SURENDRA CHUNNILAL PARDHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of the learned counsel appearing for the parties.

(3.) Each petitioner was in employment with Zilla Parishad, Gondia on the post of Assistant Teacher. After reaching the age of superannuation, the petitioners became entitled to receive pensionary benefits as well as gratuity. The respondent No.5 proposed recovery from the retiral benefits of each petitioner on the ground that during the course of service, they had not submitted the certificate in Computer knowledge. Being aggrieved by the proposed recovery, the petitioners have challenged the said act.