STATE OF MAHARASHTRA Vs. BHAGWAN

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned common judgment and order passed by the High Court of Judicature at Bombay dated 20.07.2018 passed in Writ Petition No.748 of 2014 and other connected writ petitions by which the High Court has allowed the said writ petitions and has directed the State Government to extend the pensionary benefits to the employees of Water and Land Management Institute, the State of Maharashtra and another have preferred the present appeals. The State preferred review applications which came to be dismissed.

(2.) That Water and Land Management Institute (hereinafter referred to as "WALMI") is a society registered under the Societies Registration Act, 1860, which has its own Memorandum of Association. WALMI is being administered by its Governing Council. WALMI is an autonomous institution governed by its own Rules and Regulations. WALMI came into existence in the year 1980 under the World Bank Project of the Irrigation Department. The funds and properties of the Society and their entire management vests in the Governing Council. The main objects for which the Society has been formed are as under:-

(3.) Shri Tushar Mehta, learned Solicitor General assisted by Shri Sachin Patil has appeared on behalf of the appellants and Shri J.N. Singh, learned counsel has appeared on behalf of the respondents - original writ petitioners.