Bombay High Court
Pradeep Ramchandra Shinde And Ors vs The State Of Maharashtra Thru The Prin. ... on 13 December, 2023
Author: A.S.Chandurkar
Bench: A.S.Chandurkar
2023:BHC-AS:38083-DB
TRUSHA IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TUSHAR
MOHITE CIVIL APPELLATE JURISDICTION
Digitally signed by
TRUSHA TUSHAR
MOHITE
Date: 2023.12.18 WRIT PETITION NO. 13154 OF 2022
11:05:30 +0530
1. Pradeep Ramchandra Shinde
2. Nagorao Onkar Tayade
3. Anil Vasantrao Palande
4. Datyatray Baban Ware
5. Niwas Yashwant Shewale
6. Sandeep Murlidhar Adhav
7. Rukmini Murlidhar Kolekar
8. Sanjay Wasudeo Narlawar
9. Archana Mahesh Dalvi
10.Raseshkumar Atmaram Fate
11.Gopal Rambhou Suryawanshi
12.Shobha Avadhut Mane
13.Sanjeev Madhav Bagul
14.Arjun Tukaram Takate
15.Smita Shridhar Karandikar
16.Nandkumar Pandharinath Sagar
17.Dharrao Suresh Sukhadeo
18.Ramkisan Gundiba Surwase
19.Ujwala Laxman Nandkhile
20.Dr.Meenal Sudhir Sangole
21.Trupti Dashrath Hatiskar
22.Urmila Dharmraj Bhosale
23.Sunil Maruti Gurav
24.Surendra Shaligramji Ardak
25.Suresh Natthu Lanjewar
26.Prabha Namdeo Kumbhalkar
27.Pandit Govindrao Nagargoje
28.Dashrath Ratiram Jibhkate
29.Sukharam Dajiba Kapgate
30.Krushna Shankarrao Nichat
31.Harshala Pravin Patil
32.Bhavna Jayant Sheth
33.Vaishali Vishwasrao Sarode
34.Ranjana Pradip Datey
35.Prajakta Pralhad Randive
36.Madhurkumar Shobhelal Nagpure
37.Dr.Devidas Kachru Taru
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38.Vinod Shakar Bhowate
39.Nurhari Ramchandra Lanjewar
40.Sharad Raghunath Surse
41.Vijay Bandu Mhaske
42.Prakash Bisan Kumbhare
43.Chame Rajkumar Panditrao
44.Maroti Ganpatrao Virulkar
45.Netram Chilbansao Bijewar
46.Santosh Dattatray Fatangare
47.Devendra Mahadeo Gathe
48.Nilesh Vinayak Shinde
49.Dr.Ratna Devchand Choudhary
50.Dipak Motiram Kapse
51.Sabsagi Dipali Guruling
52.Omprakash Baburao Gaidhane
53.Prakasah Lotan Chavan
54.Namdeo Laxman Beldar
55.Vidya Ravindra Patil
56.Madhavi Anil Gamare
57.Dr.Pooja Prashant Sankhe
58.Bharti Nawal Pawar ..... Petitioners
Vs.
1. The State of Maharashtra
Through the Principal Secretary,
Mantralaya, Mumbai-01.
2. The State of Maharashtra,
Through the Secretary,
School Education and Sports Department,
Mantralaya, Mumbai-01.
3. The State of Maharashtra,
Through the Secretary,
Department of Finance,
Mantralaya, Mumbai-01.
4. The Director of Education,
having its Office at Pune.
5. The Deputy Director of Education,
Pune Division, Pune.
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6. The Deputy Director of Education,
Kolhapur Division, Kolhapur.
7. The Deputy Director of Education,
Javahar Bhavan, Charni Road (W),
Mumbai Division, Mumbai.
8. The Deputy Director of Education,
Nasik Division, Nasik.
9. The Deputy Director of Education,
Latur Division, Latur.
10.The Deputy Director of Education,
Aurangabad Division, Aurangabad.
