ASHISH YADAV BHARAMBE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of learned counsel appearing for the parties, petition is taken up for final hearing.

(2.) This petition has been moved for recovery of salary from March, 2012. Petitioners were appointed on their respective posts from 1991 to 2006 and have been continued in service without interruption. Petitioners claim that they were receiving salary in their respective pay-scales till March, 2012. Thereafter, no salary is being paid to them. Initial approaches for salary were responded to with assurance, however, nothing fruitful had been coming forth. Petitioners approaches to various authorities also did not fructify. As such, present petition had to be resorted to.

(3.) Mr. Talhar, learned counsel, states that earlier, other employees of same Institution had been before this Court in Writ Petition No.9666 of 2014 and therein, a division bench has passed an order on 10-02-2017, directing respondents no. 5 and 6 to pay arrears of salary to the petitioners therein, within six months and to further keep on regularly paying salary to them.