SHIVAJI KERBA SIRSAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) This is yet another case, in a series of such cases that have come before us wherein the District/State/National Awardee Teachers ([1]) are made to rush to this Court for seeking one additional increment, which they are entitled to in view of the G.R. dated 12/12/2000 issued by the State of Maharashtra. Hundreds of such cases have been dealt with by this Court and though the Law is crystallized, various Zilla Parishads appear to derive vicarious pleasure in denying such benefits thereby forcing such teachers to knock the doors of this Court for justice. In this process, they are subjected to mental agony as well as unnecessary legal expenses.

(3.) In this petition, there are 9 teachers before us. It is undisputed and actually conceded by the respondent Zilla Parishad that each of them is a District Awardee Teacher. The learned Advocate for the Zilla Parishad has taken specific instructions to State that the Government Resolution dated 12/12/2000 applies to these petitioners. However, it is contended that, by G.R. dated 04/09/2018, such benefits are withdrawn as Clause 12 of the GR dated 12/12/2000, by virtue of which such benefit was made available, has been deleted from the said GR.