RANGNATH LIMBARAO CHIKATKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The issue in this petition is as to what would be the date on which the Petitioner would be deemed to have superannuated on completion of 58 years of employment and whether, the 7thpay Commission's recommendations brought into effect from 1/1/2016, would be available to the Petitioner, if he attains the age of superannuation on 31/12/2015. An offshoot of this issue would also be as to whether, the Petitioner, as a superannuated employee, would gain benefits of the 7thpay Commission's recommendations in relation to his retiral benefits and revision of pension from time to time.

(3.) The Petitioner is undisputedly born on 1/1/1958.