SAKRABHAI FUSABHAI MAKWANA Vs. BANK OF BARODA

JUDGEMENT

(1.) RULE. Mr. Darshan Parikh, learned advocate waives the service of notice of rule on behalf of the respondents.

(2.) WITH the consent of the learned advocates appearing on behalf of the respective parties and in the facts and circumstances of the case, present petition is taken up for final hearing

(3.) BY way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for appropriate writ, order and/or direction quashing and setting aside the impugned decisions/communications dtd. 8/8/2006 and 30/10/2007, by which the salary paid in excess were sought to be recovered and in fact, recovered from the retiral benefits of the petitioner.