DINESH CHANDRA DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. A. M. Buzarbaruah, learned counsel for the petitioners and Mr. J. Handique, learned Government Advocate, Assam for the respondents.

(2.) BY way of this petition under Article 226 of the Constitution of India, petitioners have questioned the decision of the respondents in making deduction from their retirement dues of certain amounts which is stated to have been drawn as excess salary by the petitioners.

(3.) INITIALLY , the pay scale of Lower Division Assistants was fixed in the pay scale starting from Rs. 275.00 and that of Tax Collectors from Rs. 220.00. Pay of the Secretaries was in the pay scale starting from Rs. 220.00. Post of Gaon Panchayat Secretary is considered to be higher in rank than that of Lower Division Assistant but the pay scale was lower. Representation was submitted for rectifying the anomaly by enhancing the pay scale of Secretaries. Authorities in the Panchayat and Rural Development Department on due consideration, enhanced the pay of the Gaon Panchayat Secretaries to the pay scale starting from Rs. 275.00 with a special pay of Rs. 25.00, which meant that the pay scale of Gaon Panchayat Secretaries became higher than that of Lower Division Assistants.