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K. Sundara Bhanu vs The State Of Maha., Thr. ...
2023 Latest Caselaw 515 Bom

Citation : 2023 Latest Caselaw 515 Bom
Judgement Date : 13 January, 2023

Bombay High Court
K. Sundara Bhanu vs The State Of Maha., Thr. ... on 13 January, 2023
Bench: A.S. Chandurkar, Vrushali V. Joshi
                                                                                                      6-w p 372-23.odt
                                                           1/2



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

                         CIVIL WRIT PETITION NO. 372                             OF        2023

                                              Dr.K.Sundara Bhanu
                                                      -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.
                                                        Ms.N.P.Mehta, AGP for respondent Nos. 1 to 3.


                                                    CORAM : A.S.CHANDURKAR &
                                                            MRS.VRUSHALI V. JOSHI, JJ.
                                                    DATED           : 13.01.2023.

                                  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.

Kavita 6-w p 372-23.odt

4. Learned Assistant Government Pleader waives service of notice for respondent Nos.1 to 3.

5. To be heard along with Writ Petition N0. 66 of 2023.

                                        JUDGE                                  JUDGE




Signed By:KAVITA PRAVIN
TAYADE
P. A.

Signing Date:13.01.2023 15:33

Kavita

 
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