MAYA HARIHARRAO DESHP Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent.

(2.) Facts, which are not in dispute, are as follows :

(3.) In the above referred background of facts, petitioner desires to resile from her option. She believes that this would not amount to resiling from the option, but she has a right that her option should not be acted upon and she should be given pension by disregarding her option. Based on this claim, her prayer is for quashing AnnexureN declining to refuse her to withdraw her option to retain the Contributory Provident Fund Scheme.