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The Chief Executive Officer Nasik Zilla ... vs Nitin Dattatray Pawar on 13 April, 2022

Bench: M.R. Shah, B.V. Nagarathna

     ITEM NO.3                                COURT NO.12                             SECTION IX
                                     S U P R E M E C O U R T O F                  I N D I A
                                             RECORD OF PROCEEDINGS

             Petition(s) for Special Leave to Appeal (C)                              No(s).    19730/2021

     (Arising out of impugned final judgment and order dated 10-03-2021 in WP
     No. 8818/2018 passed by the High Court Of Judicature At Bombay)

     THE CHIEF EXECUTIVE OFFICER NASIK ZILLA PARISHAD,
     NASIK & ANR.                                                                           Petitioner(s)

                                                              VERSUS

     NITIN DATTATRAY PAWAR & ORS.                                                           Respondent(s)

     (FOR ADMISSION and I.R. and IA No.155759/2021-EXEMPTION FROM FILING C/C
     OF THE IMPUGNED JUDGMENT and IA No.155760/2021-EXEMPTION FROM FILING
     AFFIDAVIT)

     Date : 13-04-2022 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE M.R. SHAH
                             HON'BLE MRS. JUSTICE B.V. NAGARATHNA

     For Petitioner(s)                      Mr. Prashant R. Dahat, Adv.
                                            Mr. T. R. B. Sivakumar, AOR

     For Respondent(s)                      Mr. Prashant Shrikant Kenjale, AOR

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

It is not in dispute that, prior to 04.09.2018, the District Awardees were not entitled to get the additional increment. It was only pursuant to the Circular dated 04.09.2018, the District Awardees were not entitled to get the additional increment. Therefore, for the period prior to 04.09.2018, the District Awardees were entitled to get the additional increment and, therefore, no error has been committed by the High Court in directing the benefit of additional increment to the District Awardees for the period prior to 04.09.2018.

We are in complete agreement with the view taken by the High Court.

The Special Leave Petition stands dismissed.

Pending applications stand disposed of.

     (R. NATARAJAN)                                                                   (NISHA TRIPATHI)
     ASTT. REGISTRAR-cum-PS                                                            BRANCH OFFICER