YASHWANT VITTHALRAO PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally with the consent of learned Counsel appearing for the parties.

(3.) The petitioner, who was appointed as lecturer on 4/7/1991 and promoted upto the post of principal, was asked to retire at the age of 62 years by denying the extension upto the year 65 vide order dtd. 6/2/2025, on the ground of non-compliance of Clause 12 of the Government Resolution dtd. 5/3/2011, which stipulates that proposal for extension of age shall be submitted before one month of the retirement. The aforesaid denial to grant extension by the respondent No.1 to the petitioner is the subject matter of challenge in this petition.