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Sopan S/O. Maroti Kurwade vs The State Of Maharashtra Thr. ...
2021 Latest Caselaw 12396 Bom

Citation : 2021 Latest Caselaw 12396 Bom
Judgement Date : 1 September, 2021

Bombay High Court
Sopan S/O. Maroti Kurwade vs The State Of Maharashtra Thr. ... on 1 September, 2021
Bench: S.B. Shukre, Anil S. Kilor
                                                                                          1                                            W.P.No.1297.2021

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

                                               WRIT PETITION NO. 1297 OF 2021

                         Sopan S/o Maroti Kurwade and Ors.,
                                         ..VS..
  State of Maharashtra, through its Secretary, Social Welfare Department, Mantralaya,
                                   Mumbai and Ors.,
---------------------------------------------------------------------------------------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of Coram,                                                                   Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
---------------------------------------------------------------------------------------------------------------------------------------------------------------------------
                                               Shri R. N. Ghuge, Advocate for
                                               Shri N. P. Mehta, A.G.P. for respondent Nos.1 to 3.


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

DATED : 01.09.2021

1. Heard.

2. Learned counsel for the petitioners submits that the Assured Career Progression Scheme is equally applicable to the petitioners, who are the employees of Group 'C' and Group 'D' category. He relies upon the judgment rendered by this Court in the case of Vilas S/o Laxman Dukale Vs. State of Maharashtra and Ors., in Writ Petition No.178 of 2014, decided on 22.07.2014. He further submits that in-spite of the petitioners being entitled to be given benefit of Assured Career Progression Scheme, the petitioners are being denied the same.

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

4. Ms N. P. Mehta, learned A.G.P. waives service of notice for respondent Nos.1 to 3.

                                           JUDGE                       JUDGE




Kirtak





 

 
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