Shrikant Vijay Pandit And Another vs The State Of Maharashtra And ...
2021 Latest Caselaw 9548 Bom

                                                   *1*             945wp7438a7615o20



          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                      WRIT PETITION NO.7438 OF 2020

                   UMAKANT RAMRAO KHALANE
                            VERSUS
             THE STATE OF MAHARASHTRA AND OTHERS

                                  AND
                      WRIT PETITION NO.7615 OF 2020

              SHRIKANT VIJAY PANDIT AND ANOTHER
                            VERSUS
             THE STATE OF MAHARASHTRA AND OTHERS

                                  ...
          Advocate for the Petitioners : Shri Panpatte V.S.
  AGP for Respondents 1 and 2 in WP 7438/20 and for Respondent 1
                 in WP 7615/20 : Shri S.G. Sangle
     Advocate for Respondents 3 and 4 in WP 7438/20 and for
     Respondents 3, 4 and 5 in WP 7615/20: Shri B.P. Gonare
    Advocate for Respondent 2 in WP 7615/20 : Shri R.S. Pawar
                                  ...

                                CORAM : RAVINDRA V. GHUGE
                                               &
                                        S.G. MEHARE, JJ.

DATE :- 20th July, 2021

Per Court :-

1. Service on all respondents is complete.

2. Shri B.P.Gonare, learned advocate representing

respondent Nos.3 and 4 in the first petition and respondent Nos.3 to

5 in the second petition, submits that the cause of these petitioners

for seeking 100% grant in aid salary, is squarely covered by the

judgment delivered by this Court on 06.07.2021 in Writ Petition

No.7614/2020 filed by Prakash Dattatray Bagul vs. State of

Maharashtra and others.

*2* 945wp7438a7615o20

3. The learned advocate for the petitioners submits that he

has placed the said judgment dated 06.07.2021 on record.

4. The learned AGP confirms that these petitioners would

be covered by the said judgment.

5. In view of the above, these Writ Petitions are allowed.

The impugned orders dated 11.12.2018, 06.03.2019 and 27.11.2019,

shall stand modified to the extent of the denial of 100% aided

division salary to the petitioners, by the Education Officer. These

petitioners would be entitled for transfer from the unaided post to

the aided post in 100% grant in aid divisions. The corrected approval

orders shall be issued by the concerned respondents as expeditiously

as possible and in any case, on or before 31.08.2021.

6. Needless to state, with this correction, the petitioners

would be entitled for such approval from the dates on which they

stood transferred to grant in aid divisions and the arrears of their

unpaid difference in salary shall be paid as expeditiously as possible

and in any case, on or before 30.09.2021.

kps (S.G. MEHARE, J.) (RAVINDRA V. GHUGE, J.)