MUKTABAI CHANDRAKANT PARWAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Learned Government pleader waives the service of notice for the State. Learned counsel Shri A.P. Bhandari for respondents no.2 and 3/ Municipal Corporation Aurangabad, and Education Officer waives the service of notice.

(2.) Rule made returnable forthwith. By the consent of the parties heard finally.

(3.) A short question for determination is whether the employee can seek condonation of interruption in service to enhance the pension where the employee has qualifying service for pension?