SAVITRIBAI NARSAYYA GUDDAPA Vs. STATE OF MAHARASHTRA, THROUGH ITS PRINCIPAL SECRETARY, FINANCE DEPARTMENT

JUDGEMENT

(1.) RULE . Rule made returnable forthwith. With the consent of the parties, taken up for final hearing.

(2.) THESE petitions are filed with following prayers, -

(3.) IT is submitted that the respondent No.1 State of Maharashtra revised the pay scale of the State Government and other employees covered under these rule on par with the employees of the Central Government under the M.C.S. (Revised Pay) Rules, 2009 and also revised provisions of pension by issue of G.R. Dated 22.6.2009 by modifying M.C.S. (Pension) Rules, 1982 with certain modifications. It is submitted that the provisions of the M.C.S. (Revised Pay) Rules, 2009 and the the M.C.S. (Pension) Rules, 1982 are made applicable from 1.1.2006 to all the State employees and other employees covered under the said rules.