DINESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Hearing was conducted through Video Conferencing and the learned counsel agreed that the audio and visual quality was proper.

(2.) According to the petitioner, he is entitled to release all the post retiral benefits in view of the decision of this Court delivered on 14.02.2019 in Writ Petition No.358/2018.

(3.) Issue notice for final disposal of the matter to the respondents, returnable after eight weeks.