UMESH RAI Vs. STATE OF U.P.

JUDGEMENT

(1.) Present writ petition has been instituted by six petitioners amongst other the following reliefs:

(2.) The petitioners were appointed as Class IV employees in the Forest Department and were posted at Ballia on the of post of Mali. The initial appointments of the petitioners were made on 12.1.1982, 18.7.1982, 10.4.1981, 18.7.1982, 12.9.1985 and 18.4.1992. The petitioners were performing their duties on the said post. On 22.11.2014 has order was passed by which the pay scale of the petitioners in the first promotion was reduced to Rs. 2610-60-3150-65-3540 in place of Rs. 2750-70-3800-76-4400 and in the second promotion their pay scale was reduced to Rs. 3050-75-3900-80-4590 in place of Rs. 4000-100-6000, 5200-20200 Grade Pay 2400/-. It is stated that on the basis of the audit objection fresh fixations have been made and proceedings were initiated to realise the excess payment from the salary of the petitioners. Pursuant thereto the Department started recovery from the salary of the petitioners from October, 2014.

(3.) Feeling aggrieved by the impugned order dated 22.11.2014 the petitioners have preferred the present writ petition.