SHAKINABAI AJMUDDIN MULANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) On 8/10/2021 this Court passed an order, the operative part of which is reproduced here under :

(2.) The learned Advocate appearing for Respondent Nos.2 and 3 states that all the necessary papers pertaining to the post retirement benefits which the Petitioner is entitled to for the period 9/7/2003 upto 31/5/2021 are forwarded to the Assistant Commissioner, Solapur, who in turn was to forward the documents to the Accountant General in Mumbai.

(3.) In view thereof, the learned AGP shall take instructions and inform this Court on 5/11/2021 at 10.20 a.m. in Chambers whether the order dtd. 8/10/2021 passed by this Court has been complied with by the Assistant Commissioner, Solapur and the Accountant General, Mumbai.