Bombay High Court

Birhade Yashawantrao Chandrao ... vs The State Of Maharashtra Thr The ... on 1 August, 2023

Bench: Mangesh S. Patil, Shailesh P. Brahme

2023:BHC-AUG:16241-DB
932 WP 9298 23.odt

IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD

WRIT PETITION NO. 9298 OF 2023

1. BIRHADE YASHAWANTRAO CHANDRAO
R/O. ZPCPS KOSMET TQ.KINWAT
2. HINGOLE BALAJI RAJARAM
R/O. ZPPS HUDI TQ.KINWAT
3. DASARWAD DATTA GUNDAM
R/O. ZPPS KOTHARI CHI TQ.KINWAT
4. SHERE PRASHANT GANGADHAR
R/O. ZPPS TEMBHI MAJRA TQ.KINWAT
5. RAHULWAD LAXMIKANT CHIMANAJI
R/O. ZPPS RAMPURWADI TQ.KINWAT
6. RAHATE ABHITODAN NARAYAN
R/O. ZPPS POTREDDY TQ.KINWAT
7. AITWAR ASHOK NARAYAN
R/O. ZPPS BELLORI (J) TQ.KINWAT
8. KHIRSAGAR DEVENDRA GULAB
R/O. ZPPS PENDA TQ.KINWAT
9. TOTAWAR KAVITA KISHANRAO
R/O ZPPS BODHADI KH TQ.KINWAT
10. SARPE CHANDRASHEKHAR MALLAJI
R/O. ZPPS RAJGAD TANDA TQ.KINWAT
11. NEMMANIWAR PREMSAGAR VITTHALRAO
R/O. ZPPS RAJGAD TANDA TQ.KINWAT
12. PADALWAR SUBHASH KONDBARAO
R/O. ZPPS RAJGAD TANDA TQ.KINWA
13. KARNEWAR KISHAN GANGARAM
R/O. ZPPS RAJGAD TANDA TQ.KINWAT
14. WADHAI SUVARNA BAPURAO
R/O. ZPPS RAJGAD TANDA TQ.KINWAT
15. BHAGAT SATYABHAMA KALANUJI
R/O. ZPPS RAJGAD TANDA TQ.KINWAT
16. SHAIKH IBRAHIM SHAIKH MUNAF
R/O. ZPPS KANAKWADI TQ.KINWAT
17. MUNDE VINAYAK AMBAJI
R/O. ZPPS KANAKWADI TQ.KINWAT
18. PAWAR PRADIP DEVISING
R/O. ZPPS KANAKWADI TQ.KINWAT
19. GUTTE GHANSHYAM NAMDEVRAO
R/O. ZPPS LAXMINAGAR TQ.KINWAT
20. KOTRANGE UMESH MADHUKARRAO
R/O. ZPPS KANAKWADI TQ.KINWAT

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21. KINAKE GANPAT LACCHU
R/O. ZPCPS MOHPUR TQ.KINWAT
22. SONTAKKE SUBHASH LAXMAN
R/O. ZPCPS MOHPUR TQ.KINWAT
23. DAMBALE DIPAK MADHAVRAO
R/O. ZPPS NICHPUR TQ.KINWAT
24. GHULE ASHWAT SAKHARAM
AGE-45YEARS ,OCC:SERVICE
R/O ZPPS MAREGAON (V)TQ.KINWAT
25. PATIL POONAM VITTHALRAO
R/O. ZPPS GHOTI MARKAGUDA TQ.KINWAT

26. PATIL PRITAM VITTHALRAO I
R/O. ZPCPS KAMTHALA TQ.KINWAT
27. PETKULE ASHOK SHESHARAO
R/O ZPPS KANAKWADI TQ.KINWAT
28. MYAKALWAR RAJESH MARKANDEY
R/O. PS KINWAT PS KINWAT
29. WAGATKAR ANTKALA JALBAJI
AGE-49 YEARS ,OCC:SERVICE
R/O. ZPHS BODHADI BK TQ.KINWAT
30. KHAN FAHEEMULLAH SANAULLAH
R/O. ZPPS MALBORGAON TQ.KINWAT
31. SWAMI MALLIKARJUN BASTIRTAYYA
R/O. ZPPS SAMBARLORI TQ.KINWAT
32. MUNESHWAR JAYSHRI BABURAO
R/O. ZPPS SARKHANI TQ.KINWAT
33. RAJURKAR WASUDEV MANIKRAO
R/O. ZPCPS MOHPUR TQ.KINWAT
34. AMTE JITENDRA NARAYAN
R/O. ZPCPS MOHPUR TQ.KINWAT
35. KHOKLE DNYANESHWAR BHAGWAN
R/O. ZPPS MALBORGAN TQ.KINWAT
36. PATIL SURESH YADAVRAO
R/O. ZPCPS MAREGAON V TQ.KINWAT
37. GUTTE KALPANA LAXMAN
R/O. ZPPS KARANJI TQ.KINWAT
38. KARPUDE RUKMINI VAIJNATH
R/O. PS KINWAT TQ.KINWAT
39. JADHAV MOHAN GOBRA
R/O. ZPHS PARDI BODHADHI KH KINWAT
40. MENDHE DREVENDRA TUKARAM
R/O. ZPPS TEMBHI KINWAT
41. KAWALE KISHORE JANARDHAN
R/O. ZPCPS JALDHARA TQ.KINWAT

