SHANKAR KUMAR Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) Petitioner was selected and appointed for the post of Second Division Assistant/Junior Assistant in the respondents- State Road Transport Corporation on probation on 8/1/1975 and on successful completion of probationary period his services came to be confirmed on 8/1/1975.

(3.) In the year 1999, petitioner was promoted as an Assistant and thereafter, as Establishment Supervisor on 2/8/2005 and reported to the said post on 1/9/2005. The pay of the petitioner was fixed on 14/12/2005 at Rs.44,070.00. The petitioner attained superannuation on 31/3/2016. Respondents vide its order dtd. 30/6/2016, re-fixed the salary on the ground that there were mistakes committed while fixing the pay of the petitioner on 14/12/2005 since the pay which was fixed was more profitable and more than the annual increment for which he was entitled. Upon revision and refixation of the salary, the petitioner was asked to repay the amount in excess received by the petitioner, failing which, the same would be recovered from the petitioner. In that background, petitioner is before this Court seeking for the aforesaid reliefs.