VIJAY RATANLAL NAGORI (PROF.) 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 petitioner seeks directions to the respondents to step up the petitioner equivalent to his junior associate professor from the date of revision of pay/salary of junior associate professor w.e.f. 1/9/2008 as per Government Resolution dtd. 12/8/2009. He is also seeking direction to pay arrears of salary and other consequential benefits.