K.L.MAKASHRE Vs. SANCHALNALAYA UDHYANIKI EVAM

JUDGEMENT

(1.) Heard finally.

(2.) The case of the petitioner is that he was initially appointed as Assistant Grade-III on 10.2.1988 and on 19.7.2000 he was granted the benefit of 1st Kramonnati and on 4.1.2010 he was given the benefit of the 1 st Time Scale of Pay w.e.f. 1.4.2016 and subsequently given the benefit of 2 nd Time Scale of Pay and at the verge of his retirement the impugned order of recovery has been passed.

(3.) The respondents have filed the reply taking the stand that the petitioner was to be granted the benefit of the increment w.e.f. 1.1.1998 but by mistake he was given the said benefit w.e.f. 1.1.1997 which had resulted into excess payment to the petitioner and an objection was taken by the Joint Director, Accounts & Pension therefore, the impugned recovery has been directed. The respondents have also placed reliance upon the undertaking (Annexure R/8) with the plea that by the said letter the petitioner has given consent for the recovery.