CHANDRAVATI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This petition was originally filed by the petitioner (Shri R.L. Pandey) before the State Administrative Tribunal, Bench at Raipur as Original Application under Section 19 of the Administrative Tribunals Act, 1985. Upon abolition of the Tribunal the petition was received in this Court on transfer. During the pendency of the petition the employee namely Shri R.L. Pandey died on 25-4-2006 and the present petitioner (Smt. Chandravati), who is widow of the deceased employee/petitioner, was allowed to prosecute this petition as legal representative of the deceased employee/petitioner.

(2.) By this petition, the order dated 31st August, 2001 (Annexure A/1), by which recovery of Rs. 1,26,337/- has been ordered, is under challenge.

(3.) In short, necessary details of the petition are that the deceased employee, while in the Government service, was granted two advance increments w.e.f. 1-8-1968 under the Government's circular dated 13-8-1968, as pleaded in the petition. The pay fixation was done on that basis by adding two advance increments.