AVTAR SINGH CHAUDHURI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD Mr. Hem Pujari, Advocate with Mr. Jayvardhan Kandpal, Advocate for the petitioner and Mr. Subhash Upadhyaya, Standing Counsel for the State of Uttarakhand.

(2.) THE petitioner was an employee in the Animal Husbandry Department. He is aggrieved by the order dated 25.05.2012 and 10.07.2012 (Annexure -10 & 11 respectively) by which it has been ordered that he was wrongly given the benefit of first promotional pay -scale as well as second promotional pay -scale and, therefore by the impugned order dated 10.07.2012 it was ordered that the excess payment made to the petitioner recovered from him.

(3.) THE petitioner alleges that the timescale promotion was not wrongly granted to him, but it was perfectly in accordance with law.