Vasant Ambadas Nirmal vs The State Of Maharashtra And ...
2021 Latest Caselaw 1499 Bom

                                       1                909-WP-1127-2021

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                         WRIT PETITION NO. 1127 OF 2021


Vasant S/o Ambadas Nirmal                                   ...Petitioner

              Versus

The State of Maharashtra and Ors.                           ...Respondents


Mr A.M. Gaikwad, Advocate for Petitioner
Mrs P.V. Diggikar, A.G.P. for Respondent-State
Mr V.M. Chate, A.G.P. for Respondent Nos. 5 and 6


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

DATE : 21st JANUARY, 2021

PER COURT :

1. The learned Counsel for the petitioner, the learned Assistant

Government Pleader and Mr Chate, the learned Counsel for Respondent

Nos. 5 and 6 are ad-idem that the petitioner is similarly situated as the

petitioner in Writ Petition No. 8902/2019 decided under order dated 22 nd

July, 2019.

2. In view of that, we follow the same course.

3. 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.

2 909-WP-1127-2021

4. 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 petitioner 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.

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

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

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