Bombay High Court
Ashok Pundlik Badgujar vs The State Of Maharashtra And ... on 14 January, 2021
Bench: S.V. Gangapurwala, Shrikant Dattatray Kulkarni
1 wp 4817.2020+
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
1 WRIT PETITION NO.4817 OF 2020
HAJIMIYA NASIR AHMED SHAIKH
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mr. A. R. Kale
Advocate for Respondents No. 5 & 6:
Mr. S. S. Renge
...
2 WRIT PETITION NO.4838 OF 2020
SOMNATH CHHAGANRAO HAKAM
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mr. A. R. Kale
...
3 WRIT PETITION NO.4845 OF 2020
ANNASAHEB ASARAM DAHIHANDE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mr. A. R. Kale
...
4 WRIT PETITION NO.4847 OF 2020
ASLAMKHA ISAK PATHAN
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mr. A. R. Kale
...
5 WRIT PETITION NO.4863 OF 2020
AMIN DILAVARKHA PATHAN
2 wp 4817.2020+
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mr. A. R. Kale
...
6 WRIT PETITION NO.4892 OF 2020
PAWAN BHASKAR PATIL
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mr. A. R. Kale
...
7 WRIT PETITION NO.4901 OF 2020
SAYYED ANIS SAYYED INUS
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mr. A. R. Kale
...
8 WRIT PETITION NO.5014 OF 2020
VIKAS POPAT KASHID
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mr. A. R. Kale
Advocate for Respondents No. 5 & 6:
Mr. S. S. Renge
...
9 WRIT PETITION NO.5015 OF 2020
AMIR PASHA GULAB PASHA MULLA
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mr. A. R. Kale
Advocate for Respondents No. 5 & 6:
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Mr. S. S. Renge
...
10 WRIT PETITION NO.5237 OF 2020
SURESH SUKHDEO GAWANE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mr. A. R. Kale
...
11 WRIT PETITION NO.5248 OF 2020
DARASING HIRALAL RATHOD
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mr. A. R. Kale
...
12 WRIT PETITION NO.5419 OF 2020
SHAIKH NOOR SHAIKH
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mr. A. R. Kale
...
13 WRIT PETITION NO.5421 OF 2020
SHAIKH ALLADDIN SHAIKH MUNIR
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mr. A. R. Kale
...
14 WRIT PETITION NO.5426 OF 2020
SAGAR DINESH JADHAV
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
4 wp 4817.2020+
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mr. A. R. Kale
...
15 WRIT PETITION NO.5427 OF 2020
GANESH MOTILAL RANE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mr. A. R. Kale
...
16 WRIT PETITION NO.5428 OF 2020
SHARAD BAPUJI PADAVI
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mr. A. R. Kale
...
17 WRIT PETITION NO.5429 OF 2020
JUBER JAMIR SHAIKH AND ANOTHER
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mr. A. R. Kale
Advocate for Respondent No. 5:
Mr. S. S. Renge
...
18 WRIT PETITION NO.5430 OF 2020
ANAVARSING DHARAMSING PADVI
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mr. A. R. Kale
...
19 WRIT PETITION NO.5431 OF 2020
SOMA BHILA KOKANI
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VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mr. A. R. Kale
...
20 WRIT PETITION NO.5432 OF 2020
SHAIKH IRFAN SHAIKH BABU
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mr. A. R. Kale
...
21 WRIT PETITION NO.5433 OF 2020
VIJAY SHIVDAS BHALERAO
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mr. A. R. Kale
...
22 WRIT PETITION NO.5434 OF 2020
ASEF AHMAD SHAIKH
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mr. A. R. Kale
...
23 WRIT PETITION NO.5435 OF 2020
SHAIKH SHABANJ A JABBAR SHAIKH
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mr. K. N. Lokhande
...
24 WRIT PETITION NO.5436 OF 2020
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GANESH NATHURAM KHODPE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mr. K. N. Lokhande
...
25 WRIT PETITION NO.5437 OF 2020
AAHAMAD BISMILLA PINJARI
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mr. K. N. Lokhande
...
26 WRIT PETITION NO.5438 OF 2020
TIKARAM MITRAM JADHAV
VERSUS
THE STATE OF MAHARASHTRA AND ANOTHER
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mr. K. N. Lokhande
Advocate for Respondent No. 5 & 6:
Mr. S. S. Renge
...
