SHRAVAN KUMAR PANDEY Vs. STATE OF UP

JUDGEMENT

(1.) By means of present writ petition, the petitioners are seeking a writ in the nature of certiorari for quashing of the impugned order dated 08.03.2010 passed by the opposite party No. 4 contained in annexure No. 1 to the writ petition, by which directions have been issued for recovery of excess amount paid to the petitioners as Protsahan Bhatta on the ground that it was not admissible to the petitioners.

(2.) Submission of learned Counsel for the petitioners is that petitioners are posted at Local Intelligence Unit in district Lucknow and they were granted promotional allowances on the basis of pay-scale in view of the Government Order dated 05.11.2009.

(3.) It is further submitted that the State Government however clarified vide order dated 28.11. 2007 with regard to the grant of promotional allowances paid to the employees of Local Intelligence Unit in district Pratapgarh.