PERWEZ KHAJUDDIN KALAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith and heard by consent of the parties.

(2.) By way of this petition, the petitioner seeks directions to the respondents, particularly Respondent Nos. 4 and 5, to pay the petitioner s difference in salary as per the particulars given by the petitioner at Exhibit-F to the petition.

(3.) The brief facts, as narrated in the petition, are as under :-