SHRIDHAR Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) The petitioner possesses Master Degree in the stream of Commerce, and joined as Junior Assistant in the Year 1979 with the Maharashtra State Co -operative Tribal Development Corporation Ltd., and in the Year 2000 worked as Accountant. The Government of Maharashtra decided to establish a separate Financial and Development Corporation for the welfare of tribals, and as such by the Government Resolution No. 2396/45/Pra.Kra. -39/Ka -3, dated 9th December, 1998, the Shabari Tribal Financial and Development Corporation Ltd. came into existence. Accordingly, the staff for STFD Corporation Ltd. came to be filled in from the Maharashtra State Co -operative Tribal Development Corporation Ltd., and other similar Organizations vide Government Resolution Tribal Development Sec. G.R. No. TDC/1099/Pra.Kra. -7/Ka -3 Mantralaya Extension, Mumbai -32, dated 13th December, 1999. Thus, the vacancies of STFD Corporation Ltd. came to be filled in and the petitioner came to be appointed as Branch Manager at Yawatmal. [The copy of Government Resolution is placed on record by the petitioner at Exhibit -A along with memo of Petition.]

(2.) It is further the case of the petitioner that, the petitioner came to be appointed as Branch Manager on the scale of Rs. 2000 -60 -2300 -Eff.Bar. -75 -3200 -100 -3500/ - by the order of Managing Director, Maharashtra State Cooperative Tribal Development Corporation Ltd., Nashik -2, O.W. No. TDC/Adm./EST -1/2213/2000 Nashik -2, dated 27th January, 2000. The petitioner has placed on record copy of appointment letter along with memo of Petition.

(3.) It is further the case of the petitioner that, the Government of Maharashtra by order O.W. No. TDC/Adm./EST -2/1844/2006 Nashik -2, dated 8th February, 2006, introduced 50% increment in basic salary, [minimum 200 maximum 1500] incentive etc. in the naxlite affected area for the employees of Maharashtra State Co -operative Tribal Development Corporation Ltd. Copy of said order is placed on record along with memo of Petition.