Prachi W/O Dilip Deshpande vs State Of Maha., Thr. Secretary, ...
2022 Latest Caselaw 5943 Bom

WP 1859-2022                                   1                     Judgment

           IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                     NAGPUR BENCH, NAGPUR.
                  WRIT PETITION NO. 1859 OF 2022
Dr. Prachi w/o Dilip Deshpande,
aged about 62 years, Occ. Retired,
R/o Plot No. 85, 'Praktan', Prasad Nagar
Jaitala Road, Nagpur - 440036.
                                                                   PETITIONER
                                .....VERSUS.....
1.   State of Maharashtra,
     through its Secretary,
     Higher and Technical Education Department,
     Mantralaya, Mumbai - 400032.

2.   The Joint Director of Higher Education,
     Nagpur Division, Nagpur.
                                                               RESPONDENTS

               Shri Anand Parchure, Advocate for the petitioner.
                 Ms. T.H. Udeshi, A.G.P. for the respondents.


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

DATE : 27th JUNE, 2022.

ORAL JUDGMENT (PER : A.S. CHANDURKAR, J.)

RULE. Rule made returnable forthwith and heard the learned

Counsel for the parties.

2. The petitioner seeks benefit of four advance increments as

well as revised post retirement benefits in terms of Clause 11 of the

Government Resolution dated 11/12/1999. In support of this prayer,

reliance is placed on the judgment of this Court in Writ Petition No.

3300/2010 (Dr. Dashrath s/o Baliram Jadhao & Ors. Vs. State of

Maharashtra & Anr. Decided on 15/03/2018 ).

WP 1859-2022 2 Judgment

3. In the affidavit-in-reply filed on behalf of respondent No.2, it

has been stated that within a period of four weeks, a decision in the

matter of granting four advance increments to the petitioner would be

taken.

4. Considering the aforesaid, the Writ Petition is disposed of by

directing respondent No.2 to take into consideration the judgment of this

Court in Writ Petition No. 3300/2010 and take a decision on the

petitioner's entitlement to four advance increments and revised post

retirement benefits. The decision taken be communicated to the

petitioner.

5. Rule is made absolute in the aforesaid terms. No costs.

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

SUMIT

Digitally signed bySUMIT CHETAN AGRAWAL Signing Date:28.06.2022 18:31