JOGESWAR SAHOO Vs. THE DISTRICT JUDGE, CUTTACK

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the final judgment and order dtd. 9/11/2023 passed by the High Court of Orissa at Cuttack in WP (C) No. 33482 of 2023 whereunder the High Cout dismissed the appellants ' writ petition in which a challenge was made to the orders dtd. 12/9/2023 and 8/9/2023 passed by the Special Judge, Special Court, Cuttack and Registrar, Civil Courts, Cuttack, as the case may be, directing recovery of Rs.26,034.00, Rs.40713.00, Rs.26539.00, Rs.24683.00 and Rs.21,485.00.

(3.) At the relevant time, the appellants were working as Stenographer Grade-I and Personal Assistant in the establishment of District Judiciary, Cuttack, Orissa. They were granted financial benefit for a sum of Rs.26,034.00, Rs.40713.00, Rs.26539.00, Rs.24683.00 and Rs.21,485.00 by way of credit to their account vide Office Order No. 63 dtd. 10/5/2017 passed by the District Judge, Cuttack granting promotion/appointment retrospectively w.e.f 1/4/2003 consequent upon upgradation of the Stenographers in three grades such as Stenographer Grade-I, Stenographer Grade-II and Stenographer Grade-III by relying upon the recommendations of the respondent no. 1 in compliance towards the implementation of the report of the Shetty Commission.