DATTATRAYA LAXMAN RAKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of parties.

(2.) The petitioner Dattatraya Laxman Rakh (hereinafter referred to as the "employee") has filed this Writ Petition claiming that he was in employment with the respondent No.2 Maharashtra State Board of Secondary and Higher Secondary Education, Aurangabad Divisional Board, Aurangabad (hereinafter referred to as the "Board") and has retired, but his pensionery benefits have not been released.

(3.) It is the case of the employee that :-