SEWA RAM PATHAK ABHAY Vs. STATE

JUDGEMENT

(1.) Heard Sri Krishna Ji Khare, learned counsel for the petitioners and Sri J.N. Maurya for the respondents 2 to 5.

(2.) The only relief sought by the petitioners is that the respondents should get amount of Management's contribution deposited with interest from the petitioners and compute the services rendered by them prior to the institution concerned brought in grant-in-aid for the purpose of retiral benefit like pension etc.

(3.) The petitioners 1, 2 and 3 while working as Assistant Teacher or Headmaster as the case may be have retired on 30.6.2009, 30.6.2008 and 30.6.2009 respectively while the petitioners 4, 5 and 6 will retire in future.