Abhay Rambhau Kathale And Others vs The State Of Maharashtra, (Thr. ...
2023 Latest Caselaw 1311 Bom

                              10-WP-889-23.odt                                                     1



                                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                                        NAGPUR BENCH : NAGPUR.

                                                                 WRIT PETITION NO.889 OF 2023
                                                      Abhay Rambhau Kathale and others.
                                                                       Vs.
                                     The State of Maharashtra through its Chief Secretary, Mumbai and others.
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                              Office Notes, Office Memoranda of                                                 Court's or Judge's Order
                              Coram, appearances, Court's Orders
                               or directions and Registrar's order
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                                                    Shri A.B.Gaikwad-Patil, Advocate for petitioners.

                                                    CORAM :-              SUNIL B. SHUKRE AND
                                                                          MRS. VRUSHALI V. JOSHI, JJ.

                                                    DATE :-               FEBRUARY 07, 2023.

                                                                    Heard.

2. The contention of the petitioners is that they being similarly situated as the employees at Aurangabad, they too are entitled to receive the benefits of Assured Career Progression Scheme (ACPS). The learned counsel for the petitioners relies upon the judgment delivered in Civil Writ Petition No.8009 of 2021(Suhas P. Dharasurkar and others vs. The State of Maharashtra and others) on 02.08.2022 with connected writ petitions.

3. Issue notice for final disposal of the writ petition at the admission stage to the respondents, returnable in four weeks.

4. Shri A.S.Fulzele, learned Additional Government Pleader waives service of notice for respondent nos. 1 to 3.

5. To be heard alongwith Writ Petition No.1907 of 2022.

Digitally Signed byJAYANT S ANDURKAR Personal Assistant Signing Date: (MRS. VRUSHALI V.JOSHI, J.) (SUNIL B. SHUKRE, J.) 07.02.2023 15:41

Andurkar..