Bombay High Court
Vikas S/O Balkrushna Malkar And ... vs The State Of Maharashtra Thr. ... on 30 January, 2023
Bench: Sandeep V. Marne
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.7118 OF 2021
Atish Jaywant Naik & Ors. ....Petitioners
V/S
The State of Maharashtra & Ors. ....Respondents
...
WITH
WRIT PETITION NO.14712 OF 2022
Prabhakar Sukdeo Shelar & Ors. ....Petitioners
V/S
The State of Maharashtra & Ors. ....Respondents
...
WITH
WRIT PETITION NO.10059 OF 2022
Anantrao Bhimrav Mundhe & Ors. ....Petitioners
V/S
The State of Maharashtra & Ors. ....Respondents
WITH
WRIT PETITION NO.10014 OF 2022
Subhash Chandar Sapate & Ors. ....Petitioners
V/S
The State of Maharashtra & Ors. ....Respondents
WITH
WRIT PETITION NO.10017 OF 2022
Navnath Kisan Navale & Ors. ....Petitioners
V/S
The State of Maharashtra & Ors. ....Respondents
WITH
WRIT PETITION NO.10012 OF 2022
SUDARSHAN
RAJALINGAM
KATKAM
Digitally signed by
SUDARSHAN
1/4
RAJALINGAM KATKAM
Date: 2023.01.31
18:42:18 +0530
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Bhausaheb Pandharinath Gudghe & Ors. ....Petitioners
V/S
The State of Maharashtra & Ors. ....Respondents
WITH
WRIT PETITION NO.10016 OF 2022
Shantilal Vasant Rathod & Ors. ....Petitioners
V/S
The State of Maharashtra & Ors. ....Respondents
WITH
WRIT PETITION NO.13832 OF 2022
Chetan Asaram Jadhav & Ors. ....Petitioners
V/S
The State of Maharashtra & Ors. ....Respondents
WITH
WRIT PETITION NO.13827 OF 2022
Dhavalu Chandar Kamadi & Ors. ....Petitioners
V/S
The State of Maharashtra & Ors. ....Respondents
WITH
WRIT PETITION NO.3001 OF 2021
Vikas Balkrushna Malkar & Ors. ....Petitioners
V/S
The State of Maharashtra & Ors. ....Respondents
WITH
WRIT PETITION NO.6243 OF 2021
Kailash Nivrutti Phalka ....Petitioner
V/S
The State of Maharashtra & Ors. ....Respondents
WITH
WRIT PETITION NO.7124 OF 2021
2/4
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Vasant Hiralal Guroda & Ors. ....Petitioners
V/S
The State of Maharashtra & Ors. ....Respondents
Mr. Pramod A. Kulkarni for the Petitioners in all WPs.
Mr. P.P. Kakade, GP a/w Mr. M.M. Pabale, AGP for Respondents-State in all
Wps.
Ms. Bhairavi Ranpise for Respondent No.6 in WP Nos.10012 of 2022,
10014 of 2022, 10016 of 2022, 10017 of 2022, 10059 of 2022.
Mr. Anand S. Kulkarni for Respondents in WP 6243 of 2021.
Mr. Pramod Kathane a/w Mr. Prashant Dahat for Respondent No.4 to 6 in
WP 7124 of 2021.
...
CORAM: S.V. GANGAPURWALA, ACJ &
SANDEEP V. MARNE, J.
DATE : 30 JANUARY 2023.
P.C.:
1 Writ Petition Nos.3001 of 2021, 6243 of 2021 and 7124 of 2021 are
not on Board. By consent taken on Board.
2 We have heard the learned Counsel for the Petitioners and the
learned Counsel for the Respondent so also the learned AGP.
3 The present Petitions would only be considered to the extent of pay
parity.
4 Upon hearing the learned Counsel for the parties, it appears that the
present Petitions are similarly situated at the Writ Petition No.2247 of 2014
decided by this Court at Nagpur Bench and Writ Petition (Stamp) No.92250
of 2020 with connecting Writ Petitions decided under the judgment and
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order dated 8th December 2020 at the principal seat. The said judgment has
been confirmed by the Apex Court in Special Leave Petition No.8395 of
2021 under its judgment and order dated 23rd March 2022.
5 In view of that and for the reasons recorded in the judgment and
order dated 20th November 2019 in Writ Petition No.2247 of 2014 at Nagpur
and judgment and order dated 8th December 2020 in Writ Petition (Stamp)
No.92250 of 2020 with connected Writ Petitions and confirmed with the
Apex Court, the present Writ Petitions also stand disposed of on the same
terms and conditions.
6 The Petitioners be paid wages at the minimum of the pay scale at the
lowest grade, in the regular pay scale extent to the regular employees
holding the same post with effect from the date of the Petitions. The same
shall be complied with preferably within six months. All Writ Petitions are
disposed of. No costs.
(SANDEEP V. MARNE, J.) (ACTING CHIEF JUSTICE)
