SHRIDHAR Vs. CHIEF EXECUTIVE OFFICER, ZILLA PARISHAD, OSMANNABAD

JUDGEMENT

(1.) Heard.

(2.) By this petition filed under Article 226 of the Constitution of India, the petitioner, who is a retired employee, is praying for quashing and setting aside the order dtd. 8/6/2007 passed by respondent No.1/ Chief Executive Officer, Zilla Parishad, Osmanabad. Vide the impugned order, respondent No.1 had directed recovery of excess payment made to the petitioner.

(3.) While issuing notice on 29/8/2007, this Court granted interim relief in terms of prayer clause D whereby, the respondents were restrained from recovering alleged excess payment already made to the petitioner during his service period. The said interim relief has been continued from time to time. On 1/10/2008, Rule was issued in this petition.