VRUSHALI VILAS KOLHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the parties, the Writ Petition is taken up for final hearing.

(2.) Heard the learned Counsel for the petitioner, the learned AGP for the respondent?State, and the learned Counsel for respondent No. 6.

(3.) By the present petition, the petitioner challenges the communication dtd. 06/12/2021 issued by respondent No. 4 ? Accounts Officer (Grants), Office of the Joint Director, Higher Education, Jalgaon Regional Office, Jalgaon, whereby the petitioner's pension proposal has been rejected on the grounds that (i) the petitioner did not possess NET/SET qualification, and (ii) she did not have uninterrupted service during the period 23/10/1992 to 03/04/2000. The petitioner has also challenged the consequential communication dtd. 18/02/2022 issued by respondent No.3 rejecting her claim for pensionary and other retiral benefits.