(1.) Rule. Rule made returnable forthwith. Learned AGP appearing for Respondent-State waives notice for Respondents No. 1 to 3.
(2.) This petition is fled with following substantive prayer:-
(3.) It is the case of the petitioners that the petitioners are Non-Teaching Employees of Aided Private Schools. On 02.09.1989 Government of Maharashtra issued Government Resolution which was applicable to Full Time Teaching and Non-Teaching Staff under which Time Bound Promotions/Time Bound Higher Pay Scle and Selection Pay Scale was made applicable. On 23.07.1998 modifcation was made to the aforesaid Government Resolution by the State Government by which the aforesaid scheme was made applicable to the Non Teaching Staff with effect from 1 st October 1994. The Petitioners have been given higher pay scale on completion of their frst 12 years of qualifying service in their respective schools from the date of their appointment. The petitioners were also entitled to Selection Pay Scale on completion of their 24 years of qualifying service from the date of their appointments. The Petitioners have time and again submitted their proposals for obtaining Selection Pay Scale on completion of their 24 years of qualifying service since the date of their appointments. However, the Respondent No. 2 has consistently refused to accept the said proposals. However, recently the concerned respondent authority fnally accepted the said proposals. At the time of acceptance only petitioners have been orally informed by Respondent No. 2 and 3 that the petitioners are not entitled to any Selection Pay Scale on completion of their 24 years in services and hence there is no question of granting any beneft to the petitioners to that effect on their completing 24 years of service. The Petitioners have been further orally informed by Respondent No. 2 that the beneft of Selection Pay Scale on completion of 24 years of service is applicable only to Teaching Staff and the same cannot be made applicable to the Non- Teaching Staff.