MOHINI SAXENA Vs. STATE OF MP & OTHERS

JUDGEMENT

(1.) By filing this petition under Article 226 of the Constitution, the petitioner has prayed for following reliefs:-

(2.) The recovery is challenged on the ground that it is impermissible because the same is done without following the principles of natural justice and secondly on merits also the petitioner was entitled for the same payment which was arising out of computation under FR 22-D. It is further stated that there was no justification in not granting pay scale of Rs.5500-9000 despite issuance of the order dated 23.10.1999.

(3.) Learned counsel for the petitioner submits that the recovery be set aside and amount so deducted be directed to be refunded with interest. It is further prayed that the petitioner's pay scale be directed to be fixed as per Annexure P/4 in the scale of Rs.5500-9000 and her entire retiral dues be revised and be recalculated on the strength of such pay scale from due date.