JAYSHRI SANJAY CHANDODE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of learned advocates for the parties.

(2.) By this petition, the petitioner challenges the action of the respondent authorities in effecting recovery of an amount of Rs.3,11,194.00 from the gratuity payable to the petitioner -widow after the death of her husband-government employee, towards recovery of excess payment made to him.

(3.) Brief facts leading to filing of present Writ Petition are as under :-