Ravikant Rupchand Ahire And ... vs The State Of Maharashtra Through ...
2021 Latest Caselaw 14530 Bom

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        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD

                      WRIT PETITION NO. 9478 OF 2021

          Ravikant Rupchand Ahire and others              ..   Petitioners

                   Versus

          The State of Maharashtra and others             ..   Respondents

 Shri Balaji S. Shinde, Advocate for Petitioners.
 Shri K. N. Lokhande, A.G.P. for Respondent Nos. 1 to 5.
 Shri Nilesh N. Desale, Advocate for Respondent Nos. 6 to 9.

                           CORAM :    S. V. GANGAPURWALA AND
                                      R. N. LADDHA, JJ.

DATE : 05TH OCTOBER, 2021.

FINAL ORDER :

. Mr. Shinde, the learned advocate for petitioners submits that, the petitioners are entitled for one step more pay scale on the ground that the petitioners are serving in tribal area. The said benefit was earlier given to petitioners, however, it is withdrawn.

2. Mr. Desale, the learned counsel for the respondent Nos. 6 to 9 submits that, representation of the petitioners is pending to that effect. The respondent No. 6 would decide the same.

3. The respondent No. 6 shall decide the representation of the petitioners. The respondent No. 6 while deciding the representation of the petitioners shall also consider judgment

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delivered by this Court in Writ Petition Stamp No. 9543 of 2021 with other connected writ petitions under order dated 14 th July, 2021 at it's Principal Seat at Bombay.

4. The said representation shall be decided on its own merits, in accordance with law and policy, expeditiously and preferably within a period of three (03) months from today. The writ petition is disposed of. No costs.

[R. N. LADDHA, J.] [S. V. GANGAPURWALA, J.]

bsb/Oct.21