Sachin Sureshrao Joshi vs The State Of Maharashtra And ...
2021 Latest Caselaw 14332 Bom

                                              1                              38 WP.11041.2021.odt


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                        BENCH AT AURANGABAD.
                         38 WRIT PETITION NO.11041 OF 2021

                           SACHIN SURESHRAO JOSHI
                                   VERSUS
                    THE STATE OF MAHARASHTRA AND OTHERS
                                      ...
Advocate for Petitioner : Mr. Anand V. Patil Indrale.
AGP for Respondent/State: Mr. S. K. Tambe.
                                    ...


                                       CORAM : S. V. GANGAPURWALA &
                                               R. N. LADDHA, JJ.
                                       DATE       :   04th October, 2021.

PER COURT:

.                   Heard the learned counsel for petitioner.


2                   The petitioner claims pay scale of trained hostel

superintendent. Mr. Patil, learned counsel for petitioner submits that

the petitioner is entitled for the pay scale of 4500 - 7000 instead of

4000 - 6000 as the petitioner possesses HSC qualification and the

same is sufficient for the post of hostel superintendent.


3                   We have heard the learned AGP and the following order is

passed:

                                      ORDER

a. The petitioner is allowed to make representation

to respondent Nos. 1 to 3, within a period of four weeks

2 38 WP.11041.2021.odt

from today for reliefs prayed for in this petition. It is

open to the petitioner to annex copy of the present writ

petition to his representation, so also to rely upon the

Judgment of this Court in Writ Petition No. 1491 of 2001,

in support of his claim.

b. If the representation is made by the petitioner

within the stipulated time, respondent Nos. 1 to 3 shall

consider and decide the same as expeditiously as

possible and preferably within a period of twelve weeks

from the date of receipt of the representation.

c. If, for any reason, respondent Nos. 1 to 3 are not

inclined to allow the representation of the petitioner, they

shall grant an opportunity of being heard to the

petitioner.

d. It is needless to mention that if the petitioner's

representation is allowed, the payment, as prayed for,

be made, within a period of six months from the date of

decision.

e. We hope, respondent Nos. 1 to 3 shall

communicate their decision to the petitioner immediately

3 38 WP.11041.2021.odt

after passing an order on their representation.

f. The writ petition is disposed of in terms of this

order. No order as to costs.

[ R. N. LADDHA, J. ] [ S. V. GANGAPURWALA, J. ] nga