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Judgment
Sunil B.Shukre, J
(1) Heard.
(2) On the last date of 30.09.2022, learned AGP has taken a time to inform this Court as to when the payment of the salary along with arrears with effect from 01.01.2008 as per the recommendations of 5th Pay Commission recommendations shall be made by the State Government, as the claim of the petitioners to receive salary as per the recommendations of the 5 the Pay Commission with effect from 01.01.2008 was already accepted by the State Government, there by redressing the grievance of the petitioners in this regard.
(3) Today, learned AGP makes a statement that he has received oral instructions from Shri. Shivling Patve, Deputy Director, Education, Amravati that within four weeks, salary along with arrears as per 5th Pay Commission recommendations with effect from 01.01.2008 shall be paid by the Government to the petitioners. The statement is accepted and treated as an undertaking given to this Court.
(4) In view of above, the Writ Petition is disposed of in terms of an undertaking given to this Court.
(5) Rule accordingly. No costs.
(6) Steno copy of the judgment be furnished to both the parties.