Kanta Ganapati Lokade vs Lok Kalya Magaswargiya Shikshan ...
2021 Latest Caselaw 954 Bom

                                      1                              wp 576.21

        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD

                       WRIT PETITION NO. 576 OF 2021

          Kanta Ganapati Lokade                        ..   Petitioner

                   Versus

          Lok Kalyan Magaswargiya Shikshan
          Sanstha, through its President
          and others                                   ..   Respondents

 Shri Dr. R. J. Godbole, Advocate for the Petitioner.
 Shri P. K. Lakhotiya, A.G.P. for Respondent Nos. 3 and 4.

                           CORAM :    S. V. GANGAPURWALA AND
                                      SHRIKANT D. KULKARNI, JJ.
                               DATE : 14TH JANUARY, 2021.

 ORDER :

. The learned counsel for the petitioner submits that, the petitioner has attained age of superannuation on 31 st May, 2020. The petitioner is also sanctioned provisional pension. The respondents are still continuing with the enquiry. According to the learned counsel enqiury could not have been continued after the retirement of the petitioner. The learned counsel relies on the judgment of the Single Judge of this Court in a case of Shah Babu Education Society, Patur and another Vs. Presiding Officer, School Tribunal Amravati and Aurangabad Divisions, Aurangabad and another reported in 2006 Mah. Education Caes 252.

2. Issue notice to respondents, returnable in 11.03.2021. The learned A. G. P. waives notice for respondent Nos. 3 and 4.

2 wp 576.21

3. Till then no final decision shall be taken in the enquiry.

[SHRIKANT D. KULKARNI, J.] [S. V. GANGAPURWALA, J.] bsb/Jan. 21