SHANKAR SAVALA CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner and the learned Advocate General for the respondents at length.

(2.) THE brief facts of this case are as under:-The petitioner had joined the police force of State of Maharashtra as a Police Constable on 14th July, 1958. Thereafter the petitioner was promoted as a Head Constable w. e. f. 1st August, 1970. On 1st April, 1983 the petitioner was promoted as an officiating Police Sub-Inspector. The petitioner claims that the Director General of Police on 18th March, 1995 had issued an order promoting the petitioner to the post of Assistant Police Inspector. It is also the contention of the petitioner that the said order was not communicated to the petitioner and was also not given effect to. It appears that the petitioner had ultimately retired from the police service on 30th April, 1997 as a Police Sub-Inspector.

(3.) AFTER retirement the petitioner had approached the Maharashtra Administrative Tribunal by filing Original Application No. 162 of 1997 wherein the petitioner had claimed by way of main relief that the petitioner should be paid all his retirement dues with 12% interest from the date they were due till realisation. In the said application the petitioner had also prayed by way of interim relief that pending final decision of the said application respondents should be restrained from evicting the petitioner from the service quarters. It appears that on the said application, Maharashtra Administrative Tribunal had granted an ad-interim order on 5th August, 1997 whereby the respondents were restrained from evicting the petitioner from his service quarters till the decision of the said original application.