M V NATU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Rule made returnable forthwith. Mrs. V. S. Dighe and Mr. Y. S. Jahagirdar waive service for the respon dents.

(2.) THE petitioners were employees of the Maharashtra Rajya sahakari Sangh Limited, Pune, (hereinafter referred to as 'the' sangh'), which is represented before us by respondents Nos. 2 and 3.

(3.) THE petitioners retired from the service on different dates between the period from November, 1987 to June, 1990 as mentioned in Paragraph 2 of the writ petition.