VATSALA NARAYAN MASKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS is a petition filed by Narayan s/o Sitaram maske, who is no more and the petition is prosecuted further by his legal Heirs since the claim involved in this petition is a pecuniary claim. Original petitioner is referred to herein after for brevity and convenience as "the Petitioner".

(2.) AS pleaded by the petitioner, he entered the employment of a Primary school at Katol on 16-6-1948 and had changed the employment from time to time. He was in the employment of Nava Pratibha High School, where he entered his service on 1-7-1964 and served in Kurves New Model High School till 30-12-1985 when he was superannuated, when he completed 58 years of age.

(3.) THE petitioners has challenged his superannuation on completing 58 years of age. It is seen that he was required to litigate up to Supreme Court, and after remand to the School Tribunal, he ultimately succeeded where his plea that for him age of retirement was to be 60, was accepted. The said order of the School Tribunal is subject-matter of challenge at the behest of the management in Writ Petition No. 812/92.