STATE OF MAHARASHTRA Vs. RUPCHAND NARAYAN SHINDE

JUDGEMENT

(1.) These review petitions have been filed by either State Government or by Zilla Parishad seeking review of various orders passed by this Court. Since the effect of various orders passed on different dates is common, the review is also sought on identical grounds. Therefore, we have clubbed all the review petitions, which are being decided by a common order.

(2.) The brief particulars in respect of the review petitions are as under:

(3.) In Writ Petition Nos.13760 of 2019, 11004 of 2019, 4586 of 2019, 4555 of 2019, 14754 of 2019, 9433 of 2019 and 14592 of 2019 this Court has declared that the Government Resolution dtd. 24/8/2017 will have prospective effect and would not operate retrospectively, meaning thereby that the benefit of advance increments on account of award of certificate of excellent work would continue to operate till 24/8/2017. In Writ Petition Nos.11738 of 2019, 14009 of 2019, 15230 of 2019, 15049 of 2017, 13015 of 2019 and 14586 of 2019 this Court has essentially held that the Circular dtd. 4/9/2018 discontinuing the scheme of grant of advance increment to District Awardee Teachers would apply prospectively with a further direction that if the teachers are awarded certificates prior to 4/9/2018, they be granted advance increment as per the Government Resolution dtd. 12/12/2000.