Gajanan Eknath Kharabe vs The Principal Secretary, School ...
2022 Latest Caselaw 4848 Bom

Judgment                          1               29-W.P.No.3457.2021.odt




           IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                     NAGPUR BENCH, NAGPUR.

                 WRIT PETITION NO. 3457 OF 2021


      Gajanan Eknath Kharabe,
      Aged about 58 years, Occu. - Retired,
      R/o. Infront of Rajpal Petrol Pump,
      Mohan Nagar, Nagpur Road,
      Wardha.
                                              .... PETITIONER

                            // VERSUS //

1)    The Principal Secretary,
      School Education and Sports
      Department, Mantralaya,
      Extension Bhavan, Madam Kama
      Road, Hutatma Rajguru Chowk,
      Mumbai-400032.

2)    The Education Officer (Secondary),
      Zilla Parishad, Wardha-442001.

3)    The Mahila Sewa Mandal, Wardha
      through Secretary, Mahila Ashram,
      Sewagram Road, Wardha through
      its Secretary.

4)    Ratnibai Vidyalaya, Wardha,
      Near Head Post Office, Wardha
      through its Head Master.

5)    The Senior Accounts Officer,
      Office of Accountant General
      (A & E) II, Maharashtra, Nagpur
                                             .... RESPONDENTS
______________________________________________________________
     Mrs. Kirti Satpute, Advocate for the Petitioner.
     Ms. H.N. Jaipurkar, Assistant Government Pleader for
     Respondent Nos.1, 2 and 5.
______________________________________________________________
 Judgment                              2                   29-W.P.No.3457.2021.odt




                   CORAM : SUNIL B. SHUKRE AND
                           SMT. M.S. JAWALKAR, JJ.

DATED : 05.05.2022

ORAL JUDGMENT : (Per Sunil B. Shukre, J.)

1. Heard. Rule. Rule made returnable forthwith. Heard finally

by consent of the learned counsel appearing for the parties.

2. Mrs. Kirti Satpute, learned counsel for the Petitioner states

that facts of this Petition are identical to the facts of Writ Petition

No.5864 of 2019 and therefore, this Petition be allowed on similar

lines as Writ Petition No.5864 of 2019, which was decided on

2nd March, 2022.

3. Ms. H.N. Jaipurkar, learned A.G.P. appears for Respondent

Nos.1, 2 and 5 does not dispute the aforestated position.

4. The Writ Petition is, therefore, allowed in terms of prayer

clause (i). We direct the Zilla Parishad, Wardha to take all necessary

steps for granting notional annual increment to the Petitioner within a

period of two months from the date of receipt of copy of the judgment.

The Petitioner would be entitled to receive all

consequential benefits accordingly.

Rule is made absolute in the above terms. No costs.

Judgment 3 29-W.P.No.3457.2021.odt

Authenticated copy of the judgment be furnished to all

parties.

Parties shall act upon the authenticated copy of the

judgment.

(SMT. M.S. JAWALKAR, J.) (SUNIL B. SHUKRE, J.)

Kirtak

Digitally Signed By:KIRTAK BHIMRAO JANARDHAN Signing Date:05.05.2022 16:29