ASHOK NAMDEORAO CHIMOTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The writ petition is heard finally at the stage of admission with the consent of the learned counsel for the parties.

(2.) By this writ petition, the petitioners seek a writ, order or direction for quashing and setting aside the Resolution passed by the Maharashtra Council for Agriculture, Education and Research, the respondent no.2 to this petition, on 14.08.2009, as also the consequential order dated 23.10.2009, passed by the respondent no.3 Dr. Panjabrao Deshmukh Krishi Vidyapeeth, Akola, seeking the recovery of the excess amount, which was paid to the petitioners. The petitioners seek a further declaration that the petitioners were entitled to get the higher pay-scale from the date of their time bound promotion, without any deductions.

(3.) Few facts giving rise to this writ petition, are slated thus-