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Bombay High Court

Laxman Mahadeo Suryawanshi vs Shri. Saibaba Sansthan Trust, Shirdi ... on 14 January, 2020

Author: Mangesh S. Patil

Bench: S. V. Gangapurwala, Mangesh S. Patil

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    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               BENCH AT AURANGABAD

                   WRIT PETITION NO. 623 OF 2020
                 PRAKASH VITTHAL SHIVSHARAN
                            VERSUS
            SHRI. SAIBABA SANSTHAN TRUST, SHIRDI
          THROUGH ITS EXECUTIVE OFFICER AND ANOTHER
                             ...

                   WRIT PETITION NO. 624 OF 2020
                 PRASHANT RAMSINGH PARDESHI
                            VERSUS
            SHRI. SAIBABA SANSTHAN TRUST, SHIRDI
          THROUGH ITS EXECUTIVE OFFICER AND ANOTHER
                               ...

                   WRIT PETITION NO. 625 OF 2020
                 JAYVANT KRISHNARAO GHADAGE
                           VERSUS
       SHRI. SAIBABA SANSTHAN TRUST, SHIRDI THROUGH
               EXECUTIVE OFFICER AND ANOTHER
                              ...

                   WRIT PETITION NO. 626 OF 2020
                  VIJAY HARISHCHANDRA HIRE
                            VERSUS
            SHRI. SAIBABA SANSTHAN TRUST, SHIRDI
          THROUGH ITS EXECUTIVE OFFICER AND ANOTHER
                               ...

                   WRIT PETITION NO. 627 OF 2020
                    GHANSHYAM VISHNU RANE
                            VERSUS
            SHRI. SAIBABA SANSTHAN TRUST, SHIRDI
          THROUGH ITS EXECUTIVE OFFICER AND ANOTHER
                               ...

                   WRIT PETITION NO. 628 OF 2020
                       BHAGWAT SOPAN YEOLE
                              VERSUS
              SHRI. SAIBABA SANSTHAN TRUST, SHIRDI




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          THROUGH ITS EXECUTIVE OFFICER AND ANOTHER
                             ...

                   WRIT PETITION NO. 629 OF 2020
                     MAHENDRA BHIKA WAGH
                            VERSUS
            SHRI. SAIBABA SANSTHAN TRUST, SHIRDI
          THROUGH ITS EXECUTIVE OFFICER AND ANOTHER
                             ...

                   WRIT PETITION NO. 630 OF 2020
                    AJAY SHIVAJIRAO PAWAR
                            VERSUS
            SHRI. SAIBABA SANSTHAN TRUST, SHIRDI
          THROUGH ITS EXECUTIVE OFFICER AND ANOTHER
                               ...

                   WRIT PETITION NO. 631 OF 2020
                  GORAKSHA HARIBHAU SHINDE
                            VERSUS
            SHRI. SAIBABA SANSTHAN TRUST, SHIRDI
          THROUGH ITS EXECUTIVE OFFICER AND ANOTHER
                               ...

                   WRIT PETITION NO. 632 OF 2020
                 DNYANESHWAR KHANDU CHIKHALE
                            VERSUS
            SHRI. SAIBABA SANSTHAN TRUST, SHIRDI
          THROUGH ITS EXECUTIVE OFFICER AND ANOTHER
                               ...

                   WRIT PETITION NO. 633 OF 2020
                    HARSHAD LALCHAND JAIN
                            VERSUS
            SHRI. SAIBABA SANSTHAN TRUST, SHIRDI
          THROUGH ITS EXECUTIVE OFFICER AND ANOTHER
                               ...

                   WRIT PETITION NO. 634 OF 2020
                    ANIL TRIMBAK POPHALE
                            VERSUS
            SHRI. SAIBABA SANSTHAN TRUST, SHIRDI
          THROUGH ITS EXECUTIVE OFFICER AND ANOTHER
                               ...


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                   WRIT PETITION NO. 635 OF 2020
                   UTTAM KALURAM BHADANGE
                            VERSUS
            SHRI. SAIBABA SANSTHAN TRUST, SHIRDI
          THROUGH ITS EXECUTIVE OFFICER AND ANOTHER
                             ...

                   WRIT PETITION NO. 636 OF 2020
                   DEELIPKUMAR BALU CHALKE
                            VERSUS
            SHRI. SAIBABA SANSTHAN TRUST, SHIRDI
          THROUGH ITS EXECUTIVE OFFICER AND ANOTHER
                              ...

                   WRIT PETITION NO. 637 OF 2020
                  SUBHASH SUKDEO CHAUDHARI
                            VERSUS
            SHRI. SAIBABA SANSTHAN TRUST, SHIRDI
          THROUGH ITS EXECUTIVE OFFICER AND ANOTHER
                             ...

                   WRIT PETITION NO. 638 OF 2020
                     VIKAS BHASKAR PATIL
                            VERSUS
            SHRI. SAIBABA SANSTHAN TRUST, SHIRDI
          THROUGH ITS EXECUTIVE OFFICER AND ANOTHER
                              ...

                   WRIT PETITION NO. 639 OF 2020
                    PARAG RATNAKAR JOSHI
                            VERSUS
            SHRI. SAIBABA SANSTHAN TRUST, SHIRDI
          THROUGH ITS EXECUTIVE OFFICER AND ANOTHER
                             ...

                   WRIT PETITION NO. 640 OF 2020
                   NARAYAN RAKHMAJI AVHAD
                            VERSUS
            SHRI. SAIBABA SANSTHAN TRUST, SHIRDI
          THROUGH ITS EXECUTIVE OFFICER AND ANOTHER
                             ...




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                   WRIT PETITION NO. 641 OF 2020
                  LAXMAN MAHADEO SURYWANSHI
                             VERSUS
            SHRI. SAIBABA SANSTHAN TRUST, SHIRDI
          THROUGH ITS EXECUTIVE OFFICER AND ANOTHER
                                ...
                 Advocate for Petitioners :
                    Mr. Shejwal Avinash K.
                 Advocate for Respondents :
           Mr. A. S. Khedkar h/f. Mr. N. R. Bhavar
                                ...

                               CORAM: S. V. GANGAPURWALA &
                                      MANGESH S. PATIL, JJ.
                               DATE:    14th JANUARY, 2020

 PER COURT:

 1.       The       learned        counsel      for     the       petitioners

 submits             that         the       petitioners         have          given

representations for grant of benefit as per 7th Pay Commission.

2. Mr. Khedkar, learned counsel holding for Mr. Bhavar, learned counsel for the respondents submits that the respondents have already forwarded the proposals of the petitioners to the three member committee appointed by this Court. The three member committee is manning the affairs of the trust.

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3. In the light of that, the committee of respondent no. 1 may if it is authorised to take decision, take decision in accordance with law and as may be permissible on the proposals forwarded to it for grant of benefits as per the 7 th Pay Commission, expeditiously and preferably within a period of six (06) months.

4. Writ Petitions are accordingly disposed of. No costs.

[MANGESH S. PATIL, J.] [S. V. GANGAPURWALA, J.] marathe ::: Uploaded on - 16/01/2020 ::: Downloaded on - 16/01/2020 23:30:03 :::