GOPALRAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) We find that pension case of the petitioner could not be processed and decided appropriately by respondent No.2 only because some of the objections raised by him in respect of the pension proposal were not answered or complied with by respondent No.4.

(3.) Unless and until these objections are properly answered and complied with by respondent No. 4, respondent No. 2 would not be in a position to decide the pension case of the petitioner appropriately.