SATYAWATI SUDHIR JOSHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Taken up for disposal.

(2.) The Petitioner, though having completed thirty-three years of service with the Respondent - University, is denied the pensionary benefits. Aggrieved, the Petitioner is before us, with this Writ Petition.

(3.) The Petitioner was the employee of Respondent No.3 Savitribai Phule Pune University. Respondent No.1 is the State of Maharashtra through the Secretary, Higher and Technical Educational Department. Respondent No.2 is the Auditor, Department of Higher Education.