27 WRIT PETITION NO.5439 OF 2020
ZAHIR KADIR BEG
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mr. K. N. Lokhande
...
28 WRIT PETITION NO.5441 OF 2020
HEMRAJ SATTAR SINGH TADVI
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mr. K. N. Lokhande
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...
29 WRIT PETITION NO.5442 OF 2020
SHIVAJI VITTHAL JAGTAP
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mr. K. N. Lokhande
Advocate for Respondents No. 5 & 6:
Mr. S. S. Renge
...
30 WRIT PETITION NO.5444 OF 2020
DATTA NANASAHEB LAHANE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mr. K. N. Lokhande
Advocate for Respondents No. 5 & 6:
Mr. S. S. Renge
...
31 WRIT PETITION NO.5445 OF 2020
SURUPSING DHARAMSING PADVI AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mr. K. N. Lokhande
...
32 WRIT PETITION NO.5446 OF 2020
AMOL MAHADEV MALI AND ANOTHER
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mr. K. N. Lokhande
Advocate for Respondent No. 5:
Mr. S. S. Renge
...
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33 WRIT PETITION NO.5600 OF 2020
JAVED SHAKUR PATEL
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mr. K. N. Lokhande
...
34 WRIT PETITION NO.5601 OF 2020
MAHADEV UTTAM FULWALE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mr. K. N. Lokhande
...
35 WRIT PETITION NO.5602 OF 2020
BALRAM VISHNU SALUNKE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mr. K. N. Lokhande
...
36 WRIT PETITION NO.5603 OF 2020
SUDHAKAR MANSUBRAO BODKHE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mr. K. N. Lokhande
...
37 WRIT PETITION NO.5604 OF 2020
FEROJ SHERKHAN PATHAN
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mr. K. N. Lokhande
...
9 wp 4817.2020+
38 WRIT PETITION NO.5605 OF 2020
PRASHANT MAHADEV CHIKHALE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mr. K. N. Lokhande
...
39 WRIT PETITION NO.5606 OF 2020
BADALBEG KAMLBEG MOGAL
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mr. K. N. Lokhande
...
40 WRIT PETITION NO.5607 OF 2020
VIKAS BIBHISHAN NIKAM
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mr. K. N. Lokhande
...
41 WRIT PETITION NO.5608 OF 2020
DADA SHIVMURTI GADHVE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mr. K. N. Lokhande
...
42 WRIT PETITION NO.5609 OF 2020
SUNIL NARAYAN LAHANE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mr. K. N. Lokhande
10 wp 4817.2020+
...
43 WRIT PETITION NO.5610 OF 2020
SHIVAJI PANDURANG ADSUL
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mrs. D. S. Jape
...
44 WRIT PETITION NO.5611 OF 2020
MAULA HUSAN TAMBOLI
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mrs. D. S. Jape
...
45 WRIT PETITION NO.5612 OF 2020
JIYAUDDIN GIYASUDDIN KAZI
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mrs. D. S. Jape
...
46 WRIT PETITION NO.5809 OF 2020
KARANSING VANASING PADVI
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mrs. D. S. Jape
...
47 WRIT PETITION NO.5811 OF 2020
LAXMAN DILVARSING NAIK
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
11 wp 4817.2020+
AGP for Respondents/State: Mrs. D. S. Jape
...
48 WRIT PETITION NO.5813 OF 2020
BHARAT GANPAT PADVI
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mrs. D. S. Jape
...
49 WRIT PETITION NO.5821 OF 2020
NARENDRA FUKYA TADVI
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mrs. D. S. Jape
...
50 WRIT PETITION NO.5919 OF 2020
JANARDHAN DNYANOBA MUNDE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mrs. D. S. Jape
...
51 WRIT PETITION NO.5920 OF 2020
NATKAR EKNATH BABURAO
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mrs. D. S. Jape
...
52 WRIT PETITION NO.5921 OF 2020
PRAKASH PRALHAD SUL
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
12 wp 4817.2020+
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mrs. D. S. Jape
...
53 WRIT PETITION NO.5932 OF 2020
LAKHAN MANOHAR BHOSALE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mrs. D. S. Jape
...
54 WRIT PETITION NO.6291 OF 2020
DIPAK PARKASH DUTTE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mrs. D. S. Jape
...
