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The Chief Executive Officer And ... vs Aba Namdeo Londhe And Others
2022 Latest Caselaw 11406 Bom

Citation : 2022 Latest Caselaw 11406 Bom
Judgement Date : 10 November, 2022

Bombay High Court
The Chief Executive Officer And ... vs Aba Namdeo Londhe And Others on 10 November, 2022
Bench: Mangesh S. Patil, Abhay S. Waghwase
                                 1                    CA - 907-Group-RA


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     BENCH AT AURANGABAD

          907 CIVIL APPLICATION NO.7519 OF 2021 IN
   REVIEW APPLICATION (ST.) NO. 2791 OF 2021 IN WP/8149/2021

             THE CHIEF EXECUTIVE OFFICER AND ANOTHER
                             VERSUS
              LAHANBHAU NARAYAN SAHANE AND OTHERS

                                WITH
            CA/7482/2022 IN RAST/13194/2021 IN WP/7836/2019

            CA/7489/2022 IN RAST/13091/2021 IN WP/4989/2019

             CA/7494/2022 IN RAST/2404/2021 IN WP/9663/2019

            CA/7492/2022 IN RAST/12701/2021 IN WP/8140/2019

            CA/12220/2022 IN RAST/3831/2021 IN WP/7658/2019

             CA/2303/2022 IN RAST/6412/2021 IN WP/4557/2019

            CA/7468/2022 IN RAST/17978/2021 IN WP/9523/2019

            CA/7470/2022 IN RAST/3263/2021 IN WP/14797/2017

           CA/6951/2022 IN RAST/13099/2021 IN WP/7844/2019

           CA/14935/2022 IN RAST/3044/2021 IN WP/12450/2019

           CA/12464/2021 IN RAST/13787/2021 IN WP/3005/2020

            CA/7498/2022 IN RAST/3428/2021 IN WP/9189/2019

           CA/12459/2021 IN RAST/15192/2021 IN WP/1071/2020

            CA/7497/2022 IN RAST/13107/2021 IN WP/7805/2019

             CA/7501/2022 IN RAST/2402/2021 IN WP/9684/2019

           CA/11960/2022 IN RAST/13789/2021 IN WP/7390/2019

            CA/7479/2022 IN RAST/13783/2021 IN WP/7360/2019

          CA/10124/2022 IN RAST/13068/2021 IN WP/15250/2017

             CA/7499/2022 IN RAST/12706/2021 IN WP/181/2020




::: Uploaded on - 11/11/2022                ::: Downloaded on - 12/11/2022 00:42:42 :::
                                         2                     CA - 907-Group-RA

           CA/14936/2022 IN RAST/24961/2020 IN WP/9084/2019

             CA/545/2022 IN RAST/13093/2021 IN WP/1537/2020

           CA/14937/2022 IN RAST/2514/2021 IN WP/15533/2019

             CA/7473/2022 IN RAST/3820/2021 IN WP/8780/2019

             CA/7485/2022 IN RAST/2799/2021 IN WP/7649/2019

             CA/7487/2022 IN RAST/3421/2021 IN WP/6554/2019

           CA/12228/2022 IN RAST/13095/2021 IN WP/7827/2019

            CA/7488/2022 IN RAST/13200/2021 IN WP/7861/2019

           CA/12227/2022 IN RAST/13196/2021 IN WP/7830/2019

            CA/7471/2022 IN RAST/13202/2021 IN WP/7802/2019

          CA/12461/2021 IN RAST/14948/2021 IN WP/12519/2019

                           RA/46/2022 IN WP/2457/2021

                               RA/182/2022 IN WP/97/2021

           CA/12331/2021 IN RAST/14863/2021 IN WP/5204/2018

           CA/2379/2022 IN RAST/3046/2021 IN WP/14253/2019

            CA/2274/2022 IN RAST/2517/2021 IN WP/14488/2019

           CA/6942/2022 IN RAST/14951/2021 IN WP/8329/2019

            CA/7484/2022 IN RAST/13103/2021 IN WP/7801/2019

          CA/12460/2021 IN RAST/13075/2021 IN WP/14950/2019

         CA/7477/2022 IN RAST/2407/2021 IN WP/9687/2019
                                   ...
            Advocate for Applicants : Mr. Aghav Avinash D.
             AGP for respondent - State : Mr. S.P. Tiwari,
advocates for respondent/s : Mr. E.S. Murge, Mr. V.G. Salgare, Mr. S.B.
Dushing, Mrs. K.S. Bhale, Mr. K.S. Mathpati, Mr. P.K. Wagh respectively
                                   ...

                                 CORAM      : MANGESH S. PATIL &
                                              ABHAY S. WAGHWASE, JJ.
                                 DATE       : 10 NOVEMBER 2022





                                      3                     CA - 907-Group-RA


PC :

Heard learned advocate for the review petitioners and for

some of the respondents.

2. Delay is condoned.

3. The Chief Executive Officer of the Zilla Parishad is seeking

review of the impugned orders passed by this Court in the respective

writ petitions. The petitioners were awarded certificate of excellent

work OR District Awardee Teachers. The benefit granted to them by

way of advance increment was sought to be withdrawn pursuant to the

Government resolution dated 24-08-2017.

4. By the order under review, it was held that that

Government resolution will have prospective effect. Similar review

petitions being review application (Civil) no. 170 of 2022 with

connected matters were disposed of by a detailed judgment and order

dated 30-08-2022.

5. For the same reasons, we dismiss the present Review

Applications.



     [ ABHAY S. WAGHWASE ]                      [ MANGESH S. PATIL ]
            JUDGE                                     JUDGE

arp/





 

 
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