LAWS(BOM)-2024-2-203

SUDHIR SANTUJI MURKUTE Vs. STATE OF MAHARASHTRA

Decided On February 20, 2024
Sudhir Santuji Murkute Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the parties, the writ petition is taken up for final hearing.

(2.) By this petition, the Petitioner seeks to challenge action of Respondent No.1-State and Respondent No.2-State and Joint Director, Higher Education in refusing to grant pension and other retirement benefits after the Petitioner having served for almost 38 years as Librarian in the college run by Respondent No.3-Trust.

(3.) Before we proceed to adjudicate the present proceedings, we wish to observe that we are deeply pained that a person in his twilight years after serving for close to four decades is sought to be denied his legitimate dues on a ground which Respondent Nos.1-State and 2-Joint Director, Higher Education could have brought to the notice of the Petitioner and Respondent Nos.3-Trust and 4-The Principal at the time of his appointment and not after availing his services for four decades. We hope that the State would take appropriate steps in such type of cases to put their house in order so that if any procedure in the process of recruitment of a person has not been followed then the same would be communicated immediately to that person on being appointed and not after availing his services till the date of his superannuation. The State should take care that retired employees in such type of matters do not have to knock the doors of this Court for their legitimate dues.