Vaishali Wamanrao Joshi vs State Of Maharashtra, Through Its ...
2021 Latest Caselaw 9733 Bom

 Judgment                                1                         W.P.No.1492.2020.odt


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                         NAGPUR BENCH, NAGPUR.

                          WRIT PETITION NO. 1492 OF 2020


          Vaishali Wamanrao Joshi,
          Aged about 69 years, Occu. - Retired,
          R/o Flat No.12, "A" Wing,
          Ruturaj Apartment, Paud Road,
          Kothrud, Pune.
                                                              .... PETITIONER

                                   // VERSUS //

 1)       State of Maharashtra,
          through its Secretary,
          Rural Development and Water
          Conservation Department,
          Mantralaya, Mumbai-32.

 2)       State of Maharashtra,
          through its Secretary,
          School Education and Sports
          Department, Mantralaya,
          Mumbai-32.

 3)       Divisional Commissioner,
          Nagpur Division, Nagpur,
          Tq. and Dist. Nagpur.

 4)       Zilla Parishad, Washim
          through its Chief Executive Officer,
          Washim, Tq. and Dist. Washim.

 5)       Education Officer (Primary),
          Zilla Parishad, Washim,
          Tq. and Dist. Washim.
                                               .... RESPONDENTS
  ______________________________________________________________
      Shri A. R. Deshpande, Advocate for the petitioner.
      Smt. K. S. Joshi, In-charge G.P. for respondent Nos.1 to 3.
      Shri Amol Deshpande, Advocate for respondent Nos.4 and 5.
 ______________________________________________________________


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  Judgment                                 2                       W.P.No.1492.2020.odt



                           CORAM : SUNIL B. SHUKRE AND
                                   ANIL S. KILOR, JJ.

DATED : 26.07.2021

ORAL JUDGMENT : (Per Sunil B. Shukre, J.)

1. Heard. Rule. Rule made returnable forthwith. Heard finally

by consent of the learned counsel appearing for the parties.

2. Learned counsel for the petitioner submits that the issue

involved in this petition is squarely covered by the view taken by this

Court in the bunch of writ petitions starting with Writ Petition No.5419

of 2018, Sanjay Ramkrushan Waghmare and Ors. Vs. State of

Maharashtra and Ors., decided on 14.02.2019. Smt. Joshi, learned G.P.

for respondent Nos.1 to 3 agrees.

3. We, therefore, find no difficulty to allow this petition on

similar lines. The petition is allowed accordingly.

4. The respondent/Zilla Parishad after satisfying themselves

about the petitioners being District Awardee Teachers having been

awarded certificates prior to 04.09.2018 shall individually consider the

case of the petitioners for additional increment as is laid down under

Judgment 3 W.P.No.1492.2020.odt

the Government Resolution dated 12.12.2000. The same shall be

considered on merits of each individual case by considering the

judgments rendered in all the applicable cases as expeditiously as

possible and preferably within a period of six months.

5. Rule is made absolute in the above terms with no order as

to costs.

            (ANIL S. KILOR, J.)                 (SUNIL B. SHUKRE J.)




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