Murlidhar And Others vs State Of Maharashtra And Others

Sunil B. Shukre, J

Heard. Rule. Rule made returnable forthwith. Heard finally by consent of the learned counsel appearing for the parties.

Mr. A.P. Kalmegh, learned counsel for the Petitioners states that facts of this Petition are identical to the facts of Writ Petition No.5864 of 2019 and therefore, this Petition be allowed on similar lines as Writ Petition No.5864 of 2019, which was decided on 2nd March, 2022.

Mr. A.M. Deshpande, learned Addl.G.P. appears for Respondent Nos.1 and 2 does not dispute the aforestated position.

The Writ Petition is, therefore, allowed in terms of prayer clause (II).

We direct the Respondent No.3 – Dr. Panjabrao Deshmukh Krishi Vidyapeeth, Akola to take all necessary steps for granting notional annual increments to the Petitioners within a period of two months from the date of receipt of copy of the judgment.

The Petitioners would be entitled to receive all consequential benefits accordingly.

Rule is made absolute in the above terms. No costs. Authenticated copy of the judgment be furnished to all parties.

Parties shall act upon the authenticated copy of the judgment.