M. MURUGESAN Vs. REGISTRAR OF CO

JUDGEMENT

(1.) The appellant, having unsuccessfully challenged the recovery proceedings dated 29.9.2006 passed by the third respondent Chittur Primary Agriculture Co-operative Bank Limited, has preferred the instant appeal.

(2.) Heard learned counsel Mr. R. Krishnamoorthy for the appellant and Mr. L.P. Shanmugasundram, Spl. GP (Co-op.), representing the Respondents and perused the records.

(3.) From materials available on record, it is seen that by virtue of the implementation of the settlement dated 11.10.1999 arrived at between the third respondent and its employees, under Sec. 12(3) of the Industrial Disputes Act, 1947, regarding the salary and other allowances, the revised pay scale of the appellant was fixed at Rs. 8,025.00 with effect from 01.7.1997 and the amount was also paid. However, by the impugned order dated 29.09.2006, the third respondent had ordered for recovery of certain amounts on the alleged ground of excess payment and wrong fixation revising the pay on the basis of G.O. Ms. No. 131 Co-operative Department dated 04.6.1999.