Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.7363 OF 2016
(Arising out of SLP (C)No.23564 of 2016
@ CC No.14534/2016)
AJINATH GULAB SAYKAR APPELLANT
VERSUS
EXECUTIVE ENGINEER,
PUBLIC WORKS DEPARTMENT, AHMEDNAGAR RESPONDENT
J U D G M E N T
KURIAN,J.
Delay condoned.
Leave granted.
3. In the nature of the order we propose to pass in
this appeal, it is not necessary to go into the factual
aspects of the case.
4. The appellant approached this Court aggrieved by
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the common judgment dated 10 April, 2013 and modified
JUDGMENT
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order dated 14 June, 2013 passed by the High Court of
Judicature of Bombay, Bench at Aurangabad. The learned
counsel for the appellant submits that this case is
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covered by the judgment dated 11 September, 2015 of
this Court passed in C.A. Nos.7137-7160 of 2015 titled
Fula Bhoru Ughade, etc. etc. Vs. Executive Engineer,
Public Works Department, Ahmednagar wherein one time
compensation has been enhanced from Rs.40,000/- (Rupees
Forty Thousand only) to Rs. 1,00,000/- (Rupees One Lakh
only) and all others, similarly situated, have been paid
the said amount.
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5. In view of the above, it would be appropriate for
the appellant to make a representation before the
respondent within a period of one month. If such a
representation is filed, the respondent shall consider
the same in the light of the judgment referred to supra,
and take the required action.
6. In case appellant is covered by the said judgment,
the appellant shall also be given the same amount of
Rs.1,00,000 (Rupees One Lakh only) and it shall be done
within a period of one month thereafter.
7. The appeal is disposed of accordingly.
.................J.
[KURIAN JOSEPH]
....................J.
[ROHINTON FALI NARIMAN]
NEW DELHI;
AUGUST 08, 2016
JUDGMENT
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