MRS. CHHAYA A. DHAMANASKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Learned AGP waives service of Rule on behalf of the State - Respondent Nos. 1 to 3, Mr. Rui Rodriques, learned Counsel waives service on behalf of University of Mumbai - Respondent No. 4 and Mr. Rahul Nerlekar, learned Counsel waives service on behalf of Respondent No. 5 and 6.

(2.) By consent of the parties, the Petition is heard finally.

(3.) By this Petition filed under Article 226 of the Constitution of India, the Petitioner prays for issuance of writ of certiorari, order or directions for calling and setting aside the order dated 27th August, 2012 passed by the Respondent Nos. 1 and 3 and also seeks the order and directions against the Respondent Nos.2 to 6 to notionally upgrade the Petitioner to the post of Lecturer in the Degree College w.e.f. July 1986 till January, 2005 and make payment of arrears of salary.