11.The Deputy Director of Education,
Amravati Division, Amravati.
12.The Deputy Director of Education,
Nagpur Division, Nagpur.
13.The Commissioner,
Muncipal Corporation of Greater Mumbai,
Mahanagar Palika Marg, Fort, Mumbai.
14.The Commissioner,
Divyang Kalyan Auktalay,
3, Church Road, Pune - 1.
15.Education Officer, (Primary),
Municipal Corporation of Greater Mumbai,
Triveni Sangam Building,
Mahadev Palav Marg, Curry Road (E),
Mumbai 400 012.
16.The Education Inspector (Secondary)
Brihanmumbai North Department,
Building No.2, Second Floor,
R.C.Marg, Chembur (E),
Mumbai - 400 071.
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17. The Chief Executive Officer,
Pune Zilla Parishad, Pune.
18. The Chief Executive Officer,
Nashik Zilla Parishad, Nashik.
19.The Chief Executive Officer,
Solapur Zilla Parishad, Solapur.
20.The Chief Executive Officer,
Kolhapur Zilla Parishad, Kolhapur.
21.The Chief Executive Officer,
Sangli Zilla Parishad, Sangli.
22.The Chief Executive Officer
Ahmednagar Zilla Parishad,
Ahmednagar
23.The Chief Executive Officer,
Latur Zilla Parishad, Latur.
24.The Chief Executive Officer,
Gadchiroli Zilla Parishad, Gadchiroli
25.The Chief Executive Officer,
Bhandara Zilla Parishad, Bhandara
26.The Chief Executive Officer,
Hingoli Zilla Parishad, Hingoli.
27. The Chief Executive Officer,
Washim Zilla Parishad, Washim.
28. The Chief Executive Officer,
Nanded Zilla Parishad, Nanded.
29. The Chief Executive Officer,
Osmanabad Zilla Parishad, Osmanabad.
30.The Chief Executive Officer,
Gondia Zilla Parishad, Gondia.
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31.The Chief Executive Officer,
Amravati Zilla Parishad, Amravati.
32. The Chief Executive Officer,
Wardha Zilla Parishad, Wardha. ..... Respondents
Mr.Suresh Pakale, Senior Advocate a/w Mr.Nilesh Desai i/b Mr.S.M.Katkar
for the Petitioners
Mr.N.C.Walimbe, Addl. G.P. a/w Mr.V.M.Mali, A.G.P. for the Respondent -
State
CORAM: A.S.CHANDURKAR &
FIRDOSH P. POONIWALLA, JJ.
DATED : 13th DECEMBER 2023
ORAL JUDGMENT (PER : A.S.CHANDURKAR, J) :
1. Rule. Rule made returnable forthwith.
2. Heard the learned Counsel for the parties.
3. Each Petitioner claims to have received State / National Award prior
to the issuance of G.R. dated 4th September 2018. On that basis, the
Petitioners' claim entitlement to two advance / additional increments.
4. The issue raised in this Writ Petition has been considered and
decided in Writ Petition No.1954 of 2018 (Urmila Dattatraya Gaikwad and
Others vs. The State of Maharashtra & Ors.) on 25 th January 2019. By the
said order, the Respondents were directed to verify as to whether the
Petitioners have received the District award prior to 4 th September 2018.
After verifying this aspect, the Petitioners were held entitled to receive
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such additional increments. In accordance with this order, the present
Writ Petition is disposed of by directing the Respondents to verify as to
whether the Petitioners have received the State / National Award prior to
4th September 2018.
5. If it is found that the Petitioners have received such award prior to
the issuance of the aforesaid G.R., they would be entitled to the benefit of
additional increment in accordance with the policy of the State
Government. The entire exercise to be completed within a period of six
months of receiving copy of this order.
6. Rule is disposed of in aforesaid terms. No order as to costs.
(FIRDOSH P. POONIWALLA, J.) (A.S.CHANDURKAR, J.)
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