VD. GANESH SITARAM MAGAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule Made returnable forthwith and heard finally with the consent of the parties.

(2.) By the present Petition under Article 226 of the Constitution of India, the Petitioner has put forth prayer clause (B) as under:

(3.) In short, the grievance of the Petitioner is that, he completed BAMS, M. D. (Ayurveda - Rasshastra). On 21/7/1997, he had joined Respondent No.5 College as a Lecturer. He was promoted to the post of Professor on 1/7/2000 and superannuated on 30/6/2019 as he attained 60 years of age. However, after retirement, he was served with a notice dtd. 18/12/2020 issued by Respondent No.5 thereby directed recovery of Rs.8,43,782.00 ( Rs.6,60,810.00 on account of wrong pay fixation, allowances + Rs.1,82,792.00 towards other recovery).