PANDURANG RAMCHANDRA RAJHANS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD.

(2.) THIS group of writ petitions filed by the employees of Aurangabad Municipal Corporation and Nanded Waghala municipal Corporation governed under the Bombay Provincial municipal Corporations Act, 1949, raise a question about the age of superannuation. On 29th May, 1998, the Government of maharashtra took a decision to raise the superannuation age of the employees of the State Government from 58 to 60. The said Resolution in para 6, stated that the Maharashtra Civil services (Pension) Rules, 1988 shall be deemed to have been amended for the purposes of this Government Resolution and the said Rules shall be amended in due course.

(3.) WE have heard the learned counsel for the petitioners and the counsel for both the Corporations. Besides them, the learned Advocate General addressed us on behalf of the State government, which is respondent in all these writ petitions.