Bombay High Court
Madhukar Isulal Pardhi And Others vs State Of Maharashtra Thr. Its ... on 2 December, 2021
Bench: S.B. Shukre, Anil Laxman Pansare
47-WP816.21-J 1/4
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO. 816 OF 2021
PETITIONERS :- 1] Madhukar Isulal Pardhi, Aged about-65
years, Occu-Retired, R/o Kamargaon, Po.
Mondipar, Tq. Goregaon, Dist. Gondia.
2] Beneshwar Mohanlal Katre, Aged about
62 years, Occu-Retired, R/o Aniha Nagar,
Bongaon, Tq. Amgaon, Dist. Gondia.
3] Sunil Wasudeo Ninave, Aged about 60
years, Occu-Retired, R/o Near Police
Station, Amgaon, Tq. Amgaon, Dist.
Gondia.
4] Siddharth Rupchand Meshram, Aged
about 58 years, Occu-Retired, R/o Sale
Tax Colony, Gondia, Tq.Gondia, Dist.
Gondia.
5] Yadorao Chambharu Bhoyar, Aged about
57 years, Occu-Service, R/o Aniha Nagar,
Bangaon, Tq. Amgaon, Dist. Gondia.
6] Madhukar Hagruji Burde, Aged about 56
years, Occu-Service, R/o Behind Bajaj
Chemical, Shastri Ward, Gondia Tq. Dist.
Gondia.
7] Shruti Sailendranath Chatterjee, Aged
about 51 years, Occu-Service, R/o.
Kamtha Chowk, Tq. Amgaon, Dist.
Gondia.
8] Rajkumar Mohanpuri Goswami, Aged
about 56 years, Occu-Service, R/o.
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47-WP816.21-J 2/4
Shambaba Ghodiwala, Kurwa Naka,
Gondia, Tq.and Dist. Gondia.
9] Puranlal Keshorao Patle, Aged about-58
years, Occu-Retired, R/o At post -
Thanegaon, Tq. Tirora, Dist. Gondia.
10] Ranjitsing Lalsing Machhirke, Aged
about-53 years, Occu-Service, R/o Shastri
Ward, Gondia, Dist. Gondia.
11] Pradip Shipvram Ganvir, Aged about-54
years, Occu-Service, R/o At Post
Morgaon, Arjuni, Tq. Morgaon Arjuni,
Dist. Gondia.
...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, Gondia through its Chief
Executive Officer, Gondia, Tq. and Dist.
Gondia.
5] Education Officer (Primary), Zilla
Parishad, Gondia, Tq. and Dist. Gondia.
KHUNTE
47-WP816.21-J 3/4
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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 by this Court in the
case of Sanjay Ramkrushan Waghmare and others v. State of
Maharashtra and others, decided by common judgment rendered
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47-WP816.21-J 4/4
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)
KHUNTE
Signed By:GHANSHYAM S
KHUNTE
Signing Date:03.12.2021 16:42
