SAVITA KAMLAKAR PINGALE Vs. DIRECTORATE OF ART

JUDGEMENT

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

(2.) The Petitioner was appointed in the Respondent No.3 Institute, as a Full Time Lecturer in A.T.D. by the Agricultural Development Trust, on 18/8/1993. Her services were confirmed in May 1996. The College in which the Petitioner was working (Respondent No.3 herein), was operational on 'Non Grant-in-Aid' basis, since June 1993, which is evident from the letter dtd. 14/6/1993. The College received approval for 'Grant-in-Aid' vide communication dtd. 1/7/2004 issued by the Directorate of Art, Respondent No.1 herein.

(3.) The Petitioner on account of her ill-health, opted for a voluntary retirement by tendering her resignation letter, dtd. 29/4/2017. The same was accepted and the Petitioner was relieved on 31/7/2017. The Petitioner's total service in continuous employment was from 18/8/1993 to 31/7/2017, with the Respondent No.3, Institute. The qualifying service for pensionary benefits is 20 years.