PURUSHOTTAM HARISHCHANDRA SHIRSEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioners have fled this Writ Petition under Article 226 of the Constitution of India. The Petitioner No.1 seeks to quash and set aside the impugned order dated 13th May, 2020 issued by the Respondent No.3 on the proposal dated 6th November, 2019 submitted by the Petitioner No.2. Further direction has been sought against Respondent No.2 to apply pension scheme to the Petitioner No.1 which was prevailing prior to 1st November, 2005 in accordance with the provisions of the Maharashtra Civil Services Pension) Rules, 1982 "the said Rules") and grant consequential service benefts to the Petitioner No.1.

(2.) The Petitioner No.1 came to be appointed as Part Time Shikshan Sevak on 11th September, 2001 which post was sanctioned on aided basis in the school of the previous management. The Petitioner No.1's services continued in the said post for three years and the Respondent No.2 granted approval to the said appointment.

(3.) The Petitioner No.1 after completing three years as Part Time Shikshan Sevak came to be appointed as part time teacher on 1st September, 2010. The Respondent No.2 granted approval to the said appointment, which was made on aided post.