P VISWANATHAN Vs. PRINCIPAL ACCOUNTANT GENERAL

JUDGEMENT

(1.) The Original Application in O.A.No.7903 of 1998 before the Tamil Nadu Administrative Tribunal is the present writ petition.

(2.) The petitioner served as Rural Welfare Officer Grade-I and he retired from service on 31.07.1997 on reaching the age of superannuation. He was granted Selection Grade in Rural Welfare Officer Grade-I, with effect from 07.08.1992 by a proceeding dated 11.12.1992 of the District Collector, Nagapattinam. However, by a subsequent proceeding dated 17.06.1997 of the District Collector, Thiruvarur, the Selection Grade was granted from 03.01.1986, instead of from 07.08.1992. Later, it was found by the first respondent that the petitioner was erroneously given Selection Grade from 03.01.1986 and the petitioner is entitled to Selection Grade only from 07.08.1992. Hence, the second respondent re-fixed the pay of the petitioner and also directed recovery of excess amount from DCRG, by an order dated 23.06.1998

(3.) Aggrieved by the same, the petitioner filed O.A.No.7903 of 1998 (W.P.No.35523 of 2006) to quash the aforesaid impugned order dated 23.06.1998.