SANJAY RAMCHANDRA WANKHEDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Rule made returnable forthwith.

(2.) The matter is finally heard at the request and by the consent of the parties.

(3.) All the petitioners are retired employees of the Zilla Parishad, Buldhana who were working on the post of Graduate Teacher, Gram Sevak, Head Master, Kendra Pramukh, Assistant Teacher and Accountant. They all are retired between 30/6/2017 to 2021.