SANJAY CHORGHADE Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard finally with consent.

(2.) By this writ petition the petitioner has challenged the orders dated 28.12.2016 (Annexure P/1) as also the PPO (Annexure P/2) by which after the retirement of the petitioner the recovery has been made on the ground that the excess payment was made to the petitioner.

(3.) The case of the petitioner is that he has served the department and during the course of his employment he was granted the benefit of 1st, 2nd and 3rd Time Scale of Pay as per the applicable circular, therefore, the impugned orders after his retirement could not have been issued and the benefit of the 2 nd Kramonnati could not have been withdrawn.