SARDAR JUZARSINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. With the consent of parties taken up for final hearing at the admission stage.

(2.) The petitioner, a superannuated teacher has approached this Court challenging communications dtd. 8/3/2021 and 27/4/2021 refusing to process his proposal for retiral benefits. The respondent No. 3 has turned down the claim of the petitioner for the benefits of Old Pension Scheme in view of the Government Resolutions dtd. 23/10/1992, 23/11/1993, 12/8/1999 and 27/6/2013.

(3.) The relevant factual matrix is stated herein below : The petitioner was holding qualification of B. A. B. Ed. M. P. Ed. when he was appointed as a lecturer in the College of Physical Education run by Saraswati Shikshan Prasarak Mandal, Nanded. The college was unaided at the relevant time. The petitioner was selected by the recommendation of the duly constituted selection committee of the university. By order dtd. 16/7/1986 he was appointed as a lecturer. His appointment was approved on 23/5/1986 by the then Marathwada University. By order dtd. 17/12/2004 the approval was given on a permanent basis.