MRS. AHALYA A. SAMTANEY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner by this petition prays for a direction to be issued to the respondents to regularise her pay from 1976 and order for payment of difference in salary. The petitioner is qualified M.A.,B.Ed. She was appointed as a tutor of English in Senior College by respondent no.6, H.R. College of Commerce and Economics. From 15th December, 1974 to 14th March, 1975 she was working as a Tutor in English in the old pattern (11 + 4) in respondent no.6's college in grade pay scale of Rs.n 250-15-400. The respondent no.4 University approved the appointment of the petitioner on 15/5/1975. She continued to work as a tutor in English till 31st July, 1975.

(2.) By an order dated 31st July, 1975, she was promoted as a Lecturer of English in Senior College, with effect from 1st August, 1975. From 1st August, 1975 to 30th September, 1976 she continued to work as a Lecturer in English in Senior College in the grade pay scale of Rs. 700-50-1600.

(3.) From June, 1976 the new pattern of 10+2+3 was introduced as a result of which the petitioner was rendered surplus in the Senior College.