MAHARASHTRA STATE GRAMSEVAK SANGHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri S. P. Bhandarkar, learned advocate for the petitioners. He states that the grievance of the petitioners would not survive, if the State Government comes with clear statement regarding the communication issued by the Deputy Secretary (Service), Government of Maharashtra to the Deputy Secretary of Rural Development Department, Government of Maharashtra in which it is stated that the policy incorporated in the Government Resolution dated 07/07/2020 issued by the General Administration Department would not be made applicable to the employees of Zilla Parishad and Gram Sevaks.

(2.) Learned Additional Government Pleaders/ Assistant Government Pleaders for the respondent-State state that the statement in the communication dated 23/07/2020 is an ambiguous and the policy incorporated in the Government Resolution dated 07/07/2020 is not made applicable to the employees of Zilla Parishad and Gram Sevaks.

(3.) We are of the view that in view of communication dated 23/07/2020 and the submission made by learned Additional Government Pleaders/ Assistant Government Pleaders, the grievance of the petitioners does not survive.