PRAKASH NARAYANRAO THAKARE Vs. SONAJI MAHARAJ EDUCATION SOCIETY

JUDGEMENT

(1.) RULE. Rule is made returnable forthwith and heard finally with consent of the counsel for the parties.

(2.) Impugned in the petition is the judgment and order dtd. 3/11/2020 passed by the School Tribunal, Amravati (for short, 'the Tribunal') in Appeal No.20 of 2018 by which the appeal filed by the petitioner came to be dismissed by holding that his date of birth would be considered as 15/9/1960 for the purpose of determining his pensionary benefits by discarding his date of birth as 1/10/1962 which was although recorded in his service book.

(3.) The facts giving rise to the instant petition are succinctly put below:-