Tanuja Ravi Nafde vs State Of Maha., Thr. Secy., Higher ...
2023 Latest Caselaw 159 Bom

Citation : 2023 Latest Caselaw 159 Bom
Judgement Date : 5 January, 2023

Bombay High Court

Tanuja Ravi Nafde vs State Of Maha., Thr. Secy., Higher ... on 5 January, 2023

Bench: A.S. Chandurkar, Vrushali V. Joshi

                                                                                                                   3-wp 66-23.odt
                                                                        1



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

                                  CIVIL WRIT PETITION NO. 66                               OF        2023
                                                          Dr.Tanuja Ravi Nafde
                                                                      -Vs-
                                                 The State of Maharashtra and ors
          -----------------------------------------------------------------------------------------------------------------------------
       Office notes, Office Memoranda of
       Coram, appearances, Court's orders                                      Court's or Judge's Orders.
       or directions and Registrar's orders.
       -----------------------------------------------------------------------------------------------------------------------------
                                                                  Shri A.I. Sheikh, counsel for the petitioner.


                                                             CORAM : A.S.CHANDURKAR &
                                                                     MRS.VRUSHALI V. JOSHI, JJ.

                                                             DATED             : 05.01.2023.
                                          1.             Heard.

2. By this petition, the petitioner is seeking a direction to the respondents to take necessary action to step up the pay of the petitioner as per Government Resolution dated 12.08.2009 by following the judgment passed by the Division Bench of Aurangabad Bench, dated 21.11.2013 in Writ Petition No.10283/2012 (Sudamrao Keshawrao Aher and others Vs. The State of Maharashtra, Through its Principal Secretary, Higher and Technical Education Department, Mantralaya, Mumbai and others), which is not being followed by the respondents.

3. Issue notice for final disposal at admission stage to the respondents, returnable after four weeks.

4. Learned Assistant Government Pleader Shri S.M. Ghodeswar waives service of notice for respondent Nos.1 and 2.



Signed By:KAVITA PRAVIN
TAYADE                                                  JUDGE                                                     JUDGE
Signing Date:05.01.2023 18:21


       Kavita