GAUTAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner has approached to this Court by way of present petition, questioning the validity of suspension order dated 27.10.2020 and further for direction to the respondent Nos.4 and 5 to forward the pension case of the petitioner to the respondent no.3-Education Officer.

(2.) The brief facts of the present case which are relevant for appreciation and decision on the controversy involved in the present petition, are as follows:

(3.) It is the further case of the petitioner that because of his illhealth he could not submit his reply. However, on 27/10/2020 i.e. four days before retirement of the petitioner and when the petitioner was on leave due to his illness, the petitioner was put under suspension vide order dated 27.10.2020. The petitioner thereafter on 31/10/2020 got superannuated and he was relieved as Head Master on 31/10/2020 after accepting the charge from the petitioner.