R ELANGOVAN Vs. COMMISSIONER ERODE MUNICIPALITY ERODE

JUDGEMENT

(1.) THIS order shall govern all the above six writ petitions. All these petitioners have challenged an order of recovery of excess payment of salary, passed by the first respondent Municipality on 6. 12. 2005.

(2.) THE affidavits in support of the petitions and the counter affidavits are perused. The Court heard the learned Counsel on either side.

(3.) CONCEDEDLY, all these petitioners were actually employed as Bill Collectors in the first respondent Municipality, and they were subsequently re-designated as Revenue Assistants. They were elevated to selection grade. While they were working so, pursuant to the passing of the G. O. Ms. No. 304, Government of Tamil Nadu, Finance (Pay Commission) Department, dated 28. 3. 1990, the monetary benefits were given to them with effect from 1. 6. 1988, and they were drawing the salary. Out of six petitioners, five have already retired. While the matter stood thus, there was an order passed by the first respondent on 6. 12. 2005 which is under challenge, stating that excess payment was received by them, and it has got to be recovered with effect from December 2005. Under the circumstances, they have brought forth these writ petitions.