SHRI. MAHENDRA F. RUPWATE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Admit. Taken up for final hearing pursuant to the earlier orders and by consent of the parties.

(2.) The petitioner who is working as Section Officer, Class -II, in the office of the Registrar General of the Bombay High Court has filed this petition in a representative capacity on behalf of the Section Officers working on the Appellate Side, Original Side at Mumbai and bench offices at Nagpur, Aurangabad and Goa.

(3.) The petitioner has prayed for a writ under article 226 of the Constitution of India to respondent No 1 to 3 to make applicable revised pay scales as provided in the Government Resolution dated 11 February 2013 issued by the Finance Department of the Government of Maharashtra, to the Section Officers on the High Court Administration, from the date it has been made applicable to the Section Officers working at Mantralaya (Government of Maharashtra), on the basis of parity of pay scales accepted by the Government between the Section Officers working with the High Court and those working with the State Government at Mantralaya.