ARUN KUMAR YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) This is second round of litigation. Petitioners have earlier approached this Court as they were aggrieved that their grade pay earlier fixed in pursuance of Third Assured Carrier Progression (hereinafter referred to as "ACP") was re-fixed and reduced from Rs.7600.00 to Rs.5400.00.

(2.) This Court vide judgment dtd. 9/9/2021 passed in bunch of writ petitions, leading being Service Single No. 36381 of 2019 (Dilip Kumar Srivastava and others vs. State of U.P. and another), quashed the impugned recovery orders dtd. 15/12/2091 and 31/7/2019 since no opportunity of hearing was afforded to petitioners before passing impugned orders, with liberty to State-Respondents to issue notice to petitioners seeking their response in this regard.

(3.) In pursuance of above referred order notices were issued to petitioners and other aggrieved persons and some of them filed reply also. It further appears that a Five Members Committee was constituted to look into the matter who recommended certain proposals in terms of their meeting dtd. 22/2/2024 with specific rider that no recovery will be effected from petitioners and other affected persons, however, their salary and pension, as the case may be, was required to be refixed. It is not on record that copy of said report was officially served on petitioners or not though a copy thereof is on record of these writ petitions.