PRASHANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with consent of learned Counsel appearing on behalf of respective parties.

(2.) In the present petition the petitioners Class IV / Group 'D' employees of aided Ashram School, have prayed for directions to the respondent to grant them higher pay scale after completion of 12 years of service from the date of their initial appointment and to grant all consequential benefits that might have accrued to them. The petitioners have prayed for consideration of above referred claim in the light of Government Resolutions dated 18th September, 2000, 8th June, 1995 and 27th March, 2000.

(3.) It is the claim of the petitioners that they were appointed sometime in between 1988 to 1997, on the Class-IV posts in various Primary Ashram Schools. It is further submitted by the petitioners that their appointments are approved by the competent authority i.e. respondent No. 3 - Project Officer under the Tribal Development Department. The petitioners further claim that, the schools where they are working are receiving 100% grantin- aid.