Bombay High Court
Abdul Shakil Abdul Sattar And Others vs The State Of Maharashtra Thr. ... on 3 December, 2021
Author: Anil L. Pansare
Bench: S.B. Shukre, Anil Laxman Pansare
1 W.P.No.4905.2021
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
WRIT PETITION NO. 4905 OF 2021
Dr. Abdul Shakil Abdul Sattar and Ors.,
..VS..
The State of Maharashtra and Ors.,
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Shri B. G. Kulkarni, Advocate for petitioners.
Shri K. L. Dharmadhikari, Addl.G.P. for respondent No.1 to 3.
CORAM : SUNIL B. SHUKRE AND
ANIL L. PANSARE, JJ.
DATED : 03.12.2021
1. Heard.
2. The petitioners claim that they are the approved permanent lecturers in respondent No.6 College and are entitled to receive their pay as per recommendation of 07th Pay Commission, which is not being applied to them.
3. Issue notice for final disposal at admission stage to the respondents, returnable after four weeks.
4. Shri K. L. Dharmadhikari, learned Addl.G.P. waives service of notice for respondent Nos.1 to 3.
JUDGE JUDGE
Kirtak
Digitally Signed By:KIRTAK BHIMRAO JANARDHAN Signing Date:03.12.2021 18:29