PANDURANG VITHOBAJI DHUMNE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The matter is heard finally at the request and by consent of the parties.

(2.) The petitioners are employees of Zilla Parishad and they all have retired on attaining the age of superannuation on 30th June in different years. By way of Pursis, it is informed that the petitioner No.4 is expired during the pendency of the petition and therefore, permission is granted to amend the petition suitably by bringing his legal heirs on record.

(3.) As per Rule 10 of the Maharashtra Civil Services (Revised Pay) Rules, 2009 (for short 'Rules of 2009 '), annual increment is due and payable on a uniform date i.e. 1st July of every year.