PRAKASH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The petitioner is aggrieved, to a limited extent, by the approval dtd. 20/07/2018, vide which, though the transfer of the petitioner from Unaided Post to Aided Post has been approved, he has been granted 20% salary through grants in aid instead of 100%.

(3.) We have considered the submissions of the learned Advocate for the petitioner and the learned AGP on behalf of respondent Nos. 1 and 2. Mr.Maniyar, the learned Advocate appearing on behalf of respondent Nos. 3 and 4, Management, submits that the contention of the petitioner is correct. The circular which prescribed salary benefit upto 20% grant-in-aid, followed by 40%, 60%, 80% and then 100%, has been set aside by this Court. The petitioner as well as respondent Nos. 3 and 4 placed reliance upon the judgment delivered by this Court at the Principal Seat dtd. 12/03/2021 in WP Stamp No.9399/2020 filed by Sandhya d/o Balkrushna Teli and others Vs. The State of Maharashtra and others.