SHAIKH IQBAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard by consent.

(2.) By way of present petition, the petitioner challenges the action of respondent Nos.3 to 6. withhelding the arrears of pension of the petitioner during the period from April, 2007 to 4th November, 2009.

(3.) The petitioner was working as Senior Clerk with the respondent Zilla Pari shad. The petitioner retired from his service on 30th November, 2001 on the superannuation. As such, the petitioner was being paid the regular pension with effect from 1st of December, 2001. However, from the month of April, 2007, the pension of the petitioner was withheld. Accordingly, the petitioner preferred an appeal before the Additional Divisional Commissioner, Aurangabad. The said appeal came to be allowed by order dated 4th of September, 2009.