SHIVAJI VIDYAPEETH SEVAK SANGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Government Resolution dtd. 17/12/2018 is issued by the Higher and Technical Education Department, Mantralaya, Mumbai directing the constitution of a Committee comprising of Deputy Director, Accounts and Audit Services, Assistant Director, Auditor and two other Officers to investigate and report to the State Government with regard to ;

(2.) Under the said Government Resolution dtd. 17/12/2018 the State Government cancelled Government Resolutions dtd. 2/11/2010, 18/2/2011, 3/11/2012, 7/2/2011, 24/2/2011, 26/10/2010, 22/11/2011 and 15/2/2012 issued by the Higher and Technical Department, Mumbai.

(3.) In Public Interest Litigation (PIL) No.5919 of 2019, the Petitioner therein seeks implementation of Government Resolution dtd. 17/12/2018 under supervision of this Court and the Government Authorities. It further seeks directions against the State to conduct inquiry as per the circumstances under which the Government Resolutions have been issued with consent of the Cabinet and approval of the Finance Department. It further seeks directions to redetermine the pay scales which have been revised by the impugned Government Resolution and further seeks recovery of the amount paid in excess by the State Government. It further seeks direction to implement the 7th Pay Scale on the basis of the original pay scale that was sanctioned in the meeting held in Mantralaya on 16/4/2009 and original nomenclature sanctioned by each University.