AHALYA A SAMTANEY Vs. STATE OF MAHARASHTRA & ORS
LAWS(SC)-2018-8-34
SUPREME COURT OF INDIA
Decided on August 16,2018

Ahalya A Samtaney Appellant
VERSUS
STATE OF MAHARASHTRA AND ORS Respondents

JUDGEMENT

Sanjay Kishan Kaul, J. - (1.) Leave granted.
(2.) The appellant obtained a Post Graduate degree (M.A.) and thereafter completed her Bachelor of Education (B.Ed.). She was appointed as a tutor of English in the H.R. College of Commerce and Economics, Mumbai (respondent No.6), in which position she carried on her professional duties from 15.12.1974 to 31.7.75 in the grade pay-scale of Rs.250-15-400. The then existing pattern of education was of 10 years schooling and 4 years of college. The appointment of the appellant was approved by the University of Mumbai (respondent No.4) on 15.5.1975.
(3.) The appellant continued to work as a tutor in English till 31.7.1975, when she was promoted as a Lecturer of English in the Senior College w.e.f. 1.8.1975. The appellant continued to work in that capacity up to 30.9.1976 in the revised grade pay-scale of Rs.700-50-1600.;


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