55 WRIT PETITION NO.6764 OF 2020
RAJU LAXMAN SAPKALE AND ANOTHER
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mrs. D. S. Jape
...
56 WRIT PETITION NO.6765 OF 2020
GOPAL DILIPSING GIRASE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mrs. D. S. Jape
...
57 WRIT PETITION NO.6897 OF 2020
BHARAT BAPU CHAUDHARI AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
13 wp 4817.2020+
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mrs. D. S. Jape
...
58 WRIT PETITION NO.6898 OF 2020
SALIM HAFEJ PATEL AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mrs. D. S. Jape
...
59 WRIT PETITION NO.6987 OF 2020
ASHOK PUNDLIK BADGUJAR
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mrs. D. S. Jape
...
60 WRIT PETITION NO.7107 OF 2020
KUNAL MANGESH KOLI
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mrs. D. S. Jape
...
61 WRIT PETITION NO.7110 OF 2020
SHARAD ANAND KOLI
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mrs. D. S. Jape
...
62 WRIT PETITION NO.7126 OF 2020
VIJAY HILAL NERE
VERSUS
14 wp 4817.2020+
THE STATE OF MAHARASHTRA
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mrs. D. S. Jape
...
63 WRIT PETITION (STAMP) NO.19228 OF 2020
SHAM UMARAV PATIL AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mrs. D. S. Jape
...
64 WRIT PETITION (STAMP) NO.19879 OF 2020
NILESH LAXMAN SHELKE AND ANOTHER
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mrs. D. S. Jape
...
65 WRIT PETITION (STAMP) NO.21063 OF 2020
UDHAV TOTARAM AUTE AND ANOTHER
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mrs. D. S. Jape
...
66 WRIT PETITION (STAMP) NO.21076 OF 2020
SANTOSH SAJJAN GHULE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mrs. D. S. Jape
...
67 WRIT PETITION (STAMP) NO.21080 OF 2020
JANGLU GOMA BHIL
15 wp 4817.2020+
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mrs. D. S. Jape
...
68 WRIT PETITION (STAMP) NO.21082 OF 2020
VIKAS LAKSHMAN KALASE AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mrs. D. S. Jape
...
69 WRIT PETITION (STAMP) NO.22088 OF 2020
DYANESHWAR LAXMAN KADAM AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mrs. D. S. Jape
...
70 WRIT PETITION (STAMP) NO.22096 OF 2020
KAILAS TUKARAM MARKATE AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mrs. D. S. Jape
...
71 WRIT PETITION (STAMP) NO.22105 OF 2020
GORAKH MALIKARJUN KORSALE AND ANOTHER
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mrs. D. S. Jape
...
72 WRIT PETITION (STAMP) NO.24657 OF 2020
16 wp 4817.2020+
ARUN NAVNATH PARKALE AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mrs. D. S. Jape
...
73 WRIT PETITION (STAMP) NO.1011 OF 2021
VIKAS MURLIDHAR NILKANTH AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mrs. D. S. Jape
...
74 WRIT PETITION (STAMP) NO.1077 OF 2021
GOVIND DASHRATH INGALE AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mrs. D. S. Jape
...
75 WRIT PETITION (STAMP) NO.1403 OF 2021
ATISH SHRIHARI KAMBLE AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mrs. D. S. Jape
...
76 WRIT PETITION (STAMP) NO.1413 OF 2021
HEMANT RAMDAS LANGE AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mrs. D. S. Jape
...
17 wp 4817.2020+
77 WRIT PETITION (STAMP) NO.1570 OF 2021
JAYRAJ HARIBA GAIKWAD AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Kulkarni Pramod A.
AGP for Respondents/State: Mrs. D. S. Jape
...
CORAM: S. V. GANGAPURWALA &
SHRIKANT D. KULKARNI, JJ.
DATE: 14th JANUARY, 2021
PER COURT:
1. Learned counsel for the petitioners seeks
leave to amend and claim relief on the basis of
equal pay for equal work. Leave granted.
2. The petitioners in these petitions seek
relief of regularization and equal wages for
equal work.
3. As far as the relief of regularization is
concerned, reliance is placed on the order passed
by this Court at Principal Seat in Writ Petition
No. 10260/2019 dated 03.09.2019. The Division
Bench at the principal seat, in the said matter,
passed following order:
18 wp 4817.2020+
"In the light of the fact that the
concerned persons are looking into the
grievance of the petitioners, met and
made appropriate recommendations and no
final decision is taken as yet, this
writ petition can be disposed and is
accordingly disposed of by keeping open
all the contentions and to be raised in
the event the grievances of the
petitioners still survive."
