Sunil Natharam Ghodke And Others vs The State Of Maharashtra And ...
2021 Latest Caselaw 2151 Bom

                                      1                     907-WP-1908-2021

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

                           WRIT PETITION NO. 1908 OF 2021


Sunil s/o Natharam Ghodke and Ors.                           ...Petitioners

               Versus

The State of Maharashtra and Ors.                            ...Respondents

Mr M.D. Narwadkar, Advocate for Petitioners
Mrs V.S. Chaudhari, A.G.P. for Respondent-State

                                 CORAM : S.V. GANGAPURWALA AND
                                          SHRIKANT D. KULKARNI, JJ.

                                 DATE     : 2nd FEBRUARY, 2021

 PER COURT :

 1.           Heard.

2. The grievance raised in the instant petition is no more res-integra and

is covered by the Judgment delivered by this Court on 16.12.2014 in Writ Petition

No. 6116 of 2014 and other companion matters.

3. For the reasons recorded while disposing of the aforesaid Writ

Petitions, the instant Writ Petition also deserves to be allowed and the same is

hereby allowed. The respondents are directed to consider the claim of the

petitioners for grant of two increments, as per the policy of the Government and

in consonance with the judgment referred to above, as expeditiously as possible

and preferably within a period of six months from today.

4. The Writ Petition stands disposed of. No costs.

[ SHRIKANT D. KULKARNI, J. ] [ S.V. GANGAPURWALA, J. ]

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