AMANULLA KHAN Vs. STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith.

(3.) The petitioner assails the letter dated 30.10.2014, so also Government Resolution dated 8.3.2013, to the extent it excludes the employee i.e. Assistant Superintendent of Civil Court (S.D.) from benefits of recommendation of Justice Shetty Commission, so also the order directing refixation of the pay of the petitioner and the recovery claimed.