Ashok Shriram Lahane vs The State Of Maharashtra,Thr. Its ...
2021 Latest Caselaw 16125 Bom

                                                                                         1                                                 W.P.No.4680.2021

                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      NAGPUR BENCH : NAGPUR

                                               WRIT PETITION NO. 4680 OF 2021

                                                      Shri Ashok Shriram Lahane,
                                                                 ..VS..
                                                   The State of Maharashtra and Ors.,
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Office Notes, Office Memoranda of Coram,                                                                     Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                                               Shri B. G. Kulkarni, Advocate for petitioner.
                                               Shri S. M. Ukey, Addl.G.P. for respondent Nos.1 to 4.


                                                             CORAM : SUNIL B. SHUKRE AND
                                                                     ANIL L. PANSARE, JJ.

DATED : 22.11.2021

1. Heard.

2. According to learned counsel for the petitioner, the impugned order does not comply with the directions given by this Court in the earlier round of litigation being Writ Petition No.651 of 2017, decided on 12.09.2017, wherein this Court had directed the respondent No.4 to verify the records and determine the date from which the up-gradation to the post of full time Librarian to be granted to the petitioner. He further submits that the applicable norms say that when for a period of five years, the students' strength is consistently above 1000 mark a part time Librarian becomes entitled to be upgraded to the post of full time Librarian from the first year of these five years and in this case, according to him, the petitioner ought to have been upgraded to the post of

full time Librarian either from the year 1995-96 or at least from the year 1998-99, as during all the subsequent years, the students' strength, as seen from the chart at page No.65, was consistently above 1000 mark. He places reliance upon the judgment of this Court dated 28.01.2015 rendered in Writ Petition No.6630 of 2015 and further judgments in Writ Petition No.1154 of 2015, decided on 18.03.2015, Writ Petition 1272 of 2015, decided on 20.01.2016 and other judgments, copies of which have been filed on record of the case.

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

4. Shri S. M. Ukey, learned Addl.G.P. waives service of notice for respondent Nos.1 to 4.

                                        JUDGE                  JUDGE




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