Bombay High Court
Ramesh Annappa Petakar And Ors vs The State Of Maharashtra Thru The ... on 13 December, 2023
Author: A.S.Chandurkar
Bench: A.S.Chandurkar
2023:BHC-AS:38082-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. 13178 OF 2022
11:05:30 +0530
1. Ramesh Annappa Petakar
2. Chandrakala Somaji Meshram
3. Yashashri Rajendra Lohakare
4. Gopal Pandu Bisen
5. Ajay Rambhauji Ingole
6. Sudhir Dayaramji Khode
7. Dr.Shobha Muralidhar Belkhode
8. Pramod Shriram Jadhao
9. Jagannath Gorakh Jadhav ..... Petitioners
Vs.
1. The State of Maharashtra
Through the Secretary,
School Education and Sports Department,
Mantralaya, Mumbai.
2. The State of Maharashtra,
Through the Principal Secretary,
Department of Finance,
Mantralaya, Mumbai.
3. The Director of Education
having its Office at Pune.
4. The Deputy Director of Education,
Kolhapur Division, Kolhapur.
5. The Deputy Director of Education,
Amravati Division, Amravati.
6. The Deputy Director of Education,
Nagpur Division, Nagpur.
7. The Chief Executive Officer,
Sangli Zilla Parishad, Sangli.
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8. The Chief Executive Officer,
Wardha Zilla Parishad, Wardha.
9. The Chief Executive Officer,
Gondia Zilla Parishad, Gondia.
10.The Chief Executive Officer,
Amravati Zilla Parishad, Amravati ..... Respondents
Mr.Suresh Pakale, Senior Advocate a/w Mr.Nilesh Desai i/b Mr.S.M.Katkar
for the Petitioners
Mr.Sumedh S. Modak i/b Mr.Vijay Killedar for Respondent no.7
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 2014. 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.13440 of 2017 (Ananta Sakharam Jadhav &
Ors. vs. The State of Maharashtra & Ors.) on 9 th June 2022. By the said
order, the Respondents were directed to verify as to whether the
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Petitioners have received the State / National award prior to 4 th September
2014. After verifying this aspect, the Petitioners were held entitled to
receive 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 2014.
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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