RAMU MOHANLAL CHUTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard the learned Counsel for the parties.

(2.) The petitioner claims to have been appointed on an aided post as full time Assistant Teacher prior to 01/11/2005. The petitioner claims a declaration as regards applicability of the old pension scheme to receive such benefits.

(3.) Learned Counsel for the petitioner relies upon the judgment delivered by this Court at Principal Seat dtd. 01/10/2021 in the Writ Petition No. 4748 of 2019 (Nilesh s/o Namdev Gurav and ors. Vs. The State of Maharashtra and ors.) with connected matters and the judgment and order dtd. 11/04/2022 in Writ Petition No. 8990 of 2021 (Smt. Manasi Sudhir Mane Vs. The State of Maharashtra and ors.) with connected writ petitions.