Gopal S/O Shivram Sonawale vs The State Of Maharashtra Thru ...
2021 Latest Caselaw 9572 Bom

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      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              CIVIL APPELLATE JURISDICTION
                     WRIT PETITION NO. 2245 OF 2020

Gopal S/o. Shivram Sonawale                           ..... Petitioner

        VERSUS
The State of Maharashtra & Ors.                       ..... Respondents
Mr.Shivkumar K.Mathpati for the Petitioner.
Mr.A.I.Patel, Additional Government Pleader for the State -
Respondent nos. 1 to 5.
Mr.S.P.Thorat, a/w. Mr.G.B.Walawalkar for the Respondent nos. 6 to 8.

                                  CORAM: R. D. DHANUKA AND
                                         R.I.CHAGLA, JJ.

DATE : 20th JULY, 2021 (THROUGH VIDEO CONFERENCE)

P.C:-

At the request of the learned Additional Government Pleader

place the matter High on Board on 30th July, 2021. It is made clear

that no further adjournment would be granted. The parties to address

this Court on the next date whether the petitioner who was declared as

district awardee teacher on 31st August, 2006 was entitled to one

additional increment or not and whether the issues raised in this

petition are concluded by the judgments of Aurangabad Bench of this

Court in Writ Petition No.1954 of 2018 and Writ Petition No.14950 of

2017 or not. This Court will make an endevour to dispose of this writ

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19 - WP 2245 OF 2020.doc

petition finally at the admission stage on the next date subject to time

constraint.

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