Bandu Baburao Mahajan And Others vs The State Of Mahrashtra And Others
2022 Latest Caselaw 7138 Bom

                                   .. 1 ..

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                     18 WRIT PETITION NO.12415 OF 2019

             BANDU BABURAO MAHAJAN AND OTHERS
                                VERSUS
            THE STATE OF MAHARASHTRA AND OTHERS
                                   ...
 Advocate for Petitioners : Mrs. Pooja S. Mundhe h/f. Mr. P.P. Uttarwar
         AGP for Respondent / State : Mrs. M.A. Deshpande
                                   ...

                                  CORAM :        MANGESH S. PATIL &
                                                 SANDEEP V. MARNE, JJ.

                                  DATE       :   25-07-2022

PER COURT :

1.       Heard.

2. By way of this writ petition, the petitioners, who stood retired

on 30.06.2018, are praying for issuance of a direction regarding grant

of one annual increment which was due on 01.07.2018 and to refix

the pension accordingly.

3. After hearing both the sides, it transpires that this issue is no

more res integra. The Division Bench of this Court has already taken

a view in several similar matters by a common Judgment in

Writ Petition No.14632 of 2021 dated 04.05.2022, which in turn has

adopted the view of the Co-ordinate Bench taken earlier in Writ

Petition No.6396 of 2020 by the Judgment and order dated

.. 2 ..

24.06.2021 and confirmed by the Hon'ble Supreme Court by

dismissing the Special Leave to Appeal (C) No.206 of 2022 on

12.01.2022.

4. In the light of above, the Writ Petition is allowed in terms of

prayer clause 'B' and disposed of.

( SANDEEP V. MARNE, J. ) ( MANGESH S. PATIL, J. )

GGP