Nadeemur Rahman Abdul Rahman vs The Zilla Parishad, Buldhana Thr. ...
2022 Latest Caselaw 9181 Bom

1/2                                                              12-A wp 3149.22.odt..odt




            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      NAGPUR BENCH : NAGPUR

                        WRIT PETITION NO.3148 OF 2022
                          Nadeemure Rahman Abdul Rahman
                                            Vs.
                        The Zilla Parishad, Buldhana and another
                                    WITH
                        WRIT PETITION NO. 3149 OF 2022
                              Sayed Kaseem Sayed Azeem
                                           VS.
                       The Zilla Parishad, Buldhana and another
                                    WITH
                        WRIT PETITION NO. 3156 OF 2022
                           Mohammad Sufyan Mohd. Suleman
                                            vs.
                        The Zilla Parishad, Buldhana and another

Office    Notes,    Office                       Court's or Judge's orders
Memoranda of Coram,
Appearances,       court's
orders or directions and
Registrar's orders
                             Shri N.B. Kalwaghe, learned counsel for the petitioner.
                             Shri A.P. Sadawarte, learned counsel for respondents.

                                            CORAM : SUNIL B. SHUKRE AND
                                                    G.A. SANAP, JJ.

DATE : 13.09.2022.

1. Heard.

2. Shri Sadawarte, learned counsel for the

respondents has brought to our notice the stay granted to

the judgment of Karnataka High Court taking a similar view

as Madras High Court granting benefit of notional

increment to those employees who had completed one full 2/2 12-A wp 3149.22.odt..odt

year service on 30th June of the given year. Memorandum

is taken on record and marked collectively as "A" for

identification.

2. In view of above, the further hearing in the

matter is deferred.

3. The petition be listed on board for final hearing

at admission stage after the S.L.P. is decided by Hon'ble

Apex Court with liberty to the petitioner to seek early

circulation.

                                           JUDGE                              JUDGE

            Manisha




Signed By:MANISHA ALOK
SHEWALE

Signing Date:14.09.2022 14:43