ATMARAM G MOHITE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) A retired teacher has approached this Court for grant of pension as the authorities have refused to grant the same despite being aware of his illness and old-age.

(2.) THE petitioner prays that the order dated 12-5-1994 be set aside and this Court should declare that the petitioner is entitled to invalid pension from 1-3-1993. The petitioner prays for further direction to the first respondent to grant this pension to the petitioner from the aforesaid date.

(3.) THE petitioner is a retired teacher from G. K. Gokhale College, Kolhapur affiliated to Shivaji University. It is the case of the petitioner that he was employed as a Teacher/instructor of Physical training from 20-6-1958 to 28-2-1973 at the said college. He retired from service being physically incapable to continue the same. The details of the service rendered by the petitioner from the year 1948 as instructor at various schools/colleges have been set out at page 3 para 3 of the petitioner.