KAILASH MANASRAM MORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. It is made returnable forthwith. Learned AGP waives service for the respondents. At the joint request of the parties, the matter is heard finally at the stage of admission.

(2.) The petitioners who have been working as Instructors with the Government Primary School for Blind, Deaf and Mutes and Orthopedically Challenged, in Government Industrial Trianing Center for Physically Handicapped and Government Training Center cum Sheltered Workshop for Physically Handicapped / Deaf and Mutes, Adults, allege that pay parity has been disturbed and allege that they were being paid at par with the Special Teachers till then but have been discriminated against while fixing pay under V pay commission.

(3.) They are seeking writ of mandamus directing the state government to include 'Instructor and Tradesman' which have been excluded and treated differently while revising the pay of different categories of employees in the government resolution dtd. 26/4/2012 (Exhibit - I), which was passed pursuant to the directions of this Court in writ petition no. 8019 of 2009 (Smt. Kusum Shankarrao Bansode and others Vs.The State of Maharashtra and others) dtd. 8/6/2011. The relevant paras read as under :-