BALASO BAPU DESAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Bhavake, learned counsel for the petitioner and learned AGP for the respondent - State.

(2.) At the outset, learned counsel for respondent Nos.2 and 3 tendered written submissions on record. The same are accepted.

(3.) The petitioner approached before this Court challenging the order dtd. 18/6/2024 passed by respondent No.2 Chief Executive Officer, Zilla Parishad, Kolhapur thereby declaring the termination period of the petitioner from 12/6/1997 to 20/9/2004 as 'break in service' and also challenging the order dated 24 th February 2025, passed by respondent No.3 Deputy Chief Executive Officer, Zilla Parishad, Kolhapur by which they have revised the pay-scale of the petitioner in pursuance of order dtd. 18/6/2024 and passed the order of recovery of excess amount of Rs.6,90,441.00 from pensionary and other retirement benefits.