LAWS(BOM)-2023-6-390

AJAY CHANDRAKANT PAWAR Vs. STATE OF MAHARASHTRA

Decided On June 15, 2023
Ajay Chandrakant Pawar Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Motion is made for speaking to the minutes of the order dtd. 9/6/2023.

(2.) It is pointed out that in paragraph Nos. 3 and 5 of the order instead of words 'one step pay scale' word 'increment' has appeared.

(3.) Necessary correction be made and a fresh order be uploaded.