LAWS(BOM)-2024-4-58

SHARAD NAGNATH BUBNE Vs. STATE OF MAHARASHTRA

Decided On April 19, 2024
Sharad Nagnath Bubne Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The Respondents waive service. Taken up for disposal.

(2.) The Petitioners are teaching and non-teaching staff of Respondent No. 4- Seth Govindji Raoji Ayurveda Mahavidyalaya, an Ayurvedic College. By this Petition filed on 11/1/2018, the Petitioners are seeking pensionary benefits and gratuity denied to those employees of Ayurvedic Colleges who have taken voluntary retirement.

(3.) Petitioner No. 1- Sharad Nagnath Bubne worked with Respondent No.4- College as a Head Clerk; Petitioner No.2-Shrikant Khandu Gawade as a Clerk; Petitioner No.3-Sunita Sudhakar Pansare as a Nurse; Petitioner No.4- Ravindra Namdev Sarvade as an Assistant Panchkarma; Petitioner No.5- Jayant Nagesh Kulkarni worked as an Associate Professor; Petitioner No.6- Narayan Goyal as a Peon; and Petitioner No. 7 -Manisha Ravindra Joshi as a Reader. The Petitioners have taken voluntary retirement from service of the Respondent College after rendering qualifying service, except Petitioner No. 7 who has not completed the qualifying service.