PRADIP KADUBA MOKASARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, the petition is taken up for final hearing at the admission stage.

(2.) Respondent No. 5/Bhagwan Shikshan Prasarak Mandal, Aurangabad is a Education Society registered under the provisions of Maharashtra Public Trust Act, 1950 and Societies Registration Act, 1960 and runs Shri. Bhagwan College of Pharmacy/Respondent No. 6 under its Management. The present petitioners are the members of the teaching and non-teaching staff of Shri. Bhagwan College of Pharmacy, Aurangabad, who have put in continuous and unblemished services to the extent of almost 12 years. They are discharging their academic and administrative duties under the regular appointment orders through the duly constituted University Selection Committee and received the permanent approval from the Vice Chancellor, Dr. Babasaheb Ambedkar Marathwada University, Aurangabad under the respective approval orders.

(3.) The petitioners in respect of the non-teaching employees, Rules have been framed by the State Government vide notification dated 07.10.2009 namely, Maharashtra Non-Agricultural University and Affiliated Colleges Standard Code (Revised Pay of Non-Teaching Employees) Rules, 2009 in which recommendations of 6th Pay Commission and Revision and the Pay Scales have been prescribed. The aforesaid Rules have been framed by the Government of Maharashtra pursuant to the powers confirmed upon it under the Maharashtra Universities Act. The petitioner Nos. 1 and 2 being the employees of the non-teaching staff serving in affiliated colleges are governed by the Rules and thus their salaries and pay allowances should be in compliance with these Rules.