BHARAT GOVINDRAO KULKARNI 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.) By the present petition, all the petitioners are seeking directions to the respondents to give one annual increment to them for having completed one full year of service on the date of their superannuation/retirement and consequential benefits flowing therefrom. The petitioners are the retired/superannuated employees who have served in various private schools governed by the Maharashtra Employees of Private Schools (Conditions of Service), Act, 1977 and Rules, 1981. The petitioners while in service in the private schools, the respondent No.4 - Education Officer (Primary) was the Superintending Authority. All the petitioners retired on 30th June in different respective years. The following chart shows the dates of appointment, their retirement and there respective posts. <IMG>JUDGEMENT_129_LAWS(BOM)9_2023_1.jpg</IMG>