NARAYAN DODHU CHAUDHARY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner in this petition is challenging the order dated 28th May, 1996 passed by the respondent No. 1 - State of Maharashtra, refusing to consider the services rendered by the petitioner from 2-2-1959 to 10- 6-1968 under the Central Government and from 11-6-1968 to 13-6-1971 in the different schools in the State of Gujarat, for the purpose of calculation and payment of pension to the petitioner. Factual Matrix:

(2.) Factual matrix reveal that the petitioner completed his 58 years of age in the month of June, 1996. He stood retired as an Assistant Teacher from S. A. G. High School, Savada. The services rendered by the petitioner from 14-6-1971 to 13-6-1984 as Assistant Teacher in Nagar Palika Kanya Shala, Savada, Tq. Raver, district Jalgaon was only taken into account for the purpose of pension and gratuity.

(3.) The petitioner claims to have worked as Jr. N. F. C. Instructor, Grade-I, an employee of the Central Government, from 2-2-1959 to 10-6-1968. The petitioner further claims to have worked as an Assistant Teacher in the M. S. M. High School, gomtipura, Ahmedabad from 11-6-1968 to 30-6-1970 and thereafter as Assistant teacher in M. S. M. High School Bhadra, Ahmedabad, from 1-7-1970 to 13-6-1971. He, therefore joined and worked as an Assistant Teacher in Nagar Palika Kanya shala, Savada from 14-6-1971 to 13-6-1984 and retired from this school.