SANJAY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of learned counsel for the respective parties.

(2.) The State of Maharashtra issued Government Resolutions dated 30th May, 2015, 30th June, 2015 and 3rd September, 2015, increasing the age of superannuation of the District Health Officers, Civil Surgeons and Superior Officers working in the Public Health Department, from 58 years to 60 years on the ground of non availability of medical officers and senior officers at General Hospitals, Sub District Hospitals and Rural Hospitals.

(3.) Petitioners who are the Medical officers and superior officers in the Public Health Department, Government of Maharashtra, by way of present petition praying for directions to the Respondents, not to increase the age limit for superannuation of the District Health Officers, Civil Surgeons and superior officers working in the Public Health Department, for the reasons that it has blocked the legitimate right of promotion and future prospects of petitioners and others like petitioners.