LAWS(BOM)-1994-10-102

RAJAHANSA VASUDEO BAGWE Vs. STATE OF MAHARASHTRA

Decided On October 18, 1994
Rajahansa Vasudeo Bagwe Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) We have passed the final order in this matter on 11th October 1994 and today we proceed to give reasons.

(2.) This is a Petition under Article 226 of Constitution of India challenging the order dated 13th May 1994 (Exh. A to the petition) of compulsory retirement of the petitioner under Rule 10(4)(a)(i) of Maharashtra Civil Service (Pension) Rules, 1982.

(3.) The petitioner was born on 15-8-1940 and would have retired in ordinary course on 15-8-1998. He joined to the post of the Clerk in the Court of Small Causes at Bombay in May 1961, after his selection by Maharashtra Public Service Commission. He was promoted from time to time to the post of Judicial Clerk, Chief Clerk, Additional Cashier, Cashier, Chief Judge's Judicial Clerk, Accountant and Additional Assistant Registrar. The Petitioner came to be promoted to the post of the Additional Registrar on 25-7-1990 which was Class I Gazetted post. At the relevant time when the order was passed he was Additional Registrar. The petitioner officiated as a Registrar in June 1991 and in May 1994 in leave vacancy.