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 petitioner was appointed as the Deputy Sheriff on 1st March, 1990.The petitioner's case is that the nature of work and responsibilities of the Deputy Sheriff are more arduous as compared to those of the First Assistant Master. We may mention before going any further that on facts it is clearly established that the work and responsibilities of the Deputy Sheriff are at least equal to if not more arduous than those of the First Assistant Master. Neither the relevant rules, nor pleadings nor the submissions before us at the hearing indicated otherwise. In fact the same viewed with the past conduct and stand of the Respondent established the Petitioner's case in this regard beyond doubt. It is necessary therefore, at this stage, to compare the nature of the duties and responsibilities of the Deputy Sheriff and compare them to the responsibilities of the First Assistant Master.