SHANKAR RANABA JOSHILKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(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 working on their posts in fully aided schools. On 02.09.1989 Government of Maharashtra issued Government Resolution which was applicable to Full Time Teaching and Non-Teaching Staff within the meaning of Maharashtra Employees of Private Schools Condition of Service) Regulation Act, 1977. Thereafter, further Government Resolutions were issued from time to time thereby dealing with the aforesaid issues of grant of Time Bound Promotions/Time Bound Higher Pay Scale. The Petitioners were granted the beneft of the aforesaid Government Resolution on completion of their 12 years of service from the date of initial appointment. The Petitioners are entitled to a similar relief of Selection Pay Scale on completion of their 24 years of service since the date of their initial appointment. Respondent No. 2 has orally informed the Petitioners that the Petitioners being Non Teaching Staff are not entitled to the same. Hence, this writ petition.