NASER AHMED RAZVI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner assails the order passed by Maharashtra Administrative Tribunal, rejecting the application for interim relief.

(2.) Mr. Deshpande, learned Counsel for the petitioner contends that the government has extended the age of retirement of lecturer of Statistics to 64 years. Nomenclature of the post has been changed at the time of petitioner's appointment from lecturer in Statistics to lecturer in Statistics and Demography. Learned Counsel submits that by Government Resolution dated 20th September, 2019, the age of superannuation of the lecturer in Statistics has been enhanced to 64 years. The same would also be applicable to the lecturer in Statistics and Demography. In fact, lecturer in Statistics and Demography is not a different post. In is only the case of change in nomenclature. The petitioner is also recognized and approved by M.C.I. He has been issued with identity card by M.C.I. Approval has been issued by the Maharashtra University of Health Science, Nashik. It is incorrect to state that the post of Statistics and Demography is not recognized by M.C.I. The Tribunal has failed to consider the said aspect.

(3.) Mr. Kadam, learned Counsel for Respondent No.4 - M.C.I. submits that the post of Statistics only is recognized by M.C.I. and not Statistics and Demography. Learned Government Pleader also supports the order passed by the Tribunal.