CHANDRASHEKHAR Vs. AMRAVATI MUNICIPAL CORPORATION

JUDGEMENT

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

(2.) The petition is preferred seeking the following substantive reliefs :

(3.) While issuing notice, vide order dtd. 28/4/2022, the Coordinate Bench recorded the statement made by the learned counsel for the petitioner that the challenge in respect of prayer clauses (i) to (iv) is not pressed, inasmuch as the challenge is hit by delay amounting to latches. In view of the said statement, notice was confined to the submission that the petitioner is entitled to pensionary benefits.