RAMTIRTH MOTIRAMJI BHARNE 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 the retired employees of the Zilla Parishad, Yavatmal and were serving on different posts. The petitioner No.5 Kisan Malhari Panpatte was working with the Secondary School namely, Koshatwar Daulatkhan Secondary School, Pusad, District Yavatmal. All the petitioners are retired on 30th June in different years. The following chart shows the date of retirement and their respective posts.