LAXMI ANANT PARANJPE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Assistant Government Pleader at great length.

(2.) The petitioner, who is a retired part-time lecturer in the third respondent-ILS Law College, has approached this Court with a prayer that the Resolution passed by the Government in depriving the part-time lecturers the benefit of pension and gratuity is arbitrary, illegal and violative of Articles 14 and 16 of the Constitution of India.

(3.) The petitioner, however, placed heavy reliance on a subsequent resolution dated 7th September, 2001, passed by the Education and Employment Department, Government of Maharashtra. Clause 4 (ii) of the said Resolution reads thus :