Tukaram Sonu Ahire And Others vs The State Of Maharashtra And Others
2024 Latest Caselaw 3409 Bom

Bombay High Court

Tukaram Sonu Ahire And Others vs The State Of Maharashtra And Others on 5 February, 2024

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

2024:BHC-AUG:2673-DB


                                                                         7967.21wp
                                                (1)

                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                BENCH AT AURANGABAD

                                3 WRIT PETITION NO. 7967 OF 2021
                         SHRI. TUKARAM SONU AHIRE AND OTHERS
                                        VERSUS
                         THE STATE OF MAHARASHTRA AND OTHERS
                                                ....
                Mr L. S. Mahajan, Advocate for Petitioners;
                Mr S. B. Narwade, A.G.P. for Respondent Nos.1 & 2
                Mr N. N. Desale, Advocate for Respondent No.3

                                         CORAM : RAVINDRA V. GHUGE
                                                         AND
                                                 Y. G. KHOBRAGADE, JJ.

DATE : 5th February, 2024

PER COURT:

1. The Petitioners have putforth prayer clauses (B), (C)

and (D) as under :-

"B) By way of appropriate writ order or direction in the like nature, this Hon'ble High Court may kindly direct the respondent No.3 to bring the appointment of the petitioners against the sanctioned post on the establishment of the Dhule Municipal Corporation, Dhule.

C) By way of appropriate writ order or direction in the like nature, this Hon'ble High Court may kindly direct the respondent No.3 to extent the benefits of VIth Pay Commission from 01/01/2006 as well as to extent the benefits Time Scale Promotion Scheme upon completion of 12 years service from the date of appointment, so also on completion of 24 years of service as per the scheme framed by the State Government.

7967.21wp

D) By way of appropriate writ order or direction in the like nature, this Hon'ble High Court may kindly direct the respondent authorities to make difference of the payments of arrears of Vth Pay Commission to the petitioners, which has been given effect from 06/11/2010 and further direct the respondent authorities to bestow with the benefits of VIth Pay Commission Scheme along with the amounts of difference."

2. The judgment of this Court dated 24/02/2020,

delivered in Writ Petition No.6852 of 2019, filed by Raju

Sadashiv Patil and ors. Vs. The State of Maharashtra and

Ors., is cited.

3. The learned Advocate representing Respondent No.3/

Dhule Municipal Corporation submits that, identically placed

employees have been absorbed in employment considering their

seniority. The order of this Court in Raju Sadashiv Patil

(Supra), has also been implemented.

4. In view of the above, this Petition is disposed off

with the following directions:-

a) The Respondents shall consider the cases of these

Petitioners for regularization in service on vacant sanctioned 7967.21wp

post, by taking into account their seniority and grant

regularization with consequential benefits.

b) The Petitioners shall be entitled for the actual

financial benefits for a period of three years preceding the

date of the filing of this Petition, as notional benefits would

be available from the date on which they are deemed to

have been regularised from the date of the Judgment of the

Industrial Court.

c) In the event of some of the Petitioners have retired,

benefits of this order and the order passed in Raju Sadashiv

Patil (Supra) would be available to them to the extent of

their retiral benefits.

(Y. G. KHOBRAGADE, J.) (RAVINDRA V. GHUGE, J.) sjk