Sandeep S/O Maruti Bandekar vs The State Of Maharashtra Through ...
2023 Latest Caselaw 3371 Bom

                                                                           57.2780.23-wp.docx

       Digitally                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
       signed by
       TRUSHA                            CIVIL APPELLATE JURISDICTION
TRUSHA TUSHAR
TUSHAR MOHITE
MOHITE Date:
       2023.04.06                             WRIT PETITION NO. 2780 OF 2023
       19:42:32
       +0530

                    Sandeep Maruti Bandekar                                   ..... Petitioner

                             Vs.

                    The State of Maharashtra & Ors.                           ..... Respondents

                                                          WITH
                                              WRIT PETITION NO. 1530 OF 2023

                    Sahakari Sopan Shelke and Ors.                            ..... Petitioners

                             Vs.

                    The State of Maharashtra & Ors.                           ..... Respondents


                    Mr.Sandeep Maruti Bandekar, Petitioner present in person in Writ
                    Petition No.2780/2023
                    Mr.B.V.Samant, A.G.P. for the State
                    Mr.Vishnu Madan Patil for the Petitioner      in Writ Petition
                    No.1530/2023

                                                          CORAM:    S.V.GANGAPURWALA, ACJ &
                                                                    SANDEEP V. MARNE, J.

DATED : APRIL 5, 2023

P.C.

1. Reliance is placed on the judgment of the Division Bench at

Aurangabad Bench about notional date of 1 st July of those employees

who are retiring on 30 th June. It is submitted that in February,

2023, Aurangabad Bench has directed the State to consider the

benefit to be given to all those who have retired on 30th June.

2. We are not at present inclined to pass such orders in view of

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57.2780.23-wp.docx

the fact that before the Apex Court the matter is sub-judice. The

Apex Court has granted stay to the judgment and order passed by

Karnataka High Court involving the same issue. There are various

matters clubbed by the Apex Court on the said issue.

3. Propriety demands that when the similar issue is pending

before the Apex Court, High Court may not pass further orders.

4. In light of that, place the matter on 22.06.2023.

(SANDEEP V. MARNE, J)                       (ACTING CHIEF JUSTICE)




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