Bombay High Court
Gajanan Vikram Kale vs State Of Maharashtra Through ... on 19 September, 2022
Author: G.A. Sanap
Bench: S.B. Shukre, G. A. Sanap
1909wp3517.18 & others 1/2
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
WRIT PETITION NO.3517 OF 2018
(Nitin s/o Gopalrao Rathod vs. State of Maharashtra and others)
WITH WRIT PETITION NO.2068 OF 2020
(Shri Vijay Kundlik Jarhad vs. State of Maharashtra and others)
WITH WRIT PETITION NO.2066 OF 2020
(Shri Gajanan Vikram Kale vs. State of Maharashtra and others)
WITH WRIT PETITION NO.3518 OF 2018
(Pallavi Tulshiram Ramteke vs. State of Maharashtra and others)
________________________________________________________________________
Office Notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's orders
or directions and Registrar's orders.
Shri B.G. Kulkarni, Advocate and Shri Anand
Parchure, Advocate for petitioners.
Shri N.S. Rao, Assistant Government Pleader for
respondent nos.1 to 4 in W.P. Nos.3517/2018 and
3518/2018 and for respondent nos.1 to 3 in W.P.
Nos.2066/2018 and 2068/2020.
Shri P.S. Patil, Advocate for respondent nos.5 and 7
in W.P. Nos.3517/2018 and 3518/2018.
Shri S.S. Shingane, Advocate for respondent no.6 in
W.P. No.3517/2018 and 3518/2018.
Shri D.J. Deshpande, Advocate for respondent nos.4
and 5 in W.P. Nos.2066/2018 and 2068/2020.
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CORAM : SUNIL B. SHUKRE AND
G.A. SANAP, JJ.
DATED : SEPTEMBER 19, 2022 At the request of Shri Rao, learned Assistant Government Pleader, by way of last chance, further three weeks' time is granted to the respondent Authorities to file reply in the matter. We direct respondent Authorities to consider the proposal of the petitioners contained in Civil 1909wp3517.18 & others 2/2 Application No.1818/2021 and other similar civil applications and take a decision expeditiously and in any case before reply is filed by them. They must take a note of the fact that now the petitioners are claiming only grant of approval with effect from 20/12/2015 with notional pay fixation from that date and onwards and without arrears of salary from 20/12/2015 with a prayer for release of monthly salary from the present date. They should also take into consideration the other relevant facts, such as their appointments having been made after seeking "no objection certificates" and with a view to fill up the backlog vacancies, which have fallen vacant, which appear to have been done as per the approved roster.
2) Stand over to 10th October 2022.
JUDGE JUDGE
khj
Digitally Signed By:KAMAL HUNDRAJ JESWANI Signing Date:20.09.2022 12:24