Bombay High Court
Abhimanyu Premlal Patle vs State Of Maharashtra, Thr. ... on 2 December, 2021
Bench: S.B. Shukre, Anil Laxman Pansare
47E-WP7662.19-J 1/3
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO. 7662 OF 2019
PETITIONER: Abhimanyu Premlal Patle, Aged about 63
years, Occu-Retired, R/o Vinoba Nagar,
Tumsar, at post Tq. Tumsar, Dist.
Bhandara.
...VERSUS...
RESPONDENTS :- 1] State of Maharashtra, through its
Secretary, Rural Development and Water
Conservation Department, Mantralaya,
Mumbai-32.
2] State of Maharashtra, through its
Secretary, School Education and Sports
Department, Mantralaya, Mumbai-32.
3] Divisional Commissioner, Nagpur
Division, Nagpur, Tq. and Dist. Nagpur.
4] Zilla Parishad, Bhandara through its
Chief Executive Officer, Bhandara, Tq.
and Dist. Bhandara.
5] Education Officer (Primary), Zilla
Parishad, Bhandara, Tq. and Dist.
Bhandara.
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Mr.A.R.Deshpande, counsel for petitioner.
Mrs. Ketki Joshi, GP for respondent Nos.1 to 3.
None for respondent Nos.4 and 5.
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KHUNTE
47E-WP7662.19-J 2/3
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 petitioner being District Awardee Teacher
has received the award of excellence for his work in the district
and so is entitled to benefits flowing from such conferment of the
award on him, going by the view taken by this Court in the case of
Sanjay Ramkrushan Waghmare and others v. State of Maharashtra
and others, decided by common judgment rendered on 14 th
February, 2019 in Writ Petition No.5419 of 2018 and others. We
therefore, allow the petition and issue the following directions.
KHUNTE
47E-WP7662.19-J 3/3
4. The respondent-Zilla Parishad after satisfying
themselves about the petitioner being District Awardee Teacher
having been awarded certificate prior to 4 th September, 2018 shall
consider the case of the petitioner for additional increment as is
laid down under the Government Resolution dated 12th December,
2000. The same shall be considered on merits 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)
KHUNTE
Signed By:GHANSHYAM S
KHUNTE
Signing Date:03.12.2021 17:09
