Bombay High Court
Sarjerao Kundlikrao Sabhadinde vs The State Of Maharashtra Through Its ... on 15 February, 2021
Author: Shrikant D. Kulkarni
Bench: S. V. Gangapurwala, Shrikant D. Kulkarni
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 13818 OF 2019
Sarjerao Kundlikrao Sabhadinde .. Petitioner
Versus
The State of Maharashtra through
its Principal Secretary, Water Supply and
Sanitation Department .. Respondent
Mr. V. H. Dighe, Advocate h/f Mr. V. B. Wagh & S. S. Wagh, Advocate for
the Petitioner.
Mr. K. N. Lokhande, AGP for Sole Respondent.
CORAM : S. V. GANGAPURWALA &
SHRIKANT D. KULKARNI, JJ.
DATED : 15th February, 2021. PER COURT:- . The petitioner was working as a Sectional Engineer in the year
1996. The petitioner claims benefit of second time bound promotional pay scale from April 2008. The promotional post to Sectional Engineer was Assistant Drilling Engineer. In the year 2005 the post of Assistant Drilling Engineer merged with the post of Deputy Engineer (Mechanical). According to the petitioner, he was possessing qualification for the post of Assistant Drilling Engineer, however he does not possess the qualification for the post of Deputy Engineer (Mechanical).
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2. One of the essential condition to get the benefit of time bound promotional pay scale is that the petitioner is eligible to be promoted to the higher post.
3. It is for the petitioner to explain that the qualification for promotion to the post of Assistant Drilling Engineer would be sufficient qualification for claiming the benefit of second time bound promotional pay scale. In the year 2005, the said post was merged with the post of Deputy Engineer (Mechanical).
4. Place the matter on 15.03.2021.
( SHRIKANT D. KULKARNI ) ( S. V. GANGAPURWALA )
JUDGE JUDGE
P.S.B.
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