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42. KENDRE SUVARNA PARASRAM
R/O. ZPHS BODHADI BK TQ.KINWAT
43. AKOLE PANDURANG JALBAJI
R/O. ZPPS DHANORA (BE) TQ.KINWAT
44. RATHOD SURESH SITARAM
R/O. ZPPS THAKARWADI TQ.KINWAT
45. PACHPUTE DNYANESHWAR ANANDRAO
R/O. ZPPS BHUJANG NAGAR TQ.KINWAT
46. BARGE REKHA SAHEBRAO
R/O. ZPPS BHUJANG NAGAR TQ.KINWAT
47. VALSANGKAR SHUBHANGI VYANKATESH
R/O. ZPPS SARKHANI TQ.KINWAT
48. GAVAHANDE UTTAM SHAMRAO
R/O. ZPPS KARANJI TQ.KINWAT
49. WAGATKAR DIGAMBAR GYANBA
R/O. ZPPS KUPTI BK TQ.KINWAT
50. DEVTALE BHIVAJI GANGADHAR
R/O. ZPPS JALDHARA TQ.KINWAT
51. AKOLE BALIRAM JALBAJI
R/O. ZPPS ZPPS PENDA TQ.KINWAT
52. BHAWARE SANGITA SADASHIV
R/O. ZPPS SINDAGI TANDA TQ.KINWAT
53. JAMDAR PRABHAKAR KISHANRAO
R/O. ZPPS SINDAGI ITTHALWADI TQ.KINWAT
ALL PETITIONERS DIST: NANDED. .. PETITIONERS

VERSUS
1. The State of Maharashtra
Through the Secretary
Tribal Development Department,
Mantralaya, Mumbai-32.
2. The Secretary,
Rural Development Department ,
Mantralaya, Mumbai-32.
3. The Secretary,
General Administration Department ,
Mantralaya, Mumbai-32.
4. The Secretary,
Finance Department , Mantralaya, Mumbai-32.
5. The Divisional Commissioner ,
Aurangabad division Aurangabad.
6. The Chief Executive Officer
Zilla Parishad, Nanded.
7. The Education Officer (Pri),
Zilla Parishad, Nanded.

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8. The Block Development Officer,
Panchayat Samiti Kinwat, Dist:Nanded. ...RESPONDENTS

CORAM : MANGESH S. PATIL &
SHAILESH P. BRAHME, JJ.

                            DATE               : 01.08.2023


PER COURT :

In this petition, the identically placed petitioners have put forth prayer clauses (B), (C) & (D), which read as under :-

"B) This Honorable court, by issuing appropriate writ, order or directions, in the like nature, direct the respondents to regrant and continue to pay one step pay scale (Ekstar) to the petitioners, though petitioners entitled for time bound promotion till petitioners works in Tribal/PESA area, as per G.R. dated 06.08.2002 and arrears of salary as per one step pay scale, and as per the honorable High Court judgment dated 14.07.2021 in W.P. St.No. 9543/2021.

C) This Honourable Court, by issuing appropriate writ, direct the respondents to fix the pay scale, as per Para 6 of G.R. dated 14.05.2019 and directed to be paid the salaries petitioners as per one step pay scale or pay scale which is more benefited to the petitioners and also directed to made available the option to apply the time bound promotion scale at appropriate time as per GR dated 14.05.2019.

D) Pending hearing and final disposal of petition, this Honourable Court, by issuing appropriate writ, order or directions, in the like nature kindly direct the respondents to pay the salaries of petitioners as per Ekstar (one-step pay

932 WP 9298 23.odt scale)."

2. We have considered the submissions of the learned advocates for the respective sides and have perused the series of orders passed by this Court in favour of similarly situated petitioners, which have been annexed to the petition.

3. We do not find any such circumstances, which would convince us to take a different view.

4. The learned advocates representing the respective parties clearly state that the order passed by this Court at the Principal Seat, in Writ Petition No.8824/2021, dated 21/12/2021, is applicable to all these cases.

5. In view of the above, this Writ Petition is allowed in the following terms :-

(i) The impugned action of recovery initiated by the respondents is quashed and set aside.

(ii) The Block Development Officer, Panchayat Samiti Kinwat, Dist. Nanded-respondent No.8, shall scrutinize the records of all these petitioners and the places, at which they are deployed for performing their duties, within a period of eight (8) weeks.

(iii) Those cases, which do not suffer from any legal impediment after verification, shall be cleared by respondent No.8 and the salary benefits, to which they are entitled to, in the light of the one-step pay-scale made available to the employees working in the tribal and PESA areas, shall be paid, along with their arrears, as well as their current salaries, within a period of four weeks thereafter.

932 WP 9298 23.odt

(iv) After scrutiny, if any of these petitioners, on the basis of their records, are found to be ineligible, respondent No.8, would issue notices to each of such petitioners, so as to enable them to appear and address him.

(v) After such hearing, which shall be completed within four months from today, respondent No.8 shall pass appropriate orders and grant benefits of one-step pay-scale to those candidates, who are found to be eligible.

(vi) Those petitioners, who suffer adverse orders after the above stated exercise is completed, would be at liberty to avail of a statutory remedy, as is permissible in law.

( SHAILESH P. BRAHME, J.) (MANGESH S. PATIL, J.)

mkd/-