MINAKSHI PRAKASH AKHARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Advocate Shri Shrivastava for the petitioner and Shri Fulzele learned Assistant Government Pleader for the respondents. Looking to the nature of controversy, matter is heard finally by issuing rule and making it returnable forthwith.

(2.) After matter was heard for some time, learned AGP wanted an adjournment to enable him to secure further instructions in the matter. However, we have rejected that request.

(3.) The petitioner joined on 15/10/1984 as a Typist. On 11/9/1989 she voluntarily opted for the post of Junior Clerk. The pay scale of Typist then was Rs.975 1660 while that of Junior Clerk Rs.950 1500. Accordingly, she became Junior Clerk and thereafter has been promoted further as Senior Clerk on 12/9/1996.