NALINI Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) Petitioner is aggrieved by the order dtd. 28/7/2021 rendered by respondent 2 - Deputy Director of Education, Nagpur Division, Nagpur whereby the petitioner is held not entitled to pension under Rule 101 of the Maharashtra Civil Services (Pension) Rules, 1982 (Pension Rules).

(3.) Rule 101 of the Pension Rules reads thus :