ISSAK ABBAS HAWALDAR Vs. THE BLOCK EDUCATION OFFICER

JUDGEMENT

(1.) Rule made returnable forthwith.

(2.) Heard Learned Counsel for the parties.

(3.) The question that arises for consideration in this writ is, "Whether overpayment of amount due to wrong fixation of petitioner-teacher's pay-scale, based on Sixth Pay report could be recovered after retirement from his terminal benefits ?