SATTARA ZILLA SEVANIVRUTTA SANGHATANA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) WE have just now disposed of Writ Petition no. 4938 of 1986 by our detailed judgment and order in connection with the Secondary School Teachers who were denied the pensionary benefits and to the widows who were denied the benefit under the Family Pension scheme.

(2.) THIS writ petition is by the Primary School Teachers challenging the legality and validity of the Government Resolution, dated 15-2-1973 at exh. A and the Government Resolution, dated 20-1-1965. The Government resolution, dated 20-1-1965 was not annexed to the petition but the same was produced during the course of hearing. Since it has got material bearing as regards the fixation of cut off date, the same was taken on record and marked "x".

(3.) SUFFICE it to describe the status of the petitioners Nos. 2 to 6 in this judgment. Petitioner No. 2 was appointed as a teacher in the Primary school on 25-3-1925. The said school was run by District Local Board, satara. This petitioner retired as Head Master, on 12-1-1959 Petitioners nos. 3 and 4 in the writ petition died during the pendency of this writ petition and consequently their names came to be deleted (vide order, dated 21-7-1989 ). Petitioner No. 5 is the widow of Mahadeo Dattatraya wagh. He was also working as a Primary School Teacher and he retired in 1958. Mahadev Dattatraya Wagh died on 16-11-1984. Petitioner No. 6 is the widow of one Dattatraya Bhau Dhandarphale who was a Primary school Teacher in a school run by Satara Municipal council at Satara, viz Municipal School No. 17. Dattatraya Bhau Dhandarphale entered the service on 2-1-1932. He retired, on 8-9-1959 and died on 10-4-1985.