Suvarna T. Rawal vs The State Of Maharashtra Through ...
2022 Latest Caselaw 1553 Bom

                          rsk                            1                        12-WP-1961-21.doc




                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   ORDINARY ORIGINAL CIVIL JURISDICTION

                                      WRIT PETITION NO.1961 OF 2021

                          Suvarna T. Rawal                                ..Petitioner

                                V/s.
                          The State of Maharashtra through
                          its Principal Secretary and Ors.                ..Respondents

                                                        ----
                          Mr. Yashodeep Deshmukh a/w. Ms. Vaidehi Deshmukh, Ms.
                          Sonali Pawar & Ms. Kinjal Kanani i/b Mr. Vinod Sangvikar for
                          the Petitioner.
                          Ms. Jyoti Chavan, AGP for the Respondent-State.
                                                        ----

                                                  CORAM : SUNIL B. SHUKRE AND
                                                          AMIT BORKAR, JJ.

                                                  DATE       : 15 FEBRUARY 2022.

                          P. C.

Heard learned counsel for the Petitioner.

2. The contention is that the Petitioner is entitled to stepping up of salary in order to remove anomaly arising from the Junior Assistant Professor getting more salary than the Senior RAJESHWARI SUBODH Digitally signed by RAJESHWARI SUBODH KARVE Assistant Professor. Learned Counsel for the Petitioner submits KARVE Date:

2022.02.16

that the issue is squarely covered by the view taken by this Court 14:14:05 +0530 rsk 2 12-WP-1961-21.doc

at Aurangabad Bench in Writ Petition No.10283/2012 and Writ Petition No.888/2013 decided on 21/11/2013 and also at the Principal Seat, Bombay in Writ Petition No.5271/2014 decided on 8/11/2017.

3. Issue notice to Respondent Nos.1 to 3 for final disposal of the Petition at the admission stage. Learned AGP waives service of notice for Respondent Nos.1 to 3.

4. Learned AGP seeks time to examine the contention as to whether or not the issue is squarely covered by the aforesaid judgments.

5. Stand over to 8 March 2022.

(AMIT BORKAR, J.) (SUNIL B. SHUKRE, J.)