DIXIT PURSHOTTAMBHAI PARMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Ms.E.Shailaja, learned counsel appearing for the respondent waives service of notice of rule.

(2.) With the consent of the learned advocates appearing for both the sides, the matters are finally heard.

(3.) At the outset, the learned counsel for the petitioner declared before the Court that he is restricting the petition only for the purpose of past recovery and he is not challenging the order for restoration of the promotion. Under the circumstances, the only question to be considered in the present petition is, whether the recovery could be effected of the salary which was already paid to the petitioner on account of the promotion granted earlier, may be irregular.