PRABHAKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Rule is made returnable forthwith.

(2.) Heard finally with the consent of the parties.

(3.) The challenge is to the order dtd. 5/5/2017 passed by the respondent No.3 - Chief Accounts Officer, Maharashtra Jeevan Pradhikaran, Navi Mumbai and the order dtd. 9/6/2017 passed by the respondent No.4 - the Deputy Chief Accounts Officer, Maharashtra Jeevan Pradhikaran, Navi Mumbai, whereby the pensionable pay is considered as Rs.32,046.00 instead of Rs.41,462.00 which according to the petitioner he is entitled to receive as per average pensionable pay. The petitioner has also claimed his other retiral benefits.