DHARINDRA REANG Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. A. Bhowmik, learned counsel appearing for the petitioner. Also heard Mr. D. Bhattacharjee, learned G.A. appearing for the State-respondents.

(2.) The case of the petitioner is that the respondent No.2, the Director of Health and Family Welfare Department, Government of Tripura, issued an order dated 4th June, 2015 wherein, he was ordered to recover the excess payment made in favour of him for wrong fixation of his pay.

(3.) Mr. Bhowmik, learned counsel appearing for the petitioner has admitted the fact that some excess amount was paid to the petitioner due to wrong fixation of his pay and the petitioner was enjoying the same grade pay of the promotion posts by way of ACP. Further, Mr. Bhowmik, learned counsel found fault with the order of recovery of the amount which was made in excess for which the petitioner was actually entitled to.