CHIRAUNJI LAL YADAV Vs. STATE OF U P

JUDGEMENT

(1.) Instant writ petition pertains to an order dated 13.2.2012 passed by the Additional Director General of Police (Railways), U. P. , Lucknow whereby the representation of the petitioner has been rejected and a direction is issued for a recovery of the excess payment made to him.

(2.) The basic facts, pertinent to the issue in question, may be stated as follows:

(3.) The petitioner was initially appointed on 1st August, 1973 as Constable (Ministerial), he earned his promotion from the post of Assistant Sub. Inspector (Ministerial), in the year 1976 and subsequently on 10th June, 1982 he was further promoted as Sub. Inspector (Ministerial). The petitioner reached his age of superannuation on 31.12.2010. The cause of action arose when on 22.7.2010 an order was passed by the Deputy Inspector General of Police (Railways), Allahabad, whereby the petitioner's date of promotion dated 10th June, 1982 on the post of Sub. Inspector (Ministerail) was altered and it was directed that his said promotion shall be treated from 9th October, 1997 instead of 1982.