THE STATE OF MAHARASHTRA, THROUGH THE SECRETARY, SOCIAL WELFARE, CULTURAL ACTIVITIES AND SPORTS DEPARTMENT, MANTRALAYA, MUMBAI 32 Vs. PARSHURAM S/O. LAXMAN KARANDIKAR, [SINCE DECEASED, THROUGH HIS L.RS. 1A. SMT. KALPANA W/O. PARSHURAM KARANDIKAR, AGE : 53 YEARS, OCC. HOUSEHOLD, R/O. 3002B, "KIRTAN PRASAD", MAHADWAR CHOWK, BARSHI, DIST. SOLAPUR

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. With the consent of the learned A.G.P. for the petitioner and the learned Counsel appearing for the respondents, heard finally.

(3.) The petitioner State of Maharashtra has challenged the judgment and order dated 005.2010 passed in Original Application No.1128 of 1999 by the Maharashtra Administrative Tribunal, Mumbai, Bench at Aurangabad, whereby the petitioner has been directed to grant to the respondents as well as to other similarly placed special teachers of the Government schools meant for specially challenged children, the threetier pay scales, as recommended by the National Commission for Teachers under the Chairmanship of Prof. D.P. Chattopadhyay, as granted vide Government Resolution dated 05.06.1992 to the special teachers working in the private schools run for specially challenged children, with all consequential benefits.