Bombay High Court
Shakeel Ahmed Mohd Haneef Rampure vs The State Of Maharashtra And Others on 8 March, 2019
Author: A. M. Dhavale
Bench: S. V. Gangapurwala, A. M. Dhavale
1 wp 5762.18+
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 5762 OF 2018
WITH
WP/5761/2018 WITH WP/5763/2018 WITH WP/5764/2018 WITH
WP/5765/2018 WITH WP/5766/2018 WITH WP/5767/2018 WITH
WP/5768/2018 WITH WP/5769/2018 WITH WP/5770/2018 WITH
CA/1394/2019 IN WP/5770/2018 WITH WP/5771/2018 WITH
WP/5772/2018 WITH WP/5773/2018 WITH WP/5774/2018 WITH
WP/5775/2018 WITH WP/5776/2018 WITH WP/5777/2018 WITH
WP/5778/2018 WITH WP/5779/2018 WITH WP/5780/2018 WITH
WP/5781/2018 WITH WP/5918/2018 WITH WP/5919/2018 WITH
WP/5920/2018 WITH WP/5921/2018 WITH WP/5922/2018 WITH
WP/5923/2018 WITH WP/5924/2018 WITH WP/5925/2018 WITH
WP/5926/2018 WITH WP/5927/2018 WITH WP/5928/2018 WITH
WP/5929/2018 WITH WP/5930/2018 WITH WP/5931/2018 WITH
WP/5932/2018 WITH WP/13910/2018
SHAKEEL AHMED MOHD HANEEF RAMPURE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner : Mr. Surve Hemant
AGP for Respondents No. 1 to 3 : Mr. G. L. Deshpande
...
CORAM: S. V. GANGAPURWALA &
A. M. DHAVALE, JJ.
DATE: 08th MARCH, 2019 PER COURT :
1. We have heard Mr. Surve, learned Advocate for the petitioners. Time is solicited on behalf of respondent / University.
2. On 14.06.2018, we had passed an interim order ::: Uploaded on - 13/03/2019 ::: Downloaded on - 14/03/2019 19:22:44 :::
2 wp 5762.18+ that the respondents shall not make the recovery. The same was on the basis of the payments made as per 6th Pay Commission.
3. The petitioner has subsequently challenged the Government Resolution dated 17.12.2018 by way of an amendment for which the leave has been granted on 25.01.2019.
4. The learned counsel submits that other similarly situated employees have filed group of writ petitions bearing no. 1501 of 2019 with other connected writ petitions and the Division Bench of this Court on 22.02.2019 has passed interim orders restraining the respondents from taking further steps against the petitioners pursuant to Government Resolution dated 17.12.2018.
5. We have already passed an order restraining respondents from making any recovery on 14.06.2018. The said order shall continue till the next date. The recovery may not be made pursuant to Government Resolution dated 17.12.2018 also.
6. Stand over to 15.03.2019.
[A. M. DHAVALE, J.] [S. V. GANGAPURWALA, J.] marathe ::: Uploaded on - 13/03/2019 ::: Downloaded on - 14/03/2019 19:22:44 :::