RUQAYYA MOHD YUSUF ANSARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of learned Counsel for the parties this petition is heard finally at the stage of admission.

(2.) This petition under Article 226 of the Constitution of India prays for issuance of a writ of mandamus directing respondents no.2 to 4 to pay the unpaid salary from 1.12.1996 to 31.8.2006. In the light of the limited relief which the petitioner has sought for in this petition, we deem it appropriate to decide this petition finally at the stage of admission.

(3.) Notice had been issued to the respondents and in response to the notice issued by us, none had appeared on behalf of respondents no.3 & 4 and, therefore, this Court was constrained to pass an order on 26.9.2007 directing respondents no.3 & 4 to deposit an amount of Rs.1,50,000/- in this Court on or before 17.10.2007. Obviously, this order was not complied with by the respondents. Applications made on behalf of the respondent No.3 seeking review/modification of the aforesaid order came to be rejected by this Court. Till this petition is being heard, the aforesaid order has not been complied with by the respondents.