PUSHPA PUNDLIKRAO SARVE Vs. ZILLA PARISHAD BHANDARA

JUDGEMENT

(1.) Heard. RULE. Heard finally with the consent of the learned Counsel for the parties.

(2.) The petitioners seek direction against the respondents to implement the orders dtd. 30/3/2017 and 25/3/2017 and grant a pay scale of Rs.9300.0034800/- with grade pay of Rs.4200.00 with effect from 09-01- 2013 onwards instead of Rs.5200.0020200/- with grade pay of Rs.3250.00.

(3.) During the pendency of the petition, the petitioners questioned the order dtd. 22/9/2023 passed by respondent No.1-Chief Executive Officer, which thereby refused to grant a pay scale of Rs.9300.0034800/- with grade pay of Rs.4200.00 and cancelled the order dtd. 30/3/2017 to grant the same to respondent No.1.