BABURAO KISAN SONUNE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. Heard finally by consent of the parties.

(2.) By this petition, the petitioner is challenging the decision of Departmental Promotion Committee (DPC) dated 1 st June, 2022, by which it is decided not to grant second benefit of time bound promotional scheme to the petitioner. As such, the petitioner is seeking direction to the respondents to grant benefit of the same with effect from 1/10/2006, by upgrading regular salary as well as regular monthly pension with arrears of difference of regular pension and other terminal benefits.

(3.) In brief, the case of the petitioner is that, he being qualified for the post of Junior Assistant, by following due procedure of law came to be appointed as a Junior Assistant in Zilla Parishad, Buldhana on 11 th April, 1972.