GOPAL BHIMRAO GHUMASE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard learned counsel for the parties.

(2.) While issuing notice in the writ petition the relief, as sought by the petitioners, was restricted to consideration of prayer clause (a) and (c). Prayer clauses (a) and (c) read thus:

(3.) The learned counsel for the petitioners submits that the validity of Government Resolutions dtd. 7/12/2018 and 16/2/2019 was the subject matter of challenge in Writ Petition No. 5363 of 2021 (Meghraj S/o. Annasaheb Pandit and Ors. .v/s. The State of Maharashtra, through the Chief Secretary, Mantralaya, Mumbai and Ors.) decided on 20/1/2022 by Aurangabad Bench of this Court. Therein it was held that the aforesaid Government Resolutions would apply from the date they were issued. It is thus submitted that in the light of the aforesaid judgment, wherein it is held that the said Government Resolutions are prospective in operation, the petitioners would be entitled to similar relief. Attention is also invited to the judgment in Writ Petition No. 2894 of 2021 (Dnyaneshwar Mahadeo Baraskar and Ors. .v/s. The State of Maharashtra, Mumbai and Ors.) decided on 10/2/2022 by the Nagpur Bench.