Laboratory Assistants in educational institutions are entitled to the revised pay-scale of Rs. 4000-6000.

The fourteen petitioners were appointed as Laboratory Assistants on various dates between 1992 and 2019 across different colleges in the Gondia, Chandrapur, Wardha, and Nagpur districts of Maharashtra.

While some petitioners are currently working, others have retired.

The petitioners approached the High Court seeking the implementation of a revised pay scale of Rs. 4,000–6,000, asserting that they were entitled to the benefits of the Government Resolution (GR) dated 27.02.2006, which had been previously affirmed by judicial precedents.

1. Whether the petitioners, serving or retired as Laboratory Assistants, are entitled to the revised pay scale of Rs. 4,000–6,000 as per the Government Resolution dated 27.02.2006.

2. Whether the state is mandated to extend the relevant monetary benefits and arrears under the 7th Pay Scale based on that revised base pay.

Government Resolution (GR) dated 27.02.2006, which stipulates the revised pay scale for the post of Laboratory Assistant.

The principle of stare decisis, specifically citing the precedent set by the Co-ordinate Bench at Aurangabad in Writ Petition No. 7537/2025 (dated 30.06.2025), which held that the benefits of the 2006 GR are applicable to similarly situated Laboratory Assistants.

The court noted that the legal entitlement to the pay scale of Rs. 4,000–6,000 is no longer res integra (an unsettled point of law).

This determination was based on the fact that the respondents did not deny the applicability of the Government Resolution dated 27.02.2006 to the petitioners.

By comparing the facts of the present case with the earlier ruling in Writ Petition No. 7537/2025, the court found that the petitioners’ roles and the nature of the dispute were identical to the matter already decided by the Aurangabad Bench.

Consequently, because the GR remained in force and the precedent was binding, the court found no legal impediment to granting the relief.

The court directed the respondents to grant the revised pay scale and calculate relevant monetary benefits and arrears in accordance with the 7th Pay Scale; respondents are ordered to release all such monetary benefits within three months from the receipt of the order.