Malayya S/O Siddhyya Mathpati And ... vs The State Of Maharashtra Thru ...
2023 Latest Caselaw 3233 Bom

2023:BHC-AS:9774-DB



            (42)-WP-1140-23.doc.

                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CIVIL APPELLATE JURISDICTION

                                       WRIT PETITION NO.1140 OF 2023

            Malayya S/o Siddhayya Mathpati                                     ..Petitioner
                  Versus
            The State of Maharashtra & Ors.                                    ..Respondents

                                                   WITH
                                       WRIT PETITION NO.1143 OF 2023

            Malayya S/o Siddhayya Mathpati & Ors.                              ..Petitioners
                  Versus
            The State of Maharashtra & Ors.                                    ..Respondents


            Mr. Sanjay B. Bhosale, for the Petitioners.
            Mr. B. V. Samant, AGP for the Respondent Nos.1 & 2/State.
            Mr. Vishwanath Patil, for the Respondent Nos.3 to 6.

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

DATE : 30th MARCH, 2023

P.C.

1. The petitioners claim to be District Awardee and/or certificate holder of excellent teacher. The petitioners claim additional increment as per Government Resolution dated 12.12.2000 and 31 st October, 1989. The issue is no longer res-integra, in view of catena of judgments passed by this Court. A reference can be made to the order dated 31.07.2019 passed in Writ Petition No.9463 of 2019 (Sanjay Maharudra Kshirsagar and Ors. Vs. The State of Maharashtra & Ors.) with connected writ petitions at Aurangabad.

BGP. 1 of 2

(42)-WP-1140-23.doc.

2. In light of that, we follow the same course :-

The respondents/Zilla Parishads after satisfying themselves that the petitioners are District awardee teachers or are awarded certificate of excellent work prior to 04.09.2018, shall individually consider the case of the petitioners for grant of additional increment as is laid down under the government Resolution dated 12.12.2000. The same shall be considered on its own merits, expeditiously and preferably within a period of six (06) months.

3. The writ petition is disposed of accordingly. No costs.

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




BGP.                                                                        2 of 2