LATA Vs. STATE

JUDGEMENT

(1.) Learned Assistant Government Pleader has brought to our notice Government Resolution dated 11.1.2008 issued by the Women and Child Development Department, Government of Maharashtra dated 11th January 2008 which notified policy decision taken by the Government in respect of granting benefit of fixation of pay as per the recommendation of V Pay Commission to the employees on the establishments under the M.S. Social Welfare Board. Copy of the Government Resolution dated 11.1.2008 is taken on record and marked "X" for identification. In view of the said development, nothing survives in this petition and it is disposed of as such.