LAWS(BOM)-2017-6-152

YESHWANT KONDJI KHILLARE Vs. STATE OF MAHARASHTRA

Decided On June 06, 2017
Yeshwant Kondji Khillare Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Rule, returnable forthwith. With the consent of the learned counsel for the petitioners and the learned A.G.P., heard finally.

(2.) Common questions of law and fact are involved in these petitions. Hence, they are being decided by this common judgment.

(3.) The petitioners comprise of Associate Professors and Librarian, who were serving in the respondent-Colleges, have sought quashment of the Government Resolution dated 12.07.2016, whereby their age of retirement has been brought down from 62 years to 60 years and further sought a direction against the respondent Authorities to extend their age of retirement upto 62 years.