ARPITA ASHOK KANE (SMT.) Vs. BRIHANMUMBAI MUNCIPAL COMMISSIONER

JUDGEMENT

(1.) Rule. Respondents waive service. By consent, Rule made returnable forthwith.

(2.) By this petition under Art. 226 of the Constitution of India, the petitioner seeks a direction to the respondents to produce all the leave salary records and thereafter requests this Court to peruse the same and on a scrutiny thereof this Court should quash and set aside a proposal of recovery from the petitioner's leave salary dues.

(3.) The facts and circumstances in which this relief is sought are summarized herein below. The petitioner is an ex-employee of the Municipal Corporation of Greater Mumbai, now styled as Brihanmumbai Municipal Corporation (for short "BMC"). The second respondent is the Additional Municipal Commissioner of the BMC.