MOHAN SHAMRAO SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. Rule made returnable forthwith. Learned counsel waives service on behalf of the respondents. By consent of the parties heard finally at the stage of admission.

(3.) By this petition under Article 226 of the Constitution, the petitioner has approached this Court being aggrieved by the letter dated 5/06/2018 addressed by Respondent No.2 and impugned action of Respondent No.3, whereby it is held that the petitioner is not entitled for pensionary benefits.