AHMEDABAD URBAN DEVELOPMENT AUTHORITY Vs. JAYSHREEBEN JANAKKUMAR VYAS

JUDGEMENT

(1.) The present appeal arises out of oral judgment dated 16.03.2018. The respondent herein was the original petitioner, who was constrained to approach this Court challenging the order dated 10.08.2007 by which the appellant sought to recover an amount on the basis of the fact that the respondent was wrongly granted the benefit of pay- scale of Rs.1,640-2,900/-, whereas, the respondent was actually entitled to the pay-scale of Rs.1,400-2,600/-.

(2.) The impugned order challenged before the learned Single Judge needs to be appreciated in the following background of facts:

(3.) Even when the order of recovery was set aside, the appellant authorities sought to recover the amount in ten equal installments. This again led to the filing of the petition, the judgment of which is under challenge before this Court. Recovery of an amount of Rs.65,540/- was sought to be made.