MARKOSE Vs. STATE OF KERALA

JUDGEMENT

(1.) By Ext.P6 order impugned in this Writ Petition, the 3 respondent has ordered that the grant of the scale of Rs.4000.006090 on the petitioner becoming eligible for First Time Bound Higher Grade ('TBHG' for short) on 13/8/1999 was irregular. As a consequence, the 4 respondent was directed to recover the alleged excess payment of salary to the petitioner and to furnish a fresh fixation statement by fixing the scale as Rs.3350.005275 with effect from 13/8/1999 onwards.

(2.) Brief Facts of the case are as under:-

(3.) Being aggrieved the petitioner is before this court seeking the following reliefs: