VASANT GANGARAMSA CHANDAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) Heard both sides.

(3.) This appeal by special leave arises from the judgment and order of the Bombay High court, Aurangabad bench made on 11/11/1993 in Writ Petition No. 3505 of 1993. The appellant was working as on 1/4/1957 as Peon-cum- Watchman in the Hyderabad Agricultural Committee. Consequent upon the State's reorganisation, the appellant had gone and joined the service of the Krishi Utpadan Bazar Samiti in Jalna District. He retired from service on 1/4/19911 after completing about 35 years of service. His qualifying service was computed w. e. f. 1/10/1969. He claimed the service from the date of his appointment. It was denied on the ground that he started contributing towards provident fund w. e. f. the aforesaid date and, therefore, his pensionary benefit required to be computed from that date.