MAHESH BAPURAO SWAMI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) - Rule. Rule made returnable forthwith and heard finally by consent.

(2.) PETITIONERS assail, in this group of writ petitions, propriety, legality and validity of communications / letters dated 14.02.2013, 06.06.2013 and 26.06.2013 [dated 25.02.2013 Exhibit -G1 in Writ Petition No.5272/2013, dated 21.02.2013 and 26.02.2013 Exhibit -F2 and Exhibit -F1 in Writ Petition No.5810/2013], Exhibit -G1, Exhibit -G2 and Exhibit -I respectively to rest of the the writ petitions, issued by respondents No.3 and 6 respectively, communicating that pay fixation of the lecturers under the list appended to the same, has been done taking into account the dates of their appointment and accordingly giving them benefit of "Career Advancement Scheme" (herein after 'CAS' for brevity). The CAS benefits given are not according to the Government Resolution dated 18.10.2001 whereunder the benefits would be available from the date of acquiring requisite qualifications and as such their pay fixation needs revision. It is further communicated that accordingly their pay be fixed and the revised pay fixation be recorded in their service books and the same be sent for certification and further that pay bills in respect of such teachers be submitted according to the revised fixation else pay bills will not be accepted.

(3.) IN due course of time, the petitioners were granted benefits of senior pay scale so also selection grade and accordingly entries were taken in their respective service books. Pay fixation of the petitioners was done by the Joint Director of Higher Education, after following due procedure.