Parameshwar Ganpat Hagwane And ... vs State Of Maharashtra, Thr. ...
2022 Latest Caselaw 4019 Bom

WP 2445-21                                     1                    Judgment

          IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                    NAGPUR BENCH, NAGPUR.
                   WRIT PETITION NO. 2445/2021
1.   Parameshwar Ganpat Hagwane,
     Age: 30, Occup: Driver,
     R/o: Korta, Tq: Umarkhed, Distt: Yavatmal.
2.   Balu Uattamrao Kattarawad,
     Age: 40, Occup: Driver,
     R/o: Jewali, Tq: Umarkhed, Dist: Yavatmal.
3.   Premdas Keshav Karhale,
     Age: 39, Occup: Driver,
     R/o: Therdi, Tq: Umarkhed, Dist: Yavatmal.
4.   Datta Rajaram Nayadande,
     Age: 49, Occup: Driver,
     R/o: Pohandal, Tq: Mahagaon, Dist:Yavatmal.               PETITIONERS

                                .....VERSUS.....
1.   The State of Maharashtra, Through its Secretary,
     Ministry of Health and Family Welfare,
     Copy to be served on Govt.Pleader High Court,
     Bench at Aurangabad.
2.   Director of Health Services,
     Saint George Hospital Compound,
     P.D'Mello Road, Mumbai-400 001.
3.   Deputy Director of Health Service,
     Akola Circle, Akola.
4.   District Health Officer, Zilla Parishad, Yavatmal.
5.   The Chief Executive Officer,
     Zilla Parishad, Yavatmal.                                RESPONDENT S

                Shri P.A. Kulkarni, counsel for the petitioners.
 Ms N.P. Mehta, Assistant Government Pleader for the respondents nos.1 to 3.
         Shri R.D. Bhuibhar, counsel for the respondent nos.4 and 5.


CORAM : A. S. CHANDURKAR AND SMT. M.S. JAWALKAR, JJ.

DATE : 13TH APRIL, 2022.

ORAL JUDGMENT (PER : A.S. CHANDURKAR, J.)

RULE. Rule made returnable forthwith and heard the learned

counsel for the parties.

WP 2445-21 2 Judgment

2. The petitioners seek similar relief being Ambulance Drivers as

has been granted in Writ Petition No.2247 of 2014 decided on

20.11.2019. The learned counsel for the parties agree that the directions

issued in that writ petition have attained finality on account of dismissal

of the Special Leave Petition preferred by the concerned Zilla Parishad as

well as the State Government.

3. Hence, for reasons assigned in Writ Petition No.2247 of 2014,

the present petitioners are granted similar relief. It is accordingly

directed that the petitioners be paid wages at the minimum of the pay-

scale (at the lowest grade, in the regular pay-scale) extended to regular

employees holding the same post with effect from the date of the petition.

All arrears be calculated accordingly and paid by the respondent no.5 to

the petitioners within a period of six months from the date of the order.

4. Rule is made absolute in aforesaid terms. No costs.

(SMT. M.S. JAWALKAR, J.) (A.S. CHANDURKAR, J.)

APTE

Signed By: Digitally signed byROHIT DATTATRAYA APTE Signing Date:13.04.2022 17:04