PRAMILA MANOHAR PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The petitioner, who is due to retire on 31-12-2021, has preferred this petition setting out her prayers at clauses (B) and (C), which read as under:

(3.) By an order dated 28-10-2020, this Court issued notice to the respondents and granted interim relief to the petitioner, directing that the recovery should not be made pursuant to the impugned revised pay fixation order.