SUBHASH WAMANRAO KULKARNI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned AGP for respondent nos. 1 and 2 and learned counsel Mr. Lonikar, for respondent nos. 3 and 4.

(2.) With their consent the matter is decided finally at the admission stage.

(3.) Petitioner is praying for notional increment which was payable to him after his superannuation and the consequential revision of the retiral benefits.