KUSUM MAROTI ADBALWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The Petitioner has put forth prayer clauses B to D as under :-

(3.) By the impugned communication dtd. 15/7/2022, the Petitioner / widow has been informed by the Superintendent of Police, Nanded that as her husband was occupying a supernumerary post, she cannot get any retiral benefits and family pension. It is also mentioned that the gratuity amount of Rs.11,68,500.00 was erroneously paid to her.