Savita W/O Prakash Padwal @ Savita ... vs The Union Of India Thr. Secretary ...
2023 Latest Caselaw 3225 Bom

    2023:BHC-AS:9781-DB



                       (32)-WP-14015-22 & group matters.doc.



                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               CIVIL APPELLATE JURISDICTION

                                                  WRIT PETITION NO.14015 OF 2022
          Digitally
          signed by
          BALAJI
BALAJI    GOVINDRAO
GOVINDRAO PANCHAL
PANCHAL   Date:        Jyoti D/o Rajendra Gaikwad & Ors.                                  ..Petitioners
          2023.04.01
          10:10:59
          +0530               Versus
                       The Union of India & Ors.                                          ..Respondents

                       Mr. Pramod Kulkarni, for the Petitioners.
                       Mr. Rui Rodrigues a/w Neyati Masurkar, for the Respondent No.1/UOI.
                       Mr. M. M. Pabale, AGP for the Respondent Nos.2 to 6/State.
                       Mr. Anand S. Kulkarni, for the Respondent No.7.

                                                              WITH
                                                  WRIT PETITION NO.10267 OF 2022

                       Savita W/o Prakash Padwal alias
                       Savita Dashrath Hinge & Ors.                                       ..Petitioners
                             Versus
                       The Union of India & Ors.                                          ..Respondents

                                                              WITH
                                                  WRIT PETITION NO.1339 OF 2023

                       Shobha John Madree                                                 ..Petitioner
                            Versus
                       The Union of India & Ors.                                          ..Respondents

                       Mr. Pramod Kulkarni, for the Petitioners.
                       Mr. Rui Rodrigues a/w Jenish Jain & Neyati Masurkar, for the Respondent
                       No.1/UOI.
                       Mr. M. M. Pabale, AGP for the Respondent Nos.2 to 4/State.

                                                             CORAM : S. V. GANGAPURWALA, ACTING CJ &
                                                                     SANDEEP V. MARNE, J.

DATE : 30th MARCH, 2023

BGP. 1 of 2

(32)-WP-14015-22 & group matters.doc.

P.C.

1. It is not disputed by the learned counsel for the parties that the petitioners are similarly situated, as the petitioners in Writ Petition No.2461 of 2022 and connected matters decided under judgment and order dated 20th June, 2022 at the Aurangabad Bench of this Court. In the said case, division bench at Aurangabad has passed following order :-

"8. We make it clear that, we have not expressed any opinion on merits of the claim of these petitioners and it is left to the Union of India and the State Government to take a decision, keeping in view that the petitioners are approaching the Courts for seeking relief after having worked for more than 10 years on contractual basis. We expect the Union of India and the State Government to collect such data, on or before 20/10/2022 and take a policy decision as they may deem fit and appropriate, on or before 31/03/2023."

2. It submitted by Mr. Kulkarni, learned counsel that the respondents now have started collecting the data.

3. In view of that, the present writ petitions also stand disposed of in terms of the aforesaid order. No costs.

[SANDEEP V. MARNE, J.]                            [ACTING CHIEF JUSTICE]




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