Rajendra Ramaji Dhawale And ... vs The State Of Maharashtra And ...
2016 Latest Caselaw 6464 Bom

                                                                              WP 7187/15



                         




                                                                            
              IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                         BENCH AT AURANGABAD                                          




                                                    
                                                  
    WRIT PETITION NO.7187/2015                     

    Rajendra S/o Ramaji Dhawale & others.




                                                   
                               ..Petitioners..
             Versus

    The State of Maharashtra & others.
                                 ..Respondents.. 




                                          
                                                          
                              .....ig
    Ms.P.S.Talekar, Advocate for the Petitioners.
    Smt.A.V.Gondhalekar, AGP for the State.
    Shri R.S.Deshmukh, Advocate for Respondent No.2.
                                 
                                                             
                              .....
      
                                CORAM: S.V. GANGAPURWALA &
                                        K.L. WADANE, JJ. 
      


                                  
                                DATE:  15.11.2016
   



    ORDER :

1] Miss.Talekar, learned counsel for the petitioners

submits that the affidavit in reply filed by the State is

silent in respect of the following issues raised in the

writ petition:-

1] Parity in pay-scale of the Stenographers

working in judiciary with that of the Central

Government employees.

2] Making provision of Typists as recommended by

WP 7187/15

Justice Shetty Commission.

2] The learned AGP shall take instructions on the same

and file it on record.

3] Mr.Deshmukh, the learned counsel for the respondent

no.2 shall also take instructions about the proposal for

creation of 75 posts of Stenographers (Grade-III)

considering the number of Judges in the subordinate

Courts, not yet being sent by the High Court to the

State.

4] Place the matter on 28.11.2016.

(K.L. WADANE, J.) (S.V. GANGAPURWALA, J.)

ndk/c15111613.doc