Smita Vijay Ghodvinda And Anr vs The State Of Maharashtra And Anr
2021 Latest Caselaw 9233 Bom

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                                                          25 - WP 2711 OF 2021.doc

      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              CIVIL APPELLATE JURISDICTION
                     WRIT PETITION NO. 2711 OF 2021

Mrs.Smita Vijay Ghodvinde & Anr.                      ..... Petitioners
     VERSUS
The State of Maharashtra & Anr.                       ..... Respondents
Mr.N.V.Bandiwadekar, a/w. Mr. Vinayak Kumbhar, i/b. Ms.Ashwini
N.Bandiwadekar for the Petitioner.
Mr.N.K.Rajpurohit A.G.P. for the State - Respondent Nos. 1 and 2.
                                  CORAM: R. D. DHANUKA AND
                                         R.I.CHAGLA, JJ.

DATE : 14th JULY, 2021 (THROUGH VIDEO CONFERENCE)

P.C:-

In our prima facie view, the issue raised in this petition is

covered by the judgments annexed by the petitioners at pages 41 to 79.

Learned A.G.P. seeks time to consider those judgments and to make a

statement before this Court whether the issue involved in this case i.e.

whether the petitioners are entitled to the salary by way of stage-wise

grant as mentioned in the impugned order dated 7th May, 2021 or are

entitled to full salary as covered by those judgments or not. Learned

A.G.P. to make such statement on the next date without fail. It is made

clear that no further adjournment would be granted. Place the matter

on board on 30th July, 2021.

[R.I.CHAGLA, J.]                                 [R. D. DHANUKA, J.]