SUDHAKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with the consent of the parties.

(2.) The Petitioner is an employee of the Deaf and Dumb School operated by the Social Welfare Department. Permission to run the school on unaided basis was granted on 13/7/1990. The Petitioner was appointed as an Art Teacher on 'no grants' basis on 11/10/1993 and on 28/5/1995, the School was extended grants in aid. On 13/8/2014, the Petitioner was relieved from service after opting for a voluntary retirement.

(3.) The question is as to whether the service of the Petitioner on nogrant in aid basis from 11/10/1993 to 28/4/1995 can be reckoned with for the purpose of concluding that his service is pensionble. It is undisputed that 20 years of service is the qualifying service for pension.