NATHULAL MALVIYA Vs. SCHOOL EDUCATION DEPARTMENT

JUDGEMENT

(1.) This writ petition has been filed by the petitioner challenging the recovery of a sum of Rs.1,73,461/ - which has been directed vide Annexure P/1 and P/2.

(2.) In brief, the case of the petitioner is that the petitioner was initially appointed as Sub Teacher on 10/9/1980 and was subsequently regularised as Assistant Teacher and was given the pay scale of Rs.545 -975 and 975 -1650 and thereafter he was given the senior pay scale but on the basis of some audit objection the recovery of Rs.1,73,461/ - has been directed.

(3.) A reply has been filed by the respondents stating therein that since the increments were wrongly given to the petitioner, therefore, recovery has been directed.