Salma Shakeel Shaikh And Another vs The State Of Maharashtra And ...
2021 Latest Caselaw 1012 Bom

                                                                923-wp-608-21
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             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                          WRIT PETITION NO. 608 OF 2021

 Salma Shakeel Shaikh
 and another                                   ... Petitioners.

          Versus

 The State of Maharashtra
 and others                                    ... Respondents.
                                       ....
 Mr. Satyajit S. Bora, Advocate for the Petitioners.
 Mr. S.G.Karlekar, A.G.P. for all Respondents.
                                       ....
                               CORAM : S.V. GANGAPURWALA AND
                                       SHRIKANT D. KULKARNI, JJ.

DATE : 15th JANUARY, 2021

PER COURT:-

1. Mr. Bora, learned counsel for the petitioner submits that

petitioner No.1 was having qualification of M. Pharm and petitioner

No.2 while in service completed M. Pharm. The petitioners having

qualification of M. Pharm, are entitled for additional increments.

Learned counsel placed reliance on the judgment of Division Bench of

this Court in writ petition No.14701 of 207 dated 04.09.2018.

Learned counsel submits that even legal notice was issued to the

Director and Joint Director of the Higher Education, but no

cognizance has been taken.

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2. Learned AGP accepts notice for all respondents.

3. The petitioner may file comprehensive representation with

respondent No.2. The respondent No.2 shall consider the

representation filed by the petitioners for grant of additional

increment on its own merits and decide the same preferably within

three (03) months from the date of filing of the representation.

4. Writ petition is disposed of. No costs.

 ( SHRIKANT D. KULKARNI )                         ( S.V. GANGAPURWALA )
         JUDGE                                             JUDGE


 S.P. Rane




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