Citation : 2022 Latest Caselaw 1525 Bom
Judgement Date : 14 February, 2022
19-WP-8285-19 1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO.8285 OF 2019
Lalaji s/o Saoji Brahmankar, Arjuni Morgaon, Dist. Gondia
-vs-
The Divisional Commissioner, Nagpur and ors.
---------------------------------------------------------------------------------------------------------------------------------
Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
Shri A. R. Deshpande, Advocate for petitioner.
Shri A. M. Deshpande, Additional Government Pleader for respondent
No.1.
Shri A. Y. Kapgate, Advocate for respondent Nos.2 and 3.
CORAM : A. S. CHANDURKAR AND G. A. SANAP, JJ.
DATE : February 14, 2022
Pursuant to the order dated 17/01/2020, the Chief Executive Officer has taken a decision on 08/03/2021 and has held the petitioner entitled for Grade Pay of Rs.4800/- from the date of the petitioner's promotion till 30/11/2018. In the light of that decision the petitioner has moved Civil Application No.315/2022. It is submitted that in view of the judgment of this Court in Writ Petition No.1010 of 2015 (Grace George Pampoorickal vs. Municipal Corporation of Gr. Mumbai and ors.) dated 20/04/2018 the petitioner would be entitled to Grade Pay of of 4900/-.
The learned counsel for the Zilla Parishad to examine the aforesaid and make a statement in that regard.
Stand over three weeks.
(G. A. Sanap, J.) (A. S. Chandurkar, J.)
Asmita
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