Shivadas Deomanrao Katore vs The State Of Maha., Thr. Its ...
2021 Latest Caselaw 9903 Bom

                                                                                                   11-wp 2350-21.odt
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                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             NAGPUR BENCH, NAGPUR.

                        CIVIL WRIT PETITION NO. 2350                              OF        2021
                                            Shivadas Deomanrao Katore
                                                             -Vs-
                                        The State of Maharashtra and ors.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                                   Court's or Judge's Orders.
or directions and Registrar's orders.
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                                       Mr. A.I.Shaikh, counsel for the petitioner.
                                       Mr.A.A.Madiwale, A.G.P for respondent Nos.1 and 2.

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

                                                DATE             : 28.07.2021.

                                  1.             Heard.

2. The grievance of the petitioner is that though senior, his salary was not step up to the scale at which the salary was being drawn by his juniors.

3. According to learned counsel for the petitioner, the issue involved here is fairly covered by the view taken by Aurangabad Bench in its judgment delivered in Writ Petition No. 10283 of 2012 and Writ Petition No.888 of 2013 on 21.11.2013.

4. Issue notice for final disposal at admission stage to the respondents, returnable after four weeks.

5. Learned AGP waives service of notice for respondent Nos.1 and 2.

                                          JUDGE                                              JUDGE
Kavita