MAHENDRA SAKHARAMBAPU PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. RULE. Rule is made returnable forthwith.

(2.) The matter is taken up for final disposal by consent of the parties.

(3.) The petitioner seeks direction against Respondent No.2, the Chief Executive Officer of Zilla Parishad, Gadchiroli, to forthwith release the regular pension and other pensionary benefits in his favour.