JAISHREE TRIMBAK TAKALKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The petitioners are aggrieved by the order dtd. 03/08/2020, passed by respondent No.2 and the order on verification, dtd. 04/04/2019, passed by respondent No.4, concluding that the petitioners would not be entitled for the second time bound promotional pay-scales, as they have retired prior to completing the second lap of 12 years, i.e. an aggregate of 24 years.

(3.) The petitioners have put forth the following prayers :-