VINAY Vs. ADMINISTRATIVE

JUDGEMENT

(1.) Heard Ms. Mohini Rehpade, learned Advocate for the Petitioner and Mr. Tushar Sonawane, learned Advocate for Respondent Nos. 1 to 3.

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

(3.) Grievance of the Petitioner in this petition filed under Article 226 of the Constitution of India is twofold: firstly, incorrect fixation of his pay and secondly, recovery of amount alleged to be excess payment of salary from his retiral dues.