DASHRATH S/O BALIRAM JADHAO Vs. STATE OF MAHARASHTRA THROUGH ITS SECRETARY, HIGHER AND TECHNICAL EDUCATION, MANTRALAYA, MUMBAI

JUDGEMENT

(1.) Heard Shri Deshpande, learned counsel for the petitioners and Ms. Khan, learned A.G.P. for the respondents.

(2.) We need not delve into specific facts as the same are not in dispute. The petitioners admittedly earlier working as teachers in High School, have been selected and recruited as lecturers in Junior College on different dates. They at that juncture, already had Ph.D. to their credit and therefore, claim four increments on its strength, as per Clause11 of the Government Resolution dated 11th December, 1999 issued by the Higher and Technical Education Department of Government of Maharashtra.

(3.) During arguments, the learned counsel for the petitioners submitted that selection and appointment as lecturer in Senior College is new recruitment and hence, on 1st March, 1999, the State Government has consciously resolved and protected the pay of the petitioners in terms of Rule 11 of The Maharashtra Civil Services (Pay) Rules, 1981. Our attention has also been been invited to few instances disclosed in paragraph No.6 of counter affidavit filed on behalf of the petitioners to show as to how lecturers in Senior College situated similarly have been given that benefit.