BEER BHAN SINGH Vs. STATE OF M P

JUDGEMENT

(1.) Heard

(2.) Order-Dated 21.3.2013 is being assailed vide this petition; whereby, recovery to the tune of Rs.24,116/- is being effected towards excess payment.

(3.) Appointed as Forest Guard in 1975, the petitioner was made Forester in 1983 and thereafter, was promoted as Deputy Ranger in 2007 and Ranger in 2012. Petitioner had superannuated in December, 2012. That, before his retirement, the discrepancy in pay fixation as on 1.1.2006 was noticed wherein instead of fixing the pay at Rs.11160+2400, the pay was fixed at Rs.11980+2400. The discrepancy has occurred due to excess increment paid to the petitioner from 1.1.1986, which cumulated to Rs.2244. That, by adding compound interest, the petitioner was held liable for a recovery of Rs.24,116/-. The interest as apparent from the reply filed by respondents is charged on the basis of circular issued by the Finance Department No.F-11-2/2011/fu;e/pkj dated 31.5.2011 (Annexure R/3) wherein paragraph (i), (ii), (iii) and (iv) stipulates -