LAWS(BOM)-1998-6-36

BABLO F GHADI Vs. STATE OF GOA

Decided On June 05, 1998
BABLO F.GHADI Appellant
V/S
STATE OF GOA BY ITS CHIEF SECRETARY Respondents

JUDGEMENT

(1.) RULE. Rule made returnable forthwith. Service of Rule waived by the parties. With their consent heard forthwith.

(2.) THE petitioners are working as Peons in the Directorate of Agriculture and on 20th January, 1990 they were granted time bound pay scale of Rs. 950-1400 with effect from 1-6-89. Subsequently, the Government realising its mistake in fixation of time bound pay scale, by Order dated 15-1-91 granted time bound scale of Rs. 775-1025 instead of Rs. 950-1400 with effect from 1-6-89. By the same order, recovery of excess payment was ordered to be made from the petitioners in six equal instalments. The directions therein were to Zonal Officers of Valpoi, Bicholim and Mapusa. The petitioners made representations to the authorities and, in the meantime, continued to be paid the time bound scale of Rs. 950-1400. By Order dated 12-1-98, once again it was reiterated that the time bound scale to be given to the petitioners is Rs. 775-1025 instead of Rs. 950-1400 and the Zonal Agricultural Officers of Bicholim, Valpoi and Mapusa were again asked to recover the excess payment made to the petitioners.

(3.) WHEN the matter came up before this Court on 9th February, 1998, the petitioners were permitted to make representations to the authorities in the matter and we are informed that representations were in fact made by the petitioners and the same have been rejected by the Government. Interim directions for recovery were made on 26th March, 1996 and those interim directions for the present were restricted to 50% of recovery as set out in column No. 9 of Exh. R and the recovery of the said 50% amount was ordered to be effected with effect from 1st April, 1998.