- (1.)Rule. Learned AGP waives service for the respondent nos.1, 3 and 4. Mr.Bandiwadekar, learned counsel waives service for the respondent nos.2 and 6 and Mr.Rodrigues, learned counsel waives service for the respondent no.5. By consent of parties, petition is heard finally.
(2.)By this petition filed under Article 226 of the Constitution of India, the petitioners have prayed for a writ of mandamus against the respondent nos.2 and 3 for fixing pay of the petitioner for his employment in the respondent no.2 college from 1981 to 2007, giving him all the consequential benefits of continuity of service including revision of pay scale from time to time and for various other reliefs.
(3.)The petitioner was placed under suspension on 26th February 1981. The petitioner had filed two writ petitions prior to the date of filing of this writ petition. Both the writ petitions were disposed off in view of alleged serious charges levelled against the petitioner in the criminal proceedings. The order of suspension was not stayed by this Court.