MAHENDRA GOVINDRAO GAIKWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) By this petition, the petitioner has put forth prayer clauses A and B as under :-

(3.) The learned Advocate for the petitioner contends that after his superannuation on 30/11/2018, the Zilla Parishad/employer deducted an amount of Rs.1,68,480.00 from the gratuity amount payable to the petitioner. It is undisputed that the petitioner has not been charged with any misconduct, no departmental enquiry has been conducted against him and there has not been any order of punishment issued against him.