MATINAHMED SHAKURBHAI BAQUI Vs. COMMISSIONER OF TECHNICAL EDUCATION

JUDGEMENT

(1.) RULE returnable forthwith. Mr. Soaham Joshi learned AGP waives service of notice of Rule on behalf of the respondent State.

(2.) With the consent of learned advocates for the respective parties, the petition is taken up for final hearing.

(3.) Under challenge in this petition is the communication dtd. 10/4/2018, by which, the respondents have ordered recovery of Rs.3,22,372.00 from the petitioner on the ground that the grade pay of Rs.6000.00 was wrongfully granted to the petitioner.