APARNA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and heard finally by the consent of the parties.

(2.) The petitioner is aggrieved by the refusal of the pensionary benefits, as it is alleged that she has not completed 10 years of qualifying service as per section 30 of the Maharashtra Civil Services (Pension) Rules, 1982.

(3.) The petitioner contends that she has acquired education upto the level of B.A. and Diploma in Special Education (Mental Retardation). Respondent No. 4 conducts a school meant for the special children. The State Government issued a Resolution dated 1.2.1984 granting pension to the employees of the schools and hostels for the physically and mentally challenged students.