MADHAVNATH B TAMBOLI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Respondents waive service. By consent taken up for hearing forthwith.

(2.) THE petitioner joined the Indian Air Force on 4/02/1964 and was employed until he was discharged on 28/02/1985. The Certificate of Discharge issued to him in accordance with the provisions of section 23 of the Air Force Act, 1950, sets out that the discharge was on the petitioner

(3.) ON 11/10/1985, the petitioner was appointed as Surveyor in the revenue and Forests Department of the State Government and he joined duty shortly thereafter, on 18/10/1985. By a representation dated 16/09/1995 submitted to the Settlement Commissioner and Director of Land Records, the petitioner claimed that he was entitled under the maharashtra Released Defence Services Personnel (Fixation of Pay and Seniority) Rules, 1974, to seniority with effect from 4/02/1964 which was the date on which he was engaged in the Air Force. According to the petitioner, on 26/07/1996, the Taluka Inspector of Land Records recommended his case to the Superintendent and on 1/08/1997, the Deputy director of Land Records, Pune submitted a report to the Director of Land records favourably recommending the case of the petitioner.