GUNVANTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent.

(2.) The petitioners claim that they have been granted certificate as District Awardee Teachers prior to 4.9.2018. It is, therefore, contention of the learned counsel for the petitioners, relying upon the view taken by the Division Bench of this Court at Aurangabad in Writ Petition No.1954/2018 (Urmila Dattatraya Gaikwad and others Vs. The State of Maharashtra and others) decided along with other petitions on 25.1.2019, that the benefit available to such District Awardee Teachers in terms of G.R. dated 12.12.2000 cannot be taken away.

(3.) In the judgment dated 25.1.2019 rendered in a bunch of Writ Petitions starting with Writ Petition No.1954/2018, the Division Bench has held that prior to G.R. dated 4.9.2018, there was no Government Resolution in force, which took away the benefits of an additional increment given to the District Awardee Teachers, although, present position is that no District awardee teacher is entitled for such a benefit, in view of G.R. dated 4.9.2018. The Division Bench has also held that in any case the G.R. dated 4.9.2018 cannot be given any retrospective effect.