S KARTHIKEYAN Vs. CHIEF ENGINEER GENERAL HIGHWAYS CHENNAI

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the respondents. The respondents have also filed counter affidavit.

(2.) THE writ petition is directed against the order of the first respondent dated 13.5.2004 by which the first respondent has cancelled the selection grade scale granted to the petitioner in the post of Typist by his proceedings dated 23.6.1987 with effect from 7.12.1982.

(3.) THAT was also the view taken by the Apex Court in Shyam Babu Verma and others v. Union of India and others, 1994 (I) LLJ 815=[1994] 2 SCC 521. In that case while holding that the prescription of two different scales of pay for Pharmacists Grade-B depending upon academic qualifications is not arbitrary or unreasonable, the Supreme Court has directed that no steps should be taken for recovery or adjustment of any amount paid to the petitioners therein due to the fault of the respondents, the petitioners being in no way responsible for the same.