SUDAMRAO KESHAWRAO AHER Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) These Writ Petitions relate to step up of pay of the Petitioners to the level of employees junior in service as employees junior are drawing higher pay.

(3.) Learned counsel for both sides agree that both the Petitions raise similar dispute. As such for details, we are referring to the facts and material as brought before us in Writ Petition No.10283 of 2012, although both Petitions are heard and are being disposed together.