MADHUKAR BHAGWAT CHAUDHARI Vs. STATE OF MAHARASHTR

JUDGEMENT

(1.) By order dated 3rd September, 2019, the time was granted to respondent No. 5 to submit its say on the statement presented in this Court by the petitioners.

(2.) Mr. Talhar, the learned Counsel for the petitioners, invited our attention to a tabular form statement, to show that as per the petitioners, they are entitled to receive the amount of arrears of salary and the regular salary. The statement shows that it is an approximation of the amount in case of the petitioner No. 1 Mr. M.B. Chaudhari to the tune of Rs. 46,20,836/-, in case of petitioner No. 2 Mr. U.R. Patil to the tune of Rs.53,64,321/-, in case of the petitioner No. 3 Smt. Pingala H. Dhande to the tune of Rs. 60,64,445/- and in case of petitioner No. 4 Smt. Shashikala S. Mahajan to the tune of Rs. 62,72,412/-.

(3.) Mr. Hon, learned Senior Counsel for respondent No. 5 submits that these petitioners are entitled only to claim the salary arrears as per their salary packages available to them with an applicability of recommendations of 5th Pay Commission. It was the submission of Mr. Hon, learned Senior Counsel for respondent No. 5 that petitioner No. 1 Mr. M.B. Chaudhari would be entitled to receive Rs. 16,29,349/-, petitioner No. 2 Mr. U.R. Patil would be entitled to receive Rs.19,21,326/-, petitioner No. 3 Smt. Pingala H. Dhande would be entitled to receive Rs. 21,30,127 and petitioner No.