ATUL VINAYAK GAIKWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Pursuant to the order passed by this Court dated 16 th March, 2020, today the learned Addl. Solicitor General as well as the Learned Advocate General are present in Court. The learned Advocate General has submitted a brief statement which is taken on record and marked 'X' for identification. The same is also reproduced hereunder :

(2.) The statement marked 'X' is accepted and the officers of the Cantonment Board, Pune are directed to act in accordance with the said statement.

(3.) The learned Senior Advocate appearing for the Pune Cantonment Board has pointed out that the main problem which is faced by the Board is that its financial condition is deteriorating day by day and the Board is unable to even meet the basic expenditure of salary and wages of their staff; they are also unable to take preventive measures to curb and eradicate the dreadful virus in the absence of adequate funds. It is submitted that the financial position of the Board has reached this stage due to non receipt of its legitimate share of GST from the State/Central Government.