PARVEEN HAZI 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.) The petitioner came to be appointed as Assistant Teacher at the respondent No.5 School on 1/7/2000. Her services were duly approved by an order dtd. 30/10/2004. After rendering the service for about 17 years, the petitioner superannuated on 30/11/2017. The pension papers of the petitioner were forwarded by the respondent No.5 to the Education Officer (Secondary). Since there was no response received and the petitioner was deprived of her pensionary benefits, the present writ petition has been filed seeking a direction to be issued to the respondents to pay her pension.