SANTOSH NAG Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Proceedings of these matters have been taken up through video conferencing.

(2.) The case of the Petitioners are that they are working in the substantive post of 'Lab Technician' and were posted at Government Engineering College, Jagdalpur at relevant point of time and by order dated 15.01.2014 (Annexure P/1) the Petitioners' pay-scale was reduced from Rs. 1200-2040 to Rs. 950- 1530 and thereafter, in consequence thereof, the order of recovery dated 17.01.2014 (Annexure P/2) has been passed and the amount paid has been directed to be recovered, as such the order impugned Annexure P/1 and Annexure P/2, being arbitrary and passed in violation of principle of natural justice deserves to be set aside.

(3.) The return has been filed opposing the writ petition stating inter-alia that the Petitioners were not entitled for enhanced pay-scale, therefore, such a payscale has been rightly reduced and order of recovery has rightly been passed.