S.S. Shinde, J. - (1.) Rule. Rule made returnable forthwith and heard finally with the consent of the learned counsel appearing for the parties.
(2.) This Petition under Article 226 of the Constitution of India, is filed with following prayer: "B) By appropriate Writ in the nature of Certiorari or any other Writ of like nature or by appropriate orders the respondents may please be directed to refund the amount of Rs. 14,14,026/recovered from the Petitioners with interest @ 18% per annum from the date of deduction till realization of full and final amount within a stipulated period as this Hon'ble High Court thinks fit."
(3.) It is contended by the Petitioners that they are the retired employees of Respondent No.1 State of Maharashtra and were working under the control and supervision of respondent Nos.2 to 4. The Petitioner Nos.15 and 20 died during the service and the rest of the Petitioners retired due to superannuation. The respondents have deducted the amounts from the gratuity and pension from the petitioners illegally. The amount so deducted by the Respondents is as under: JUDGEMENT_342_LAWS(BOM)2_2018.html;