ABDUL MUNAF MOHAMMED KAZI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. By consent of the parties Rule is made returnable forthwith.

(2.) The petitioner is at present working as a Deputy Sheriff in the office of the Sheriff of Mumbai.

(3.) The petition under Article 226 of the Constitution of India, challenges the respondents refusal to grant parity of pay scale to the petitioner with the post of the first Assistant Master in the office of the Prothonotary and Senior Master of this Court.