MANOHAR JAIRAM SONEWANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of the learned counsel appearing for the parties.

(3.) By way of the present writ petition, the petitioner is challenging the Judgment and order dtd. 28/07/2022 passed by Maharashtra Administrative Tribunal, Nagpur in Original application No. 285 of 2020. The petitioner is also challenging the order dtd. 13/5/2020 issued by the respondent 5-District Treasury Officer, Amgaon, Dist.Gondia, whereby the respondent-5 is intending to recover the excess payment amounting to Rs.5,38,069.00 and is also challenging the revised pay fixation order dtd. 30/7/2019 issued by respondent 5 reducing "One Step Higher Pay" of the petitioner and retrospectively with effect from 11/01/2010 thereby adversely affecting the extended benefit of "One Step Higher Pay" of the petitioner and the communication dtd. 14/08/2019 along with Annexure issued by respondent 5 showing the Statement of Fixation of pay of the petitioner by considering the "Newly Revised One Step Higher Pay" instead of "One step Higher Pay".