SUHAS DIGAMBAR HERLEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard

(2.) Rule. The respondents waive service. By consent, Rule made returnable forthwith and heard finally.

(3.) By this Petition filed under Art. 226 of the Constitution of India, the petitioners seek quashment of the order dated 22/06/2018 denying them pension and further declaration that the petitioner - employees of Ayurvedic, Unani and homeopathic aided educational institutions opting for voluntary retirement/resignation, after completing qualifying service period, are entitled to pension and gratuity benefits.