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IN THE HIGH COURT OF JUDICATURE AT BOMBAY:

NAGPUR BENCH: NAGPUR

WRIT PETITION NO.4074 OF 2009

PETITIONER:

1] Sheikh Khwaja Sheikh Husain, aged about 63 years, occupation : Retired r/o Majjid Ward No.9, Pusad 445204 2] Ashok Krushnarao Pande, aged about 61 years, Occ. Retired, R/o Mahavir Ward, Chaubara Chowk, Pusad 445204 3] Ravi Kiran Ratnakar Ahale, aged about 62 years, Occu. Retired, R/o Near Jain Manidir,Mahavir Ward, Pusad -445204 4] Krushna Tikaram Girhe, aged about 62 years, Occu. Retired, R/o Behind of Bricks Bhatti, Mahavir Nagar, Umarkhed Road, Pusad -445204

5] Baban Gopalrao Ghate, aged about 62 years, Occu. Retired, R/o Mahatma Fule Ward, Malipura, Pusad 445204 6] Ibrahimkhan Turabkhan, aged about 63 years, Occu. Retired, R/o Tukaram Bapu Ward, Pusad 445204

VERSUS

RESPONDENTS:

1] The Director of Municipal Administration, Sir Pochkhanwala Marg, Mumbai

2] The Regional Director and Commissioner, Municipal Administration Amravati, Amravati.

3] Municipal Council Pusad, through its Chief Officer, Pusad 445204, Dist. Yavatmal.

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=================================================== Shri N.S. Deshpande, Advocate for petitioners Shri Khubalkar, Advocate for respondent no.1 and 2 Shri A.M.Ghare, Advocate for respondent no.3 =================================================== CORAM: S.A. BOBDE & SMT. VASANTI A. NAIK, JJ.

DATE: 29TH JANUARY 2010

ORAL JUDGMENT: [PER S.A. BOBDE,J]

Rule returnable forthwith. Heard by consent.

2] The learned counsel for the petitioner states that the ends of

justice would be served, if the respondents are directed to consider and

decide the petitioners' proposal dated 17.3.2008 for relaxation of age

and for payment of pension to the petitioners, already sent to the

respondent no. 2 The Regional Director & Commissioner, Municipal

Administration, Amravati, by the respondent no.3 Municipal Council

Pusad.

3] The respondent no.1 is therefore, directed to consider and decide 3

the petitioners' proposal dated 17.3.2008 for relaxation of age and for

payment of pension to the petitioners, already sent to the respondent no.

2 The Regional Director & Commissioner, Municipal Administration,

Amravati, by the respondent no.3 Municipal Council Pusad, in

accordance with law. Rule made absolute in above terms.

JUDGE JUDGE

smp.