GORAKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith and heard finally by consent of learned Counsel for respective parties.

(2.) The petitioner is seeking to quash the order dated 31.03.2012, issued by Respondent No.2, directing revision of pay scale and recovery of amount from the pensionary benefits accruable to the petitioner as a consequence of revision of pay scale from 30.05.1984 onwards.

(3.) The petitioner was initially employed in 1978 as a Junior Assistant Scientist and has retired on 31.05.2010 on attaining age of superannuation. After his retirement, taking recourse to the circular issued by the University on 17.08.2010, a decision is taken to refix the pay scale admissible to the petitioner since 1984 and a further direction has been issued to recover the excess amount paid to him while in employment out of the pensionary benefits accruable to the petitioner.