Subhas Bhikaji Ludarkar And ... vs State Of Maharashtra, Thr. ...
2022 Latest Caselaw 13033 Bom

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

                         WRIT PETITION NO. 7984 OF 2022
                 (Subhash Bhikaji Ludarkar & Ors. V/s State of Maharashtra & Ors.)


Office   Notes,    Office                        Court's or Judge's orders
Memoranda of Coram,
Appearances,      court's
orders or directions and
Registrar's orders


                              Mr. A. P. Kalmegh, Advocate for Petitioners.
                              Ms. N. P. Mehta, Assistant Government Pleader for
                              Respondent Nos.1 and 2.
                                               ------

             CORAM            : A. S. CHANDURKAR AND ANIL L. PANSARE, JJ.

             DATE             : DECEMBER 14, 2022.

             .                Heard.

2. The Petitioners who have retired after serving at the Respondent No.3 - University seek grant of annual increment that has been denied to them since they superannuated on 30th June of the previous year.

3. It is submitted that this Court in Writ Petition No. 5412/2021 (Murlidhar Ninoo Patil & Ors. V/s State of Maharashtra & Ors.) has granted similar relief against the Respondent No.2.

4. Subject to payment of deficit Court-fees, issue 2/2 25.wp.7984.2022.odt

notice to the Respondents, returnable in four weeks.

5. Ms. Mehta, the learned Assistant Government Pleader waives service of notice on behalf of the Respondent Nos.1 and 2.

6. In the meanwhile, Respondent No.3 shall consider the entitlement of the Petitioners to grant of notional increment in the light of judgment of this Court in the case of Murlidhar Ninoo Patil & Ors. (supra).

(ANIL L. PANSARE, J.) (A. S. CHANDURKAR, J.)

Yadav VG

Digitally Signed ByVIJAYA GOURISHANKAR YADAV Signing Date:14.12.2022 19:11