Smt. Malati W/O Pramodrao Gudadhe ... vs State Of Mah. Thr. Its Secretary ...
2022 Latest Caselaw 10517 Bom

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

                             WRIT PETITION NO. 2125 OF 2008

         PETITIONERS :-           1. Smt. Malati Pramodrao Gudadhe ,
                                     Age 51 Years, Occupation Service.

                                  2. Shri.Arun Gopalrao Bhore,
                                     Age 45 Years, Occupation Service.

                                  3. Shri.Gopal Bhimraoji Aamzare,
                                     Age 46 Years, Occupation Service

                                  4. Shri.Subhash Barkaji Solanke,
                                     Age 42 Years, Occupation Service

                                  5. Smt.Mukta Chhatrapati Billewar
                                     Age 42 Years, Occupation Service

                                  6. Smt.Kimabai Sahebsingh Pasare,
                                     Age 51 Years, Occupation Service

                                  7. Smt.Chanda Bhagwan Bakshi
                                     Age 43 Years, Occupation Service

                                  8. Shri.Dilip Shivdas Kale,
                                     Age 43 Years,Occupation:Service.

                                     R/o.All C/o. Maharashtra State Adult
                                     Education for Woman Society, Mal Tekadi
                                     Road, Amravati, Tq.and Dist.Amravati.

                                       ...VERSUS...


         RESPONDENTS :-           1. State of     Maharashtra, Through its
                                     Secretary,   Department of Education,


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                                            Secretariat, Extension Building, Mumbai-
                                            32.

                                       2. Director of Adult Education, Pune,
                                          Maharashtra      State,17-B,Ambedkar
                                          Road,Pune-1.

                                       3. Director, Maharashtra State                         Adult
                                          Education Sanstha, Station                          Road,
                                          Aurangabad-5.

                                       4. Director of Maharashtra State Adult
                                          Education for Women Sanstha, Mal
                                          Tekadi Road,Amravati.

                                       5. The State of Maharashtra, through its
                                          Secretary,    Finance    Department,
                                          Mantralaya,   Madam    Cama    Road,
                                          Hutatma Rajguru Chowk, Nariman
                                          Point,Mumbai-32.

         --------------------------------------------------------------------------------------------
             Mr. Kalyan Chiwalkar h/f Mr. Anand Parchure, counsel for the
                                                petitioners.
                                Mr. N.S.Rao, AGP for respondents.
         ---------------------------------------------------------------------------------------------
                                             CORAM : SUNIL B.SHUKRE &
                                                           ANIL L.PANSARE, JJ.

                                            DATE         : 11.10.2022.
         ORAL          J U D G M E N T (Per :Sunil B.Shukre, J.)



         (1)              Heard.




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         (2)             On the last date of 30.09.2022, learned AGP has

taken a time to inform this Court as to when the payment of

the salary along with arrears with effect from 01.01.2008 as

per the recommendations of 5th Pay Commission

recommendations shall be made by the State Government, as

the claim of the petitioners to receive salary as per the

recommendations of the 5 the Pay Commission with effect

from 01.01.2008 was already accepted by the State

Government, there by redressing the grievance of the

petitioners in this regard.

(3) Today, learned AGP makes a statement that he has

received oral instructions from Shri. Shivling Patve, Deputy

Director, Education, Amravati that within four weeks, salary

along with arrears as per 5th Pay Commission

recommendations with effect from 01.01.2008 shall be paid

by the Government to the petitioners. The statement is

accepted and treated as an undertaking given to this Court.

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                                (4)             In view of above, the Writ Petition is disposed of in

terms of an undertaking given to this Court.

(5) Rule accordingly. No costs.

(6) Steno copy of the judgment be furnished to both

the parties.

(ANIL L.PANSARE,J) (SUNIL B. SHUKRE,J)

Kavita Signed By:KAVITA PRAVIN TAYADE P. A.

Signing Date:11.10.2022 18:38