MUKUND S/O. BAPURAO DHADKAR Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith, and heard with the consent of the parties.

(3.) This Writ Petition is filed under Article 226 of the Constitution, seeking directions to the respondent Nos.1 and 2 to consider part time service of 13 Years, 11 months, and 16 days on the post of Part Time Librarian, converting into Full Time service of 7 Years and Plus actual full time service of 17 years, totalling 24 years qualifying service rendered by the petitioner in respondent No.5 School, for the purpose of grant of pension and pensionary benefits, applying the ratio laid down in the Judgment delivered by this Court in Writ Petition No.8289/2013 [Shalini Asaram Akkarbote Vs. The State of Maharashtra & others] decided on 29th April, 2014.