The State Of Maharashtra, Thr. ... vs Santosh S/O Datta Khadse And ...
2022 Latest Caselaw 5738 Bom

                                                                 1                               903-CA-1255-2020.odt


                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              NAGPUR BENCH, NAGPUR
                                              CIVIL APPLICATION (W) NO. 1255 OF 2020
                                                 IN WRIT PETITION NO. 1609 OF 2020
                                     (The State of Maharashtra & Ors. Vs. Santosh s/o Datta Khadse & Anr.)
                    Office Notes, Office Memoranda of Coram,
                    appearances, Court's orders of directions                         Court's or Judge's order
                    and Registrar's orders.
                           Ms. K.R. Deshpande, A.G.P. for the petitioners.
                           Shri R.L. Khapre, Senior Advocate with Shri M.R. Joharapurkar, Advocate for the
                    respondents.

                                  CORAM : A. S. CHANDURKAR AND URMILA JOSHI-PHALKE, JJ.

DATE : JUNE 22, 2022.

By relying upon the observations in paragraphs 42 and 54 of the judgment in the case of State of Punjab And Ors. Vs. Jagjit Singh And Ors. [AIR 16 SC 5176], it is submitted that the respondents in the Writ Petition are entitled to be paid salary on regular scale.

The learned Assistant Government Pleader seeks time to file reply to the Civil Application.

Time granted. Put up for further consideration on 07/07/2020.

(URMILA JOSHI-PHALKE, J.) (A. S. CHANDURKAR, J.)

SUMIT

Digitally signed bySUMIT CHETAN AGRAWAL Signing Date:22.06.2022 17:09