Sanjay Ramrao Sude vs The State Of Maharashtra And ...
2022 Latest Caselaw 1523 Bom

                                     (1)                               51-wp-2115-2022




          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                        WRIT PETITION NO.2115 OF 2022

 SANJAY RAMRAO SUDE                                             ..PETITIONER

                  VERSUS

 THE STATE OF MAHARASHTRA AND OTHERS                            ..RESPONDENTS
                        ...
 Mr. Shivkumar K. Mathpati, Advocate for the
 Petitioner.
 Mr. S. P. Tiwari, AGP for Respondents-State.
 Mr. S. R. Yadav-Lonikar, Advocate for Respondent
 Nos.3 to 5.
                                           ...

                                CORAM : S. V. GANGAPURWALA &
                                        S. G. DIGE, JJ.

DATED : 14th FEBRUARY, 2022.

PER COURT:-

1. The petitioner seeks notional benefit of annual increment considering the date of retirement to be 1st July.

2. The learned counsel for the petitioner submits that, in similar set of facts this Court in Writ Petition No.6396/2020 under order dated 24.06.2021 has allowed the petition and directed to grant last annual increment.

3. The learned counsel further submits that, the said judgment of the Division Bench of this Court has been confirmed by the Apex Court. The Special Leave Petition filed by the State is dismissed.

                                          (2)                              51-wp-2115-2022




 4.               The          learned         A.G.P.    accepts          notice         for
 respondent             nos.1      and         2.       Mr.    Lonikar,           learned

counsel appears for respondent no.3 to 5.

5. Stand over to 21.02.2022.

   (S. G. DIGE)                                         (S. V. GANGAPURWALA)
          JUDGE                                                 JUDGE


 Devendra/February-2022