Bombay High Court
The Executive Engineer Upper Painganga ... vs Ramchandra Sidappa Bhalke on 8 March, 2019
Author: Ravindra V. Ghuge
Bench: Ravindra V. Ghuge
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
(1) 944 WRIT PETITION NO. 9052 OF 2018
THE EXECUTIVE ENGINEER UPPER PAINGANGA PROJECT
AND ANOTHER
VERSUS
DILIP SADASHIV CHINCHOLKAR
WITH
(2) WRIT PETITION NO. 9053 OF 2018
THE EXECUTIVE ENGINEER UPPER PAINGANGA PROJECT
AND ANOTHER
VERSUS
RAMRAO S/O YANKOBA DHADE
WITH
(3) WRIT PETITION NO. 9054 OF 2018
THE EXECUTIVE ENGINEER UPPER PAINGANGA PROJECT
AND ANOTHER
VERSUS
MILIND BHIKAJI NARWADE
...
WITH
(4) 945 WRIT PETITION NO.9056 OF 2018
THE EXECUTIVE ENGINEER UPPER PAINGANGA PROJECT
AND ANOTHER
VERSUS
RAMA PAIROJI PATINGRAO
WITH
(5) 946 WRIT PETITION NO. 9057 OF 2018
THE EXECUTIVE ENGINEER UPPER PAINGANGA PROJECT
AND ANOTHER
VERSUS
RAMCHANDRA SIDAPPA BHALKE
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WITH
(6) WRIT PETITION NO. 9058 OF 2018
THE EXECUTIVE ENGINEER AND OTHERS
VERSUS
VENKAT PURBAJI GHULE
WITH
(7) 947 WRIT PETITION NO. 9059 OF 2018
THE EXECUTIVE ENGINEER UPPER PAINGANGA PROJECT
AND ANOTHER
VERSUS
MAROTI VYANKATRAO NIKAM
WITH
(8) 948 WRIT PETITION NO. 9060 OF 2018
THE EXECUTIVE ENGINEER UPPER PAINGANGA PROJECT
AND ANOTHER
VERSUS
SHAIKH TAJU SHAIKH KASHIM
WITH
(9) 949 WRIT PETITION NO. 9061 OF 2018
THE EXECUTIVE ENGINEER UPPER PAINGANGA PROJECT
AND ANOTHER
VERSUS
SHANKAR YADAVRAO KUBDE
WITH
(10) WRIT PETITION NO. 9062 OF 2018
THE EXECUTIVE ENGINEER AND OTHERS
VERSUS
ALIYARKHAN LATIFKHAN PATHAN
WITH
(11) 950 WRIT PETITION NO. 9063 OF 2018
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THE EXECUTIVE ENGINEER UPPER PAINGANGA PROJECT
AND ANOTHER
VERSUS
NAMDEO NAGOBA DAHALE
WITH
(12) 951 WRIT PETITION NO. 9064 OF 2018
THE EXECUTIVE ENGINEER UPPER PAINGANGA PROJECT
AND ANOTHER
VERSUS
SHAMRAO RANBA JADHAV
WITH
(13) 922 WRIT PETITION NO. 9068 OF 2018
THE EXECUTIVE ENGINEER UPPER PAINGANGA PROJECT
AND ANOTHER
VERSUS
PANDURANG SADOJI GOVANDE
...
Advocate for the Petitioners : Shri A. R. Tapse h/f.
Shri Anand Chawre
Advocate for the Respondents : Shri B. A. Dhengle
...
CORAM : RAVINDRA V. GHUGE, J.
DATED : 8th MARCH, 2019.
...
PER COURT :
1. By the consent of the petitioner, matters which were not on board, are called for and taken on board.
2. The learned Advocate for the petitioners seeks an adjournment.
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3. The learned Advocate for the respondents strenuously opposes an adjournment on the ground that ever since a blanket protection was granted by this Court ( Coram : Sunil P. Deshmukh, J.) on 08/08/2018, that the matters are not being conducted. Interim relief is being continued. Most of the respondents have retired. They have been granted a correct pay fixation as per the new pay scales and arrears, in view of the judgment that the Industrial Court had delivered in November, 2017.
4. Stand over to 02/04/2019 in the ''urgent admissions category''.
5. The petitioner shall calculate the arrears of these respondents and shall deposit such arrears with month-wise data, in this Court, on or before 29/03/2019.
6. Parties may note that if possible, these matters would be heard finally at admission stage.
(RAVINDRA V. GHUGE, J.) shp/-
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