TRIMBAK RAMCHANDRA SONTAKKE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the learned counsel for the parties, the petition is heard finally.

(2.) The petitioner has approached this Court under Article 226 of the Constitution of India, seeking directions against respondent nos. 2 to 4 to release his pensionery benefits with interest at the rate of 18% per annum from the date of his retirement i.e. 31st July, 2008 till the actual payment thereof.

(3.) The petitioner was appointed as a Professor in the subject of Electronics with Shri Guru Gobindsinghji College of Engineering and Technology at Nanded in the year 1984. The approval to his appointment was granted by the then Marathwada University vide order dated 30 th September, 1984. The said college became an Autonomous Institute in the year 2005. Accordingly, its name came to be changed as "Shri Guru Gobindsinghji Institute of Engineering and Technology". The petitioner came to be designated as the Director of the said college. The petitioner retired on attaining the age of superannuation on 31st July, 2008. The petitioner was prosecuted for the offences punishable under sections 406, 408, 409 and 420 of the Indian Penal Code, in the Court of the learned Chief Judicial Magistrate at Nanded. He came to be acquitted by the said Court vide order dated 3rd May, 2013 passed in Regular Criminal Case No.116 of 2009.