K.N. MERCHANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) MRS . Mutalik for the petitioner seeks leave to delete the name of the third respondent. Leave granted. Name of the third respondent stands deleted.

(2.) RULE . Rule made returnable forthwith. Smt. Mogre, AGP waives service for Respondents 1 and 2. By consent petition placed on board and called out for hearing.

(3.) IN respect of similar matters, this Court has issued directions to the Government for grant of pension to the similarly situated teachers along with other terminal benefits. Judgments of this Court are annexed at Exhibit-J to this petition. In view of these judgments, this petition must succeed. Respondents are directed to grant to the petitioner pension and arrears of pension and other terminal benefits within a period of two months. In the event of failure of the respondents to carry out this order within the period stipulated, the amount shall be payable with interest at 12% per annum.