Charusheela Pramod Joshi And ... vs State Of Maharashtra Thr. ...
2021 Latest Caselaw 7906 Bom

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                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH : NAGPUR

                        WRIT PETITION NO.1941 OF 2021
(Mrs. Charusheela Pramod Joshi and others vs. The State of Maharashtra and
others)
________________________________________________________________________
Office Notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's orders
or directions and Registrar's orders.
                               Shri M.M. Sudame, Advocate for petitioners.
                               Smt. K.S. Joshi, I/c Government Pleader     for
                               respondent nos.1 and 2.
                                               --------

                                                      CORAM : SUNIL B. SHUKRE AND
                                                              ANIL S. KILOR, JJ.

DATED : JUNE 15, 2021

Hearing was conducted through Video Conferencing and the learned Counsel for the parties agreed that the audio and visual quality was proper.

2) Heard Shri Sudame, learned Counsel for the petitioners.

3) The petitioners, who are the members of teaching faculty of Shri Ramdeobaba College of Engineering and Management, are seeking direction to the respondents for implementation of the All India Council for Technical Education's Regulations covering different subjects and in particular, the subject of revision of pay scales in accordance with

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6th and 7th Pay Commission's recommendations, for which purpose the petitioners have placed reliance upon the judgment and order of another Division Bench of this Court passed on 18/4/2019 in Writ Petition No.2987/2017 and also Government Resolution dated 11/9/2019, which adopts the All India Council for Technical Education's Regulations.

4) Issue notice for final disposal at the admission stage to the respondents.

5) Smt. Joshi, learned I/c. Government Pleader waives notice for the respondent nos.1 and 2.

                                       6)    Stand over to three weeks.




                                                  JUDGE                                 JUDGE




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