RIYAZ AHMAD SADRODDIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. The Rule is made returnable forthwith.

(2.) Heard the learned advocate Mr. S.B. Solanke for the petitioners, Mrs. M.A. Deshpande learned AGP for the respondent No.1 and Mr. Maheshkumar S. Sonawane learned advocate for the respondent Nos.2 to 4.

(3.) The petitioners had applied for the posts of Shikshan Sevak in the respondent Nos.2 to 4 Zilla Parishad pursuant to an advertisement dtd. 30/7/2004. On the date of such notification the services of such Shikshan Sevak were, admittedly governed by the Maharashtra Civil Service (Pension) Rules, 1982, the Maharashtra Civil Services (Commutation of Pension) Rules, 1984 and the General Provident Fund Scheme. Admittedly, though the selection process had proceeded further pursuant to the advertisement, the actual appointment letters were issued to the petitioners after a new pension scheme was introduced with effect from 1/11/2005. By virtue of amendment in Rule 2(2) of the M.S.C. (Pension) Rules it has been laid down that the provisions of those rules will not be applicable to the Government Servants who recruited on or after 1/10/2005.