SURYAKANTGOVINDOKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) The appellant has called in question an order of the Maharashtra Administrative tribunal, Bombay dated 24/12/1992. Brief facts need a notice.

(3.) The appellant joined the service of Zilla Parishad at Thane and was promoted as Class II Gazetted Officer in 1966. He was promoted as Class I Gazetted Officer in April 1980 and was promoted as Deputy Director, Agriculture in 1982. The appellant was promoted and posted as Joint Director Agriculture in June 1984 and in August 1987 he was served with a notice of compulsory retirement. The date of birth of the appellant is 9/9/1932. Under the rules, the appellant was to retire on attaining the age of 58 years in 1990. The appellant put in issue the notice of compulsory retirement through Writ Petitionno. 5133 of 1987 in the High court of Bombay which was transferred for its disposal in accordance with law to the Maharashtra Administrative tribunal and was dismissed by the tribunal.