Gangadhar Kashinath Dongre vs The State Of Maharashtra Through ...
2022 Latest Caselaw 11838 Bom

                                                                  W.P. no.10569/2021
                                          :: 1 ::


           IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                               BENCH AT AURANGABAD


                     WRIT PETITION NO.10569 OF 2021


 Gangadhar s/o Kashinath Dongre                           ... PETITIONER
          VERSUS
 The State of Maharashtra & ors.                          ... RESPONDENTS
                                 .......
 Mr. V.G. Salgare, Advocate for petitioner
 Mr. P.S. Patil, A.G.P. for respondents No.1 to 3
 Mr. D.A. Karnik, Advocate holding for
 Mr. Vivek Dhage, Advocate for respondents No.4 & 5.
                                 .......

                           CORAM :         R.G. AVACHAT, AND
                                           SANDIPKUMAR C. MORE, JJ.

                           DATED :         18th NOVEMBER, 2022.

 PER COURT :

This motion for speaking to minutes has been

moved in view of subsequent speaking to minutes allowed by

the Division Bench, of its order dated 30/6/2022, vide order

dated 26/8/2022 in Writ Petition No.6638/2022.

2. Learned A.G.P. and the learned counsel for

respondents No.4 and 5 jointly submit that, if the speaking to

minutes, as prayed, is allowed, that would lessen the burden

on the State Exchequer and, therefore, there would not be

any prejudice to the other side by granting the same. In view

W.P. no.10569/2021 :: 2 ::

of the same :-

The matter "it would be appropriate to restrict the

monetary benefits arising out of grant of annual increment on

01/07/2007 for a period of three years preceding the date of

her superannuation or the actual benefits whichever are less" ,

appearing from line No.4 of paragraph No.4 of the judgment

dated 7th July, 2022, be replaced by the following :

"It would be appropriate to restrict the monetary

benefits arising out of granting of annual

increments on 1st July 2007 for a period of three

years preceding the date of filing of the Writ

Petition or the actual benefits, whichever is less".

Motion for speaking to minutes is disposed of.

(SANDIPKUMAR C. MORE, J.) (R.G. AVACHAT, J.)

fmp/-