Bombay High Court
Prabhu Sitaram Vaidya And Others vs State Of Maha., Thr. Secretary, Dept. Of ... on 4 May, 2023
Bench: A.S. Chandurkar, M. W. Chandwani
26-WP-2990-23.odt 1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO.2990 OF 2023
Prabhu Sitaram Vaidya, Post Valsara, Tah. Chamorshi, Dist. Gadchiroli and ors.
-vs-
State of Maharashtra, Thr. Secretary, Dept. of Rural Development, Mantralaya, Mumbai and ors.
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Office notes, Office Memoranda of Coram, appearances, Court's orders Court's or Judge's Orders. or directions and Registrar's orders.
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Shri P. N. Shende, Advocate for petitioner.
Shri A. S. Fulzele, Additional Government Pleader for respondent Nos.1 and 2.
CORAM : A. S. CHANDURKAR AND M. W. CHANDWANI JJ.
DATE : May 04, 2023
1. Heard.
2. The contention is that the petitioners all of whom are the Assistant Teachers working till date in the areas which are declared to be Naxal Affected areas by the State of Maharashtra, are entitled to receive one step promotional pay-scale. The next contention is that after having worked for more than twelve years in the areas declared to be Naxal Affected by the State of Maharashtra, now the respondent No.3 and 4 are seeking to reduce the said benefit and have proposed to pay the petitioners time bound promotional pay-scale, which cannot be done in view of the law laid down by the co-ordinate Bench of this Court at Principal Seat, Mumbai in Writ Petition St.No.9543/2021 (Baban S. Chavan & Ors. vs. State of Maharashtra and ors. with connected matters) decided on 14/07/2021.
3. Issue notice for final disposal at admission stage to the respondents, returnable in four weeks.
4. Learned Additional Government Pleader waives service of notice for the respondent Nos.1 and 2.
5. In the meanwhile, there shall be ad-interim relief in terms of prayer clause (C) in the petition until further orders.
6. To be heard along with Writ Petition No.7958/2022.
(M. W. Chandwani, J.) (A. S. Chandurkar, J.)
Asmita
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