SHANTABAI VITTHALRAO CHAWRE Vs. ZILLA PARISHAD, YAVATMAL

JUDGEMENT

(1.) Heard. Rule. Rule is made returnable forthwith. Matter is taken up for final hearing at the stage of admission by consent and request of the parties.

(2.) The Petitioner by this petition is seeking directions for implementation of Government Resolution dtd. 8/6/1995 and the circular dtd. 22/6/2007 issued by Respondent No. 4 thereby conferring benefit of promotional pay scale of the post of Junior Engineer extended by Respondent No. 1 to other similarly situated employees as that of the husband of the Petitioner.

(3.) The husband of the Petitioner was appointed as 'Muster Clerk' by Respondent No. 1 on 22/2/1965. In order to avoid stagnation, the Government Resolution dtd. 8/6/1995 was issued to grant higher pay scale of promotional post to such employees who have completed 12 years of service w.e.f 1/10/1994. Accordingly, the husband of the Petitioner was granted a pay scale of 1200-30-1560-EB-40-2040 w.e.f. 1/10/1994 instead of pay scale of Junior Engineer.