SAHEBRAO SHESHRAO PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith and heard finally with the consent of the parties.

(3.) By this petition filed under Article 226 of the Constitution of India, the petitioners pray for quashing and setting aside the impugned order dtd. 4/8/2017 issued by respondent No.5/ Municipal Commissioner thereby, cancelling the order dtd. 11/6/2009 granting pay scale of Clerks to petitioner Nos.1 to 3 w.e.f. 3/1/1987, 30/8/1986 and 2/5/1986, respectively and instead, directing to give the said benefits w.e.f. 31/8/2001.