VIBHA SOLANKI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) With the consent of the parties, the matter has been heard and dispose of finally.

(2.) The challenge in the instant Writ Petition is to the order Annexure-P/1 dated 05/10/2018. Vide the impugned order, recovery to the tune of Rs. 80,205/- has been ordered to be recovered from the salary payable to the petitioner.

(3.) The facts of the case in brief is that, the petitioner is presently working as the Principle of the Higher Secondary School, Rajnandgaon. The impugned order has been passed on 05/10/2018 showing that the petitioner by virtue of wrong fixation of pay, made for the first time on 01/07/2013 and which was paid to the petitioner up-till 31/08/2018 has been paid an excess amount of Rs. 80,205/-. It is this order which is under challenge in the instant Writ Petition.