BABULAL RAMA THAKRE Vs. WORK LOAD COMMITTEE

JUDGEMENT

(1.) Petitioner Babulal Thakre was working as Assistant Teacher with Respondent No.4. Respondent No.3 - Senior Auditor of Education Department while verifying revision of payscale as per 5th Pay Commission in 2002, raised objections that in 1979 there was wrong fixation of pay and directed recovery. Hence the Petition.

(2.) Facts can be stated in brief as follows:

(3.) When the Petition was filed and Rule was issued on 30th September 2003, it was directed that recoveries, if made, pursuant to the impugned communication shall be subject to the final decision in this Petition.