V.VELMURUGAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The order of recovery dated 10.07.2009 is sought to be quashed in the present writ petitions by the team of writ petitioners.

(2.) The writ petitioners are working as Panchayat Assistants in Thoothukudi District and the grievances of the writ petitioners are that the impugned order of recovery dated 10.07.2009 had been issued by the third respondent without issuing any show-cause notice and opportunity to them and further, the impugned order is in violation of the Government Order issued in G.O.Ms.No.191, dated 29.04.1998.

(3.) It is contended that when the writ petitioners were working as Panchayat Assistants in Thoothukudi District under the administrative control of the District Collector, pay revision was granted on the recommendations of the Pay Revision Committee and pursuant to the orders passed by the Government in G.O.Ms.No.191, dated 29.04.1998, wherein the Government directed to grant revision of pay by allowing 40% increment subject to the minimum benefit of Rs.50/- per month, after adjusting the third instalment of interim relief. In this regard, the Government also issued a letter dated 04.03.1999, wherein it is stated that the Government Order issued in G.O.Ms.No.191, dated 29.04.1998, is not applicable to the employees in the Panchayat and sought for recovery of the amount paid.