SHAMSINGH NARAYAN RAJPUT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. By consent of the parties, Rule is made returnable forthwith and the matter is heard finally.

(2.) The petitioner was appointed as a Store Keeper-cum-Clerk-Accountant on 08th December 1964 on the establishment of State Government. From 1976 till 1996, the petitioner was promoted from time to time. On 30th June 2001 on reaching the age of 58 years the petitioner superannuated.

(3.) As the petitioner was denied retirement benefits, the petitioner filed Original Application No.633 of 2003 before the Maharashtra Administrative Tribunal, Mumbai. By Judgment and Order dated 26th July 2004, the Tribunal allowed the application and directed the release of Gratuity within a period of three months. Paragraph 2 of the Order directs that the pension shall be finalized and commutation of pension shall be paid to the petitioner after the caste claim is decided, taking into consideration the decision of the Caste Scrutiny Committee.