SAHEB S/O. BHUJANG GAJBHARE Vs. THE STATE OF MAHARASHTRA, THROUGH ITS SECRETARY, TRIBAL DEVELOPMENT DEPARTMENT, MANTRALAYA, MUMBAI

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. By consent of learned counsel for the parties, the petition is taken up for final disposal.

(3.) This petition is filed for direction to respondent no.4 to consider the proposals of the petitioners for granting higher pay scale under Assured Career Progress Scheme on account of completion of twelve years of service by them.