VASUDEV SURBAJI RANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) By this Petition, Petitioners all retired Assistant Sub-Inspectors (Class III employee ), are before this Court making a grievance of the recovery of amount from their retiral benefits ordered by the Respondent No. 4.

(3.) FACTUAL MATRIX :