WAHEED SHAKIL HURZUK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Challenge in the Writ Petition is effectively to the communication dated 03.10.2015 issued by the 2nd respondent: Deputy Director of Education to the Education Inspector with th copy to the Principal of the 5 respondent. The petitioner prays that break in service be regularized for purpose of according pensionary benefits to the petitioner.

(3.) The backdrop facts are that the 4th respondent - Trust established the 5th respondent, Junior College. The petitioner was appointed as an Assistant Teacher in the College on 20.6.1980. Neither counsel has thrown light on what date the service was terminated. It appears from the communication dated 03.10.2015 that the service of the petitioner was terminated on 20.06.1988.