The same will apply to the present petitioners
also.
4. As far as grievance of the petitioners
of equal pay for equal work is concerned, the
petitioners placed reliance on the order dated
08.12.2020 passed by the Division Bench at
Principal Seat in Writ Petition St. No. 92250/2020
with connected writ petitions and the judgment
and order of this Court at Nagpur Bench in Writ
Petition No. 2247/2014, dated 20th November, 2019.
The Division Bench at the Principal Seat, relying
upon the judgment of Division Bench of Nagpur
Bench, passed the following order on 08.12.2020 in
Writ Petition St. No. 92250/2020 with connected
writ petitions.
19 wp 4817.2020+
"5. This Court, in the judgment relied on behalf
of the petitioners, in the matter of Dhiraj S.
Wankhede (supra) has held:
"9. The other relief claimed by the
petitioners is about pay parity with
the regular drivers in Class-III
category. In this regard the law has
been settled by the Hon'ble Apex Court
in the case of State of Punjab and
others...Versus...Jagjit Singh and
others , reported in (2017 )1 SCC 148.
10. The Hon'ble Supreme Court has held
that no artificial parameters can be
devised to deny the fruits of labour
when an employee performs the same work
as another employee. The Hon'ble Apex
Court has further held that no
artificial distinction can be made
between such two employees, whereby one
is given higher salary and another is
paid lower salary. Relevant
observations of the Hon'ble Apex Court
appearing in paragraph no.58 of the
judgment are reproduced as below :-
"58. In our considered view, it is
fallacious to determine artificial
parameters to deny fruits of labour. An
employee engaged for the same work
cannot be paid less than another who
performs the same duties and
responsibilities. Certainly not, in a
welfare State. Such an action besides
being demeaning, strikes at the very
foundation of human dignity. Anyone,
who is compelled to work at a lesser
wage does not do so voluntarily. He
does so to provide food and shelter to
his family, at the cost of his self-
respect and dignity, at the cost of his
20 wp 4817.2020+
self-worth, and at the cost of his
integrity. For he knows that his
dependents would surfer immensely, if
he does not accept the lesser wage. Any
act of paying less wages as compared to
others similarly situate constitutes an
act of exploitative enslavement,
emerging out of a domineering position.
Undoubtedly, the action is oppressive,
suppressive and coercive, as it compels
involuntary subjugation."
11. It is clear that the Hon'ble Supreme
Court has held that when one employee
discharges/performs same work as another
employee, there cannot be any
distinction between the two employees so
far as the application of the pay scale
to both of them is concerned. The
Hon'ble Apex Court has further held that
all the temporary employees who are
performing similar work as the regular
employees would be entitled to draw
wages at the minimum of the pay scale
(at the lowest grade, in the regular pay
scale) extended to regular employees
holding the same post. This relief would
also have to be granted to all the
petitioners as there is no dispute that
their work is similar to the work of the
regular drivers."
6. The fact that the petitioners in
above referred judgment were
contractual employees is not disputed.
We are, therefore, of the opinion
that the issue involved in all these
petitions is covered by view taken by
this Court in its judgment dated
21 wp 4817.2020+
20.11.2019 in above referred writ
petition. Accordingly, the following
order is passed.
a. The petitioners be paid wages
at the minimum of the pay scale
at the lowest grade, in the
regular pay scale extended to the
regular employees holding the
same post with effect from the
date of the petition.
b. The respondent No.5 is directed
to comply with this order within
six months from today.
c. No order as to costs."
5. In view of the consistent view taken at
the Principal Seat and at Nagpur Bench, we
follow the same course and pass following order:
O R D E R
(a) The petitioners be paid wages at the minimum
of the pay scale at the lowest grade, in the
regular pay scale extended to the regular
employees holding the same post with effect
from the date of the petition.
(b) The respondent No.5 is directed to comply
with this order within six months from today.
22 wp 4817.2020+
6. With the aforesaid observation and directions,
writ petitions are disposed of. No costs.
[SHRIKANT D. KULKARNI, J.] [S. V. GANGAPURWALA, J.]
marathe
