VASANTRAO RAGHO MAHALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned counsel for respective parties

(2.) RULE returnable forthwith. By consent of parties, petition is heard and decided finally.

(3.) THE petitioner by preferring this Writ Petition claims direction to respondents to refund an amount of Rs. 27661. 60 Ps. which amount was withheld by respondents out of pensionary benefits of the petitioner on account of alleged misappropriation.