SANJAY SADASHIV BENDRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) By way of the present appeal, the appellants challenge the final judgment dtd. 2/5/2023 passed by the High Court of Judicature at Bombay in Writ Petition No. 1165 of 2021 (hereinafter, "impugned judgment"). The High Court dismissed the writ petition and upheld the retirement age of 58 years for the post of Leading Fireman/Tandel in the Pune Municipal Corporation, contrary to the appellants' claim that the retirement age should be 60 years under the Municipal Service Regulations, 1954 ("MSR, 1954").

(3.) The factual background giving rise to this dispute is as follows: