The Commissioner, Nagpur ... vs Pradip Nagorao Khobragade
2022 Latest Caselaw 7461 Bom

                                                                                                                                      0108 wp 4439 of 2022.odt
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                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         NAGPUR BENCH AT NAGPUR

                                                        WRIT PETITION NO.4439/2022

     The Commissioner, Nagpur Municipal Corporation, Civil Lines, Nagpur and
                                     others
                                  ...Versus...
                          Pradip Nagorao Khobragade

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Office Notes, Office Memoranda of Coram,                                                                             Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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                                                                                        Shri Abhay Sambre, Advocate for petitioner
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                                                                                        CORAM : AVINASH G. GHAROTE, J.

DATE : 01/08/2022

Heard Shri Abhay Sambre, learned counsel for the petitioners. It is contended that the learned Industrial Court by the impugned judgment has incorrectly allowed the complaint by directing the respondents to grant pay scale of Junior Engineer to the complainant from 14/06/2016 along with consequential benefits, which is contrary to Government Resolution dated 01/04/2010 (pg.36), under which the Assured Career Progression Scheme is available, only in respect of posts to which there is a promotion channel and not to isolated post [Clause-2 (B)-4] (pg.37). The complaint has been allowed only on the ground that in the year 1999, the benefit has been granted to one Mr. N.B. Salodkar, 0108 wp 4439 of 2022.odt

(para 11/pg.19), in spite of a finding recorded that the post of Technical Assistant (Electrical) is an isolated post (para 19/pg.23).

Issue notice for final disposal to the respondent, returnable on 12/08/2022.

(AVINASH G. GHAROTE, J.)

Wadkar

Digitally signed bySHAILENDRA SUKHADEORAO WADKAR Signing Date:02.08.2022 10:43