SUMANBAI D/O DAMODHARRAO KURDUKAR Vs. STATE OF MAHARASHTRA THROUGH THE PRINCIPAL SECRETARY URBAN AND RURAL DEVELOPMENT DEPARTMENT

JUDGEMENT

(1.) THE petitioner filed present petition seeking directions to the Respondents No.1 to 4 and 6 to fix pay of the petitioner by taking into consideration her application dated 31st March 1989 regarding her option to continue her existing scale for the purpose of pension admissible to her.

(2.) UNDER the relevant Government Resolution, for availing the benefit, an employee was required to give his option by 31st March 1989. According to the petitioner, said option is given on that day. However, this fact is disputed by Respondent-Zilla Parishad as well as State Government. According to them, the option is given in 1993 i.e. much after the cut off date.

(3.) WRIT Petition stands dismissed. Rule discharged. No order as to costs.