R. BARNABAS Vs. PRINCIPAL, GOVERNMENT POLYTECHNIC

JUDGEMENT

(1.) THE petitioner is aggrieved against the order of the first respondent, dated 23.01.2004, whereby the petitioner's salary was re-fixed from Rs.1,450/- to Rs.1,400/- without putting the petitioner on notice and further recovery of Rs.14,832/- from the petitioner in pursuance of such pay revision.

(2.) THE case of the petitioner is that he was given appointed as Selection Grade Workshop Inspector, with Rs.1,500/- as his scale of pay with effect from 14.10.1988. However, such pay was revised to Rs.1,450/- through the proceedings of the first respondent, dated 30.04.1998 and consequently, a sum of Rs.12,986/- was also recovered from the petitioner, as an excess payment made to him. The petitioner did not challenge the said order and accepted the same.

(3.) THE first respondent filed a counter affidavit and in which, it is stated that the petitioner is not entitled to the benefit under G.O.Ms.No.304, Finance Department, dated 28.03.1980 and consequently, the pay of Rs.1,500/- fixed was not correct. Therefore, the pay revision was rightly made as per the impugned proceedings.