NATIONAL WOMEN WELFARE SOCIETYS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Mohd. Ateeque, learned Counsel for the petitioner and Mr. Rao, learned AGP for the respondents.

(2.) Rule. Rule is made returnable forthwith.

(3.) The petition seeks to quash and set aside the order dtd. 15/9/22 (pg 146), whereby the claim of the petitioner for grant of 100% salary grants from 2012-13 has been rejected on the ground that the requirements in that regard have not been completed.