BALASAHEB NAGNATH GORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) Subject matter: Recovery of the difference between the revised pay scale and pre-revision pay scale, on account of failure to clear MH- CIT examination during service tenure, is the subject matter of present writ petition.

(3.) All the Petitioners are permanent teachers superannuated from various schools run by Zilla Parishad, Solapur. The Petitioners had to pass MS-CIT examination while they were in service. It is not disputed that Petitioners were under mandate to qualify the MS-CIT examination while they were in service. Their pay-scales were revised on condition to clear the MS-CIT examination within time. Although pay-scales of the Petitioners were revised, they failed to clear the MS- CIT examination within time.