B R KALKE Vs. STATE OF MAHARASHTRA THROUGH THE SECRETARY MEDICAL EDUCATION RESEARCH AND DRUGS DEPARTMENT

JUDGEMENT

(1.) The petitioner has filed this petition against the State of Maharashtra i.e. the respondent no.1 and the Municipal Corporation of Gr. Mumbai i.e. the respondent no.2, in connection with his claim in regard to the pension for the services rendered by him with respondent no.1 and respondent no.2 respectively.

(2.) Respondent no.1 shall hereafter be referred to as State of Maharashtra and respondent no.2 shall be referred to as Corporation.

(3.) The petitioner passed out MBBS decree from the University of Bombay in 1952 and joined the service of the Corporation. The petitioner worked with the Corporation on various posts as set out in the petition from 1 st November, 1954 to 10 th February, 1958. The petitioner has not claimed pension for this period in this petition. The petitioner worked with Bombay Hospital from 11 th February, 1958 to 1 st September, 1958 and pension is not claimed in this petition for this period. The petitioner was appointed as Tutor/Lecturer with the T.N.Medical College and Nair Hospital run by the Corporation from 2 nd September, 1958 to 31 st January, 1961.