MADHAVRAO VITHALRAO WAZARGEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the learned Counsel for the parties this petition is heard finally at the stage of admission.

(2.) The petitioner, by this petition under Article 226 of the Constitution of India prays for issuance of directions to Respondents No.3 and 4 to sanction compulsory waiting period from 6-6-2006 to 21-8-2006 and to release the salary thereof to the petitioner alongwith interest till the salary is actually paid to the petitioner. Mr. Salgare, learned Counsel appearing on behalf of the petitioner, has fairly stated that the petitioner does not press for the relief at prayer clause (B).

(3.) Such of the facts, as are necessary and germane to the decision of this petition, may briefly be noted thus :