ASHOK KAKASAHEB CHAUGULE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Petition was lodged on 29/6/2019. It was on a stamp number and registered in the year 2022.

(2.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(3.) Two issues have been raised in this Petition. Firstly, that the 50% of the part-time employment of the Petitioner be added to his tenure as a full time employee. The second aspect which naturally crops up is on account of the change effected by the Government Resolution dtd. 31/10/2005 with reference to the defined Contributory Pension Scheme.