Bombay High Court
The State Of Maharashtra Thorugh The ... vs Sheetal Arvind Soni And Another on 27 January, 2021
Author: Shrikant D. Kulkarni
Bench: S. V. Gangapurwala, Shrikant D. Kulkarni
(1) 968-wp-1556-2021 & ors.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
968 WRIT PETITION NO.1556 OF 2021
WITH WP/1565/2021 WITH WP/1568/2021 WITH
WP/1558/2021 WITH WP/1562/2021 WITH WP/1564/2021
WITH WP/1566/2021 WITH WP/1569/2021 WITH
WP/1560/2021 WITH WP/1567/2021 WITH WP/1570/2021
WITH WP/1561/2021 WITH WP/1557/2021 WITH
WP/1563/2021 WITH WP/1559/2021
THE STATE OF MAHARASHTRA THROUGH THE PRINCIPAL
SECRETARY PUBLIC HEALTH DEPARTMENT AND OTHERS
..PETITIONERS
VERSUS
DR VIJAY PANDHARINATH SONAWANE ..RESPONDENT
...
Mr. S. B. Yawalkar, A.G.P. for the Petitioners.
...
CORAM : S. V. GANGAPURWALA &
SHRIKANT D. KULKARNI, JJ.
DATED : 27th JANUARY, 2021. PER COURT:-
1. The learned A.G.P. submits that the judgment of the Tribunal giving benefit of only increment, leave and other benefits from the date of their appointments that is calculating ad-hoc service is not in tune with the judgment of the Nagpur Bench and also the judgment at the Principal Seat at Bombay referred to at page nos.95 and 109 of this compilation.
2. Issue notice to respondents, returnable on 10.03.2021. Humdast allowed.
(SHRIKANT D. KULKARNI) (S. V. GANGAPURWALA) JUDGE JUDGE Devendra/January-2021 ::: Uploaded on - 28/01/2021 ::: Downloaded on - 09/02/2021 01:17:48 :::