ATUL VINAYAK GAIKWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) On 17th March, 2020, this Court passed the following order:-

(2.) Today, it is submitted before us that though the CEO of the Pune Cantonment Board has made a statement in his letter dated 9 th March, 2020 that they are unable to meet even the basic expenditure of salary and wages of their staf (which includes the staf employed to clean the roads and maintain hygiene in the area under the jurisdiction of the Pune Cantonment Board), the same needs to be stated on an Affidavit.

(3.) This submission ought to have been made on the last occasion. However, since a doubt is now raised qua the correctness of the statements made by the CEO of the Pune Cantonment Board in his letter dated 9 th March, 2020 and qua the contents of the Petition fled by the Board, the Pune Cantonment Board is directed to fle its Affidavit along with its last audited balance sheet, and details of its fnancial status as on date, as well as the actual assistance required to meet the basic expenditure of salary and wages of their staf and to take preventive measures to curb and eradicate the dreadful virus. The Affidavit shall be fled by Monday, 23rd March, 2020.