Kailas Prakash More And Others vs The State Of Maharashtra, Through ...
2022 Latest Caselaw 9444 Bom

Judgment

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

                  WRIT PETITION NO.3496 OF 2021

1. Kailas Prakash More,
Age : 38, occupation : driver,
R/o Anter Khedekar, taluka Chikhali,
District Buldhana.

2. Shrikrushna Madhukar Paraskar,
Age : 34, occupation : driver,
R/o Raher, taluka Patur,
District Akola.

3. Satish Vitthalrao Ravalkar,
Age : 29, occupation : driver,
R/o Ward No.1, Khadakpurna,
Taluka Undri, district Buldhana.

4. Arun Pandurang Ghenge,
Age : 38, occupation : driver,
R/o Madakhed Kh.,
Taluka Jalgaon Jamod, district Buldhana.

5. Sanjay Madhav Ghate,
Age : 45, occupation : driver,
R/o Janefhal,
Taluka Mehkar, district Buldhana.

6. Prakash Babanrao Deshmukh,
Age : 35, occupation : driver,
R/o Ward No.3, Asalgaon,
Taluka Jalgaon Jamod, district Buldhana.      ..... Petitioners.

                          :: V E R S U S ::

1. The State of Maharashtra,
Through its Secretary,
Department of Public Health Officer
10 Floor, Complex Building premises
of JT Hospital Mumbai.

2. The State of Maharashtra,
Department of Rural Development,


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 Judgment

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Through its Secretary and Water Conservation,
Mantralaya, Mumbai.

3. Director of Health Service,
Director of Health Services, Mumbai.

4. The Divisional Commissioner,
Amravati Division, Amravati.

5. The Chief Executive Officer,
Zilla Parishad, Buldhana.

6. The Chief Executive Officer,
Zilla Parishad, Akola.                  ..... Respondents.
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Shri P.A.Kulkarni, Counsel for Petitioners.
Shri V.Khodekar, Counsel for Respondent No.5.
Ms T.H.Khan, Assistant Government Pleader for Respondent Nos.1 to
4.
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CORAM        : A.S.CHANDURKAR & URMILA JOSHI-PHALKE , JJ.

DATE : 19/09/2022

ORAL JUDGMENT (Per : Urmila Joshi-Phalke, J.)

1. Rule. Rule made returnable forthwith and heard learned

counsel for the parties.

2. The petitioners seek similar relief being Ambulance

Drivers as has been granted in Writ Petition No.2247 of 2014 decided

on 20.11.2019. Learned counsel for the parties agree that the

directions issued in that writ petition have attained finality on account

of dismissal of the Special Leave Petition preferred by the concerned

Zilla Parishad as well as the State Government.

3. Hence, for reasons assigned in Writ Petition No.2247 of

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Judgment

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2014, the present petitioners are granted similar relief. It is

accordingly directed that petitioners be paid wages at the minimum

of the pay-scale (at the lowest grade, in the regular pay-scale)

extended to regular employees holding the same post with effect

from the date of the petition. All arrears be calculated accordingly

and paid by respondent No.5 to petitioners within a period of six

months from the date of the order.

4. Rule is made absolute in aforesaid terms. No costs.

      (URMILA JOSHI-PHALKE, J.)                  (A.S.CHANDURKAR, J.)


!! BrWankhede !!       Digitally signed
                       by BHUSHAN
BHUSHAN                RANA
RANA                   WANKHEDE
WANKHEDE               Date:
                       2022.09.20
                       10:41:30 +0530




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