Bombay High Court
The Chief Officer-Manmad Municipal ... vs Shaila Balu Bagul And Anr on 15 January, 2020
Author: S.C. Gupte
Bench: S.C. Gupte
sat wp 2071-2005.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 2071 OF 2005
WITH
CIVIL APPLICATION (ST) NO. 31337 OF 2016
The Chief Officer,
Manmad Municipal Council, Nashik ...Petitioner
vs.
Smt.Shakuntala Prakash Shelke & Ors. ...Respondents
WITH
WRIT PETITION NOS.2070, 2072 TO 2083 OF 2005
AND
WRIT PETITION NO. 2811 OF 2005
WRIT PETITION NO. 4536 OF 2011
WRIT PETITION NO. 4684 OF 2011
Mr.B.D. Joshi with Neel Helekar for Petitioners.
Ms.Asha N. Gunjal i/b. Rameshwar N. Gite for Respondent No.1 in all Writ
Petitions except W.P Nos.4536 and 4684 of 2011.
Ms.Prachi Khandge i/b. M.P. Vashi & Associates for Respondents in Writ
Petition Nos.4536 and 4684 of 2011.
Mr.A.R. Metkari, AGP for State in Writ Petition Nos.2070 to 2073 of 2005.
Ms.V.S. Nimbalkar, AGP for State in Writ Petition Nos.2074 to 2076 of
2005.
CORAM : S.C. GUPTE, J.
DATE : 15 JANUARY 2020 P.C. :
These matters are circulated as order matters, in view of the civil application taken out therein by the original Respondents. The civil application seeks payment of interim salary in accordance with the order passed by this court on 17 June 2005 in Writ Petition No.2071 of 2005. The Applicants were originally paid salary in the sum of Rs.2000/-. It is not in 1/2 ::: Uploaded on - 17/01/2020 ::: Downloaded on - 17/01/2020 20:59:05 ::: sat wp 2071-2005.doc dispute that this amount has since been paid for every month during the pendency of the writ petition. The grievance of the Applicants is that the amount is not commensurate with whatever is being paid to the other Balwadi teachers/workers. No court has so far applied its mind to the matter of correct quantum of salary to be paid to the Applicants herein. Considering the fact, however, that the writ petitions are of the year 2005 and are now very much ripe for hearing, it is in the interest of justice to decide this civil application along with the writ petitions on an expeditious basis.
2 Accordingly, the writ petitions are circulated for hearing on 6 February 2020 to appear on the daily board at the end of the admission matters. The civil application shall be considered along with the writ petitions.
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