NILKANTH PANDITRAO AGHOR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith and heard finally by consent of the parties.

(3.) Instant petition under Article 226 of the Constitution of India takes exception to the objection dtd. 29/10/2018 raised by respondent No.2 about the petitioner's pay fixation and the order dtd. 28/29/12/2018 of refixation of pay of the petitioner coupled with the order dtd. 10/1/2019 directing recovery of overpayment from pensionary benefits of the petitioner.