Devendra S/O Namdeo Deshmukh vs State Of Maharashtra, Thr. ...
2023 Latest Caselaw 10043 Bom

2023:BHC-NAG:14330-DB

                                             1                           WP1743.23




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


                WRIT PETITION NO. 1743 OF 2023


                Devendra s/o Namdeo Deshmukh,
                Aged about 65 years,
                Occupation - Retired,
                R/o Plot No.22, Chintamani Nagari-2,
                Ring Road, Besa, Nagpur-27.                 ....    PETITIONER


                            VERSUS


                1) State of Maharashtra,
                   through its Secretary, Soil & Water,
                   Conservation Department, Mantralaya,
                   Mumbai-32.

                2) The Commissioner,
                   Soil & Water Conservation,
                   Maharashtra State, Aurangabad,
                   District - Aurangabad.

                3) Superintending Engineer,
                   Minor Irrigation / Water Conservation
                   Mandal, Ajani, Nagpur.

                4) Chief Executive Officer,
                   Zilla Parishad, Chandrapur,
                   District - Chandrapur.

                5) Executive Engineer,
                   Minor Water Irrigation Department,
                   Zilla Parishad, Chandrapur,
                   District - Chandrapur.

                6) Lokayukta, Lokayukta Office,
                   New Administrative Building,
                   1st Floor, Madam Cama Road, Ministry,
                   Mumbai - 32.                             ....    RESPONDENTS
                               2                                WP1743.23




______________________________________________________________

            Mr. I.G. Meshram, Counsel for the petitioner,
       Mr. A.A. Madiwale, AGP for respondent Nos. 1, 2 and 6,
            Mr. P.K. Raulkar, Counsel for respondent No.5.
______________________________________________________________

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

DATED : 29th SEPTEMBER, 2023

ORAL JUDGMENT : (PER : A.S. CHANDURKAR, J.)

Rule. Rule made returnable forthwith. Heard finally with

consent of the learned Counsel for the parties.

2. The prayer made by the petitioner in the petition is to direct the

second respondent to consider the proposal for releasing the second

benefit under the Time Bound Promotion Scheme to the petitioner.

3. In the reply filed on behalf of the Zilla Parishad, it has been

stated that on 03-1-2023 the said proposal has been forwarded to the

second respondent for consideration.

4. In view of the aforesaid, the writ petition is disposed of by

directing the second respondent to consider and decide the said

proposal within a period of eight weeks from receiving copy of this

judgment. It is noted that the said proposal was forwarded to the office 3 WP1743.23

of the second respondent on 14-2-2021.

5. The petition is disposed of in the aforesaid terms. No costs.

(Mrs. Vrushali V. Joshi, J.) (A.S. Chandurkar, J.)

adgokar

Signed by: MR. P.M. ADGOKAR Designation: PS To Honourable Judge Date: 30/09/2023 16:46:12