R. VASUGI Vs. REGISTRAR GENERAL, HIGH COURT, MADRAS

JUDGEMENT

(1.) The order of re-fixation and the consequential recovery imposed on the petitioner are under challenge in the present writ petition.

(2.) The writ petitioner was initially appointed as Dalayat (known as Office Assistant) in the Judicial Department. Thereafter, she was promoted to various posts and presently, she is working as Grade-I Bench Clerk.

(3.) The authorities verified the service records and found that excess pay fixation was made in the case of the petitioner. Accordingly, 5% personal pay granted to the writ petitioner in the post of the Examiner of Copies, with effect from 2/11/2005, was found to be erroneous. That apart, 3% promotional increment granted, with effect from 1/7/2010, was also identified as an erroneous fixation. In respect of the above two objections, impugned orders are passed revising the scale of pay of the petitioner and imposing recovery.