JAGDISH BHAGWAN SONJE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri S.P.Shah, learned Counsel for the petitioner, Shri M.L.Dharashive, learned A.G.P. for Respondents No.1 to 3 and Mr.R.S.Deshmukh, learned Counsel for Respondent No.4.

(2.) The petitioner prays for issuance of writ of mandamus, thereby seeking a direction against Respondent No.1 - Urban Development Department to consider and take decision in respect of Resolution No.229 dated 05.06.2006, passed by Respondent No.4 - Dhule Municipal Corporation.

(3.) Petitioner is the employee of Dhule Municipal Corporation and grievance set out in the petition is in respect of extending benefits of pay and allowances in accordance with recommendations of Vth Pay Commission.