RAJANI RAJAN DIXIT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by the consent of the parties.

(2.) By filing this petition, under Article 226 of the Constitution of India, the Petitioner a retired teacher, seeks a direction to the Respondent No.1 to 6 to grant pension and other such benefits as gratuity, etc. and for a declaration that the letter dtd. 16/1/2025 issued by Respondent No.7, is null and void.

(3.) Case of the Petitioner as set out in the petition: