DEVIDAS BHANUDAS TORADMAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. With the consent of the litigating sides, heard finally.

(2.) Petitioner is a teacher of the respondent No.4 private management, who is challenging order dtd. 18/4/2016 imposing penalty and further seeking direction to grant him benefits of service like seniority, backwages and consequential benefits. The respondent management imposed punishment of reducing the scale of the petitioner after conducting an inquiry. During pendency of this matter he attained age of superannuation on 31/5/2024.

(3.) Due to supervening event of superannuation, Civil Application No.3649 if 2024 was filed for fixing present matter for final hearing and for a direction for forwarding the proposal of retiral benefits to the concerned department. In response to the civil application, management submitted reply and disclosed that the proposal for retiral benefits was forwarded on 12/4/2024 and necessary compliance has been made. In view of subsequent development, it is additionally prayed by the petitioner that if the petition succeeds, then revised proposal for retiral benefits be forwarded to the competent authority.