YASHWANT VASUDEO NATU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BY this petition the petitioner claims revision of " his pay to the scale of Rs. 700 to 1600 with effect from 6-11-1997 on the ground that similar scale revision was granted to other similarly situated and the refore denial of the same to the petitioner amounts to false under Article 14.

(2.) THE Government of Maharashtras changed the pattern of secondary education in the academic year 1975-76 to 10+2+3, thereby reducing the collegerial education period by one Year. This resulted in several teachers being rendered surplus.

(3.) ON 15th May 2000 therefore a Resolution was issued to consider the absorption of these people and protection of pay given to them after such absorption. By this Resolution, the surplus teachers were absorbed in Government services after they were divided into five categories. There is no dispute about the categorization or absorption. There is no dispute about the fact that the petitioner was duly categorized and this Resolution provided that where there is grant of protection of surplus, deemed revision of scale may be payable but no arrears are liable to be paid.