JAGANNATH CHAUDHARY Vs. STATE OF M P

JUDGEMENT

(1.) Regard being had to the similitude in the controversy involved in the matter, the above cases were heard analogously together and a common order is being passed. The facts of Writ Petition No.846/2012 (s) are being narrated under :

(2.) The petitioner before this Court has filed the present petition being aggrieved by the order dated 30.11.2011, 29.1.2011 and 20.12.2011, by which the respondents have ordered recovery against the petitioner.

(3.) Learned Government Advocate on the other hand, has argued before this Court that initial appointment of the petitioner was reviewed and as he has been treated Dresser Grade II w.e.f. 6.3.1980, hence, consequential recovery on account of pay fixation has become inevitable. However, it has been admitted by the respondents that the petitioner was not at fault in the matter of pay fixation at any point of time nor there was any misrepresentation on the part of the petitioner at any level.