Bombay High Court
Murlidhar S/O Ninoo Patil And ... vs State Of Maharashtra, Thr. Its ... on 5 May, 2022
Bench: S.B. Shukre, Mukulika Shrikant Jawalkar
Judgment 1 38-W.P.No.5412.2021.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO. 5412 OF 2021
1) Murlidhar S/o Ninoo Patil,
Age : 71 years, Occu. - Retired,
R/o. 12, Khedkar Nagar,
Near Samaj Mandir, Akola - 444 001.
2) Ganiullah Zainulla Khan,
Age: 70 years, Occ : Retired,
R/o. 3A, Aazad Colony,
Behind S.T. Workshop,
Kaulkhed, Akola.
3) Ganesh Dadaji Sorte,
Age: 70 years, Occ : Retired,
R/o. Siddhi Vinayak Co-op.
Housing Colony,
Gorakshan Road, Akola.
4) Waman Shamrao Pawar,
Age: 70 years, Occ : Retired,
R/o. 195, Pannase Layout,
Indraprasth Nagar, Nagpur - 440022.
5) Shankar Baxiram Dhurve,
Age: 70 years, Occ : Retired,
R/o. 20, Gondwana Nagar,
Manish Nagar, Nagpur - 440037.
6) Ramrao Yashwantrao Sonkusare,
Age: 70 years, Occ : Retired,
R/o. Shivalay, 4, Bhakre Layout,
Near Papadkar Sabhagruha, Nagpur.
7) Vasant Jijeba Kawarkhe,
Age: 70 years, Occ : Retired,
R/o. Kothari Vatika No.1,
Malkapur, Dist. Akola.
8) Dilip Manohar Lanjewar,
Age: 69 years, Occ : Retired,
R/o. 186, Surendra Nagar, Nagpur.
Judgment 2 38-W.P.No.5412.2021.odt
9) Ramdas Punjaji Chauke (Dead)
through Legal heirs :
9.a) Smt. Nirmala Ramdas Chauke,
Aged 59 years, Occ : Housewife,
9.b) Shri Yogesh Ramdas Chauke,
Age 40 years, Occ : Service,
9.c) Shri Nilesh Ramdas Chauke,
Aged 35 years, Occ : Service,
All 9(a) to (c) R/o. Sarode Layout,
Bagirathi Nagar, Gudadhi, Akola,
Tq. & Dist. Akola.
9.d) Sau. Rajani Haridas Bagale,
Aged : 42 years, Occ : Housewife,
R/o. Hatekar Wadi, Mothi Umari,
Akola, Tq. And Dist. Akola.
10) Vijay Nilkanth Dod,
Age: 64 years, Occ : Retired,
R/o. Flat No.11, Rajani Apt.
Shastri Nagar, Akola - 444001.
11) Yadao Murlidhar Ingle,
Age: 65 years, Occ : Retired,
R/o. Z.P. Road, Camp Area,
Amravati.
12) Bhaskar Rustamrao Patil,
Age: 65 years, Occ : Retired,
R/o. Shahu Nagar, Khamgaon Road,
Chikhli, Dist. Buldhana.
.... PETITIONERS
// VERSUS //
1) State of Maharashtra,
Through its Secretary,
Department of Finance,
Mantralaya, Mumbai-400032.
Judgment 3 38-W.P.No.5412.2021.odt
2) State of Maharashtra,
Through its Secretary,
Department of Agriculture,
Mantralaya, Mumbai-400032.
3) Dr. Panjabarao Deshmukh Krishi
Vidyapeeth, Akola, through
its Registrar, Akola.
.... RESPONDENTS
______________________________________________________________
Mr. A.P. Kalmegh, Advocate for the Petitioners.
Mr. A.M. Deshpande, Additional Government Pleader for
Respondent Nos.1 and 2.
Mr. U.J. Deshpande, Advocate for Respondent No.3.
______________________________________________________________
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. Mr. A.P. Kalmegh, learned counsel for the Petitioners 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.
Judgment 4 38-W.P.No.5412.2021.odt
3. Mr. A.M. Deshpande, learned Addl.G.P. appears for
Respondent Nos.1 and 2 does not dispute the aforestated position.
4. The Writ Petition is, therefore, allowed in terms of prayer
clause (II).
5. We direct the Respondent No.3 - Dr. Panjabrao Deshmukh
Krishi Vidyapeeth, Akola to take all necessary steps for granting
notional annual increments to the Petitioners within a period of two
months from the date of receipt of copy of the judgment.
6. The Petitioners would be entitled to receive all
consequential benefits accordingly.
Rule is made absolute in the above terms. No costs.
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.)
Digitally Signed By:KIRTAKKirtak
BHIMRAO JANARDHAN
Signing Date:05.05.2022
16:29
