NARAYAN KESHAORAO PURANIK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In this petition, Rule was issued with notice on interim relief by order dated 1-8-2006. Since the petition could not be heard on interim relief, the petitioner has filed Civil Application No.1925 of 2007 for grant of provisional pension.

(2.) The Civil Application No.1925 of 2007 was listed on board, and was opposed by the respondents by filing affidavit. Hearing on Civil Application was adjourned twice, and on 12-4-2007 after hearing for some time, it became clear that petitioner's entitlement of interim relief depended upon construction of 1st proviso to sub-rule (2) of Rule 66 of Maharashtra Pension Rules, and, therefore, it was conceded by both sides that it would be proper to hear the petition on merits instead of personal hearing.

(3.) This Court, therefore, recorded on 12-4-2007 as follows:-