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Ishwar Shankar Zade And Others vs State Of Maharashtra Through ...
2022 Latest Caselaw 10558 Bom

Citation : 2022 Latest Caselaw 10558 Bom
Judgement Date : 11 October, 2022

Bombay High Court
Ishwar Shankar Zade And Others vs State Of Maharashtra Through ... on 11 October, 2022
Bench: S.B. Shukre, Anil Laxman Pansare
                                                      1

                                                                        11-10-2022-wp-2406-2022.odt

                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            NAGPUR BENCH, NAGPUR
                                          Writ Petition No.2406 of 2022
                                         Ishwar Shankar Zade and others
                                                      Versus
                                       The State of Maharashtra and others

           Office Notes, Memoranda of Coram,
           appearances, Court's orders or directions Court's or Judge's orders
           and Registrar's order
                     Shri P.S. Kshirsagar, Advocate for Petitioners.
                     Smt. K.S. Joshi, Additional Government Pleader for Respondent No.1.

                                   CORAM : SUNIL B. SHUKRE & ANIL L. PANSARE, JJ.

DATE : 11th OCTOBER, 2022

1. Heard.

2. The petitioners contend that they are eligible to receive the second Assured Career Progress (ACP) Scheme benefits in terms of the Government Resolution dated 1-4-2010, which has been adopted by the Board of Directors of the respondent No.2.

3. Smt. K.S. Joshi, learned Additional Government Pleader for the respondent No.1, points out that the judgment of the Division Bench at Mumbai granting second ACP Scheme benefits to some of the other employees has been stayed by another Division Bench in Review Petition (St.) No.3452 of 2019 in Writ Petition No.5629 of 2018 by it's order dated 10-2-2021. The said order is taken on record and marked Document-A for identification.

4. Issue notice for final disposal at the admission stage to the respondents, returnable in eight weeks.

5. Smt. K.S. Joshi, learned Additional Government Pleader, waives service of notice for the respondent No.1.

(ANIL L. PANSARE, J.) (SUNIL B. SHUKRE, J.) Digitally Signed By :P D LANJEWAR Signing Date:11.10.2022 17:13 Lanjewar

 
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