvani, Akola, Tq. And Dist.
Akola.
15. Mohammad Usman Mohammad Ismail,
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aged about 69 years, Occu. Retired, R/o
Duplex No.2, Moht Mill Road, Musa
Colony, Akola, Tq. And District Akola.
...VERSUS...
RESPONDENTS :- 1. State of Maharashtra through its
Secretary, Rural Development and Water
Conservation Department, Mantralaya 1,
Mumbai-32.
2. State of Maharashtra through its
Secretary, School Education and Sports
Department, Mantralaya, Mumbai-32
3. Divisional Commissioner, Amravati,
Division, Amravati Tq. And Dist.
Amravati.
4. Zilla Parishad, Yavatmal through its Chief
Executive Officer, Yavatmal, Tq. And
Dist.Yavatmal.
5. Education Officer (Primary), Zilla
Parishad, Yavatmal, Tq. And
Dist.Yavatmal.
6. Education Officer (Secondary), Zilla
Parishad Yavatmal, Tq.and Dist.
Yavatmal.
7. Zilla Parishad, Akola through its Chief
Executive Officer, Akola, Tq.and Dist.
Akola.
8. Education Officer (Primary), Zilla
Parishad, Akola, Tq. And Dist.Akola.
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Mr.A.R.Deshpande, counsel for petitioners.
Mrs. Ketki Joshi, GP for respondent Nos.1 to 3 and 6.
None for respondent Nos.4, 5, 7 & 8.
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CORAM : SUNIL B.SHUKRE &
ANIL L. PANSARE, JJ.
DATE : 02.12.2021.
ORAL J U D G M E N T (Per: Sunil B.Shukre, J.)
Heard.
2. Rule. Rule made returnable forthwith. Heard finally
by consent of the learned counsel appearing for the parties.
Though respondent Nos.4, 5, 7 and 8 are served, none appears on
their behalf.
3. It is not in dispute that the issue involved in this
petition pertains to the petitioners being District Awardee Teachers
have received the award of excellence for their work in their
respective districts and so are entitled to benefits flowing from
such conferment of the award on them, going by the view taken
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by this Court in the case of Sanjay Ramkrushan Waghmare and
others v. State of Maharashtra and others, decided by common
judgment rendered on 14th February, 2019 in Writ Petition
No.5419 of 2018 and others. We therefore, allow the petition and
issue the following directions.
4. The respondent-Zilla Parishad after satisfying
themselves about the petitioners being District Awardee Teachers
having been awarded certificates prior to 4 th September, 2018
shall individually consider the case of the petitioners for additional
increment as is laid down under the Government Resolution dated
12th December, 2000. The same shall be considered on merits of
each individual case by considering the judgments rendered in all
the applicable cases as expeditiously as possible and preferably
within a period of six months.
5. Rule is made absolute in the above terms. No costs.
(ANIL L. PANSARE, J) (SUNIL B. SHUKRE, J)
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Signed By:GHANSHYAM S
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Signing Date:03.12.2021 17:05
