Dr. Anand S/O Sheshadri Kahalekar ... vs The State Of Maharashtra, Thr. ...
2022 Latest Caselaw 9454 Bom

                                         1            wp8079.18

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

                 WRIT PETITION NO.8079 OF 2018


1)   Dr. Anand s/o Sheshadri Kahalekar,
     aged about 43 years, occupation :
     Service, office of D.M.M. Ayurved
     Mahavidyalaya, Shivaji Nagar,
     Arni Road, Yavatmal, Tahsil and
     District Yavatmal.

2)   Umesh s/o Narayan Patil,
     aged about 43 years, occupation :
     Service, office of D.M.M. Ayurved
     Mahavidyalaya, Shivaji Nagar,
     Arni Road, Yavatmal.                    ...   Petitioners

             - Versus -

1)   State of Maharashtra, through
     Deputy Secretary, Medical Education
     and Drugs Department, Mantralaya,
     Mumbai - 32.

2)   Director, Ayurved, Ayush
     Directorate, State of Maharashtra,
     4th floor, G.T. Hospital,
     Campus, P.D. Demelo Fort,
     Mumbai.

3)   Assistant Director, Ayurved,
     Administrative Building No.1,
     First floor, Civil Lines, Nagpur.

4)   Maharashtra University of Health
     Sciences, Nasik, Vani-Dindhori Road,
     Mhasrul, Nashik-422004, through
     its Registrar.
                                          2                  wp8079.18

5)   D.M.M. Ayurved Mahavidyalaya,
     Shivaji Nagar, Arni Road,
     Yavatmal, Tahsil and District
     Yavatmal, through its Principal.              ...   Respondents
            -----------------
Shri I.G. Meshram, Advocate for petitioners.
Shri N.S. Rao, Assistant Government Pleader for respondent nos.1
to 3.
Shri V.B. Bhise, Advocate for respondent no.5
            ----------------
                                CORAM : SUNIL B. SHUKRE AND
                                        G.A. SANAP, JJ.

DATED : SEPTEMBER 19, 2022

ORAL JUDGMENT (PER SUNIL B. SHUKRE, J.) :

Rule. Rule is made returnable forthwith. Heard finally

by consent of Shri Meshram, learned Counsel for the petitioners,

Shri Rao, learned Assistant Government Pleader for the respondent

nos.1 to 3 and Shri Bhise, learned Counsel for the respondent no.5.

2) The issue involved in this petition is identical to one

involved in Writ Petition No.3200/2018, which has been disposed of

today. As such, this petition deserves to be disposed of on similar

lines as Writ Petition No.3200/2018.

3) We accordingly direct the respondent no.2 to consider

afresh the case of the petitioner nos.1 and 2 regarding grant of 3 wp8079.18

benefit of academic grade pay of Rs.10,000/- to them with effect

from 6/4/2014 and 1/4/2013 respectively in the light of the

directions contained in the communication dated 26/7/2019 issued

by the respondent no.1 to respondent no.2, by ignoring the earlier

rejection of the same request made by the petitioners. The decision

shall be taken within four weeks from the date of receipt of this

judgment.

4) Rule is made absolute in the above terms. No costs.

                                       JUDGE                                           JUDGE




                              khj




Digitally Signed By:KAMAL HUNDRAJ
JESWANI
Signing Date:20.09.2022 14:46