P.GANGA PARAMESHWARAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Heard.

(2.) The original Petitioner is no more. Even at the time of filing of the writ petition, he was aged about 86 years. After his demise, his legal representatives have been brought on record. They were also permitted to amend the prayer in the writ petition accordingly.

(3.) The original Petitioner was employed in the 4th Respondent college, which is run by the Hindu Religious and Charitable Endowments Department and treated as an aided private college. In the matter of fixation of selection grade pay, an error had crept in while calculating the pay, as a result of which the Petitioner was allowed to draw excess salary. This excess payment was also reckoned for the purpose of pension after his retirement. Upon audit, an objection was raised with respect to the erroneous fixation and the resultant excess payment from the Government exchequer. It is pursuant to this recovery that the original Petitioner approached this Court.