PRIYANKA P. WAYANGANKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule returnable forthwith. The Respondents have filed Affidavits in Reply. Heard finally by consent of the parties.

(2.) The Petitioners seek to quash a Government Resolution ("GR") dtd. 19/9/2016 and seek directions to the Respondent State to sanction salary grants to the two divisions of 5th to 7th Std of the Respondent school and to release the arrears of salaries as per scale.

(3.) At the outset, we note that similar relief relating to disbursal of arrears of salary is also sought by another teacher at the same school in a connected Writ Petition No. 4393 of 2017.