The Chief Executive Officer And ... vs Dattatraya Abhiman Baviskar And ...
2023 Latest Caselaw 4405 Bom

                                                                          916.CA.8446.21.odt


                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

                  CIVIL APPLICATION NO.8446 OF 2021
     WITH CA/15319/2022 IN RAST/7747/2021 WITH CA/15289/2022 IN
     RAST/7755/2021 WITH CA/15315/2022 IN RAST/7765/2021 WITH
       CA/15271/2022 IN RAST/7778/2021 WITH CA/15318/2022 IN
      RAST/7785/2021 WITH CA/5768/2023 WITH CA/15269/2022 IN
      RAST/7805/2021 WITH CA/5767/2023 IN RAST/7808/2021 WITH
       CA/15274/2022 IN RAST/7833/2021 WITH CA/15317/2022 IN
                           RAST/9362/2021

                   THE CHIEF EXECUTIVE OFFICER AND OTHERS
                                   VERSUS
                  DATTATRAYA ABHIMAN BAVISKAR AND OTHERS

                                         ...
             Advocate for Applicants : Mr. Sonawane Maheshkumar S.
                   AGP for Respondents: Mrs. M.A. Deshpande
                 Advocate for Respondents : Mr. Yogesh B. Bolkar
                                        ...

                                    CORAM   :   MANGESH S. PATIL &
                                                ABHAY S. WAGHWASE, JJ.

                                    DATE    :   28.04.2023
PER COURT :

                 Heard both the sides.

2. The petitioner Zilla Parishad is seeking review of the order

passed by this Court in Writ Petition No.10250/2019 and similar such

matters by separate orders, whereby, we had held the respective awardees of

the excellent work prior to 24.08.2017 to whom the certificates were issued

as entitled to additional increments as laid down in the Government

Resolution then prevalent. It was also held that the Government Resolution

date 24.08.2017 did not have retrospective operation and these petitioners

would not be governed by that.

916.CA.8446.21.odt

3. In similar set of fact this Court had an occasion to consider

similar request by the State as well as various Zilla Parishads in Review

Application (Civil) No.170/2022 in Writ Petition No.13760/2019 and

connected matters. By elaborate judgment this Court, one of us being the

member of the bench (Mangesh S. Patil, J.), by the judgment and order

dated 30.08.2022 similar review petitions has been dismissed. This decision

was subsequently again followed by this Court in Review Application (Civil)

No.196/2022 and connected matters in order dated 06.10.2022.

4. For the self same reasons these applications for condonation of

delay and for review are dismissed.

(ABHAY S. WAGHWASE, J.) (MANGESH S. PATIL, J.)

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