Ravindra Anandrao Choudhari vs The Zilla Parishad, Chandrapur ...
2021 Latest Caselaw 11082 Bom

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                                                                            wp848.2021.odt

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                        NAGPUR BENCH : NAGPUR.


                               WRIT PETITION NO.848/2021

                          Ravindra Anandrao Choudhari
                                        ..Vs..
                    The Zilla Parishad, Chandrapur and another

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 Office Notes, Office Memoranda of                           Court's or Judge's Order
 Coram, appearances, Court's Orders
 or directions and Registrar's order
                  Shri Pradeep S. Kshirsagar, Advocate for the petitioner.



                           CORAM :-        SUNIL B. SHUKRE AND
                                           ANIL S. KILOR, JJ.

                           DATED :-        13.8.2021.



                               Heard.

2. This is the case about excess recovery from the salary already paid after the death of the employee. Reliance has been placed on judgment in the case of State of Punjab V/s Rafiq Masih reported in (2015) 4 SCC 334.

3. Issue notice for final disposal at admission stage to the respondents.

4. Stand over to four weeks.

                               JUDGE                                             JUDGE



 Tambaskar.