Bombay High Court
Narendra Onkarrao Bhandarkar And ... vs State Of Maharashtra Thr. Its ... on 2 December, 2021
Bench: S.B. Shukre, Anil Laxman Pansare
47-A-WP5670.19-J 1/4
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO. 5670 OF 2019
PETITIONERS :- 1. Narendra Onkarrao Bhandarkar, aged 56
years, occ.Asst.Teacher, R/o Vikas Colony,
Wadjjaon Road, Dist.Yavatmal.
2. Prakash Amruta Khandare, aged 50
years, Occup.Asst. Teacher, R/o Narayan
Wadi, Pusad, Tq.Pusad dist. Yavatmal.
3. Madhao Bisanrao Jadhao, aged 55 years,
Occ.Asst. Teacher, R/o House No.92, Ravi
Nagar, Shyam Society, Dist.Yavatmal.
4. Sau.Seema Satish Papalkar, aged 54
years, occu. Asst.Teacher, R/o Jain
Mandir Road, Darwha, Dist.Yavatmal.
5. Shashikumar Tukaram Bhangale, aged 63
years, occup.Retired, R/o Flat No.402,
Near Dattakrushnai Mangal Karyalaya,
Pune, (Maharashtra).
6. Mohan Vithalrao Andraskar, aged 53
years, Occup.Asst.Teacher, R/o At Post
Bhari, Tq. Yavatmal, Dist.Yavatmal.
7. Sadhana Jaywantrao Chaudhari, aged 58
years, Occu. Ex.Officer, R/o Neharu
Nagar, Ghatanji, Dist.Yavatmal.
8. Haribhau Pralhad Kumbhare, aged 54
years, Occ. Head Master, R/o. At Post
Jawalgaon Tq.Ner, Dist. Yavatmal.
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9. Chhaya Bharat Bansod, aged 53 years,
Occ.Kendra Pramukh, R/o Baba Saheb
Colony, Ghatanji, Dist.Yavatmal.
10. Maya Vikas Borkar, aged 59 years, occ.
Retired, R/o Behind Nandurkar College,
Vaishali Nagar, Yavatmal.
11.Akram Khan Ahmed Sayyed Khan, aged
60 years, Occ.Retired, R/o At Post
Morathe, Tq. Mahagaon, Dist.Yavatmal.
12. Sarika Avinash Gaikwad, aged 42 years,
Occ.G.Teacher, R/o Vivekanand Colony,
Sut Girni Road, Pusad Dist.Yavatmal.
...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.
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Mr.A.R.Deshpande, counsel for petitioners.
Mrs. Ketki Joshi, GP for respondent Nos.1 to 3.
None for respondent Nos.4 and 5.
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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 and 5 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 17:12
