SUSHAMA C. PENDHARKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Petition is listed in the 'Prioritised Cases' category. It was heard yesterday and today for a long time.

(2.) This Petition has been lodged on 8/12/2008 by the Petitioner, who did not receive pension for 5 years after she superannuated on 31/10/2003. The prolonged wait for 5 years, even after issuing a legal notice through her Advocate, which was met with a reply of the University dtd. 12/6/2008, disowning her very engagement and employment with the University, prompted the Petitioner to approach this Court. She is around 84 years of age today.

(3.) The facts of her case are quite clear. She had made an application dtd. 24/12/1984 for appointment as a Re Officer, to the University. She was interviewed by the University on 8/2/1985. By an appointment order dtd. 18/3/1985, issued on the letter head of the Pune University (presently, the Savitribai Phule Pune University) and signed by the Registrar, she was appointed as a Re Officer. She was placed in the Rs.1200.0050-1300-60-1900 pay scale and her basic pay was fixed at Rs.1200.00, along with all University approved allowances, including Vehicle Allowance. She was deployed with the University's Educational Re Centre as a Re Officer.