GENDRAM GANDHARV Vs. STATE OF CHHATTISGHARH

JUDGEMENT

(1.) Heard. This petition under has been preferred for issuance of writ in the nature of mandamus, certiorari against order dated 11-10-02 (Annexure P/1), by which, fixation of pay has been altered and recovery has been directed.

(2.) Quintessential facts to determine the controversy involved in the petition are that the petitioner, while working as Heavy Vehicle Driver in contingency work-charge establishment in the office of respondent No. 3, was granted pay scale of Rs. 1150-1800/- w.e.f. 1-1-91 vide order dated 14-2-91 (Annexure P/4). In course of time, he was declared permanent member of work charge establishment w.e.f. 1-6-92 vide order date 7-6-95 (Annexure P/3). In course of time, vide order dated 20-3-02 (Annexure P/5), scale promotion to the next higher scale of Rs. 3500-5200/- was granted w.e.f. 19-4-99.

(3.) The grant of pay scale of Rs. 1150-1800 was later on found to have been granted erroneously to the petitioner resulting in issuance of impugned order dated 11-10-02 (Annexure P/1).