KRISHNA S GOSAVI Vs. DIRECTOR

JUDGEMENT

(1.) Heard Mr. J. Godinho, learned counsel for the Petitioner and Mr. A. Prabhudessai, learned Additional Government Advocate for the Respondents.

(2.) Rule. Rule returnable forthwith. Heard finally with the consent of the learned counsel for the parties. Mr. A. Prabhudessai, learned Additional Government Advocate waives notice on behalf of the Respondents.

(3.) The Petitioner is a Field Worker at the Zonal Agricultural Office at Pernem Goa. By order dated 12th October, 2016, in supersession of the earlier orders, the Petitioner was placed in the Pay Scale of IS Rs.4440-7440+Rs.1300/- Grade Pay and other allowances as admissible from time to time instead of PB-I of Rs.5200-20200 + Rs.1800/- Grade Pay. Based upon this order dated 12th October, 2016, the Respondents issued pay fixation order dated 3rd July, 2017 and further issued a communication dated 11th July, 2018 seeking to recover excess payment received by the Petitioner, on the basis of earlier pay fixation.