GIRISH CHANDRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of instant petition, the petitioner has sought the following reliefs:-

(2.) Heard learned counsel for the parties and perused the record.

(3.) It is the case of the petitioner that he retired from the post of Tube-well Operator, the Class IVth post on 31/12/2020. His services were clean. In the entire service period, there was no issue with regard to any excess payment to the petitioner. But suddenly, on 4/5/2022, the respondent no.3 issued an order directing the petitioner to deposit Rs.1,33,845.00 on the ground is that on 1/1/2009, when the salary of the petitioner was re-fixed, it was wrongly re-fixed.