K.P.RAJENDRAN Vs. PRINCIPAL ACCOUNTANT GENERAL

JUDGEMENT

(1.) The order of fixation of pay and revision of pension and consequential recovery orders are under challenge in the present writ petition.

(2.) The petitioner was appointed as Helper in the Tamil Nadu State Health Transport Department on 6/3/1980. He was promoted as Fitter-II on 18/6/1982 and finally promoted as Foreman and retired from service on attaining the age of superannuation on 31/5/2014.

(3.) The grievance of the petitioner is that he was awarded with the Selection Grade-I on completion of 10 years of service. Accordingly, his pay was revised during the relevant point of time for receiving the salary as applicable in accordance with the pay Rules in force. However, on retirement, the revision of pay was effected by the Principal Accountant General of Tamil Nadu in the impugned proceedings dtd. 10/7/2014 and consequential order was passed by the 2nd respondent in proceedings dtd. 20/8/2014, wherein, the recovery also has been imposed.