BHABEN KAKOTI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This order will dispose of all the three writ petitions.

(2.) Since the core issue arising for consideration in the three writ petitions is identical, the three cases have been heard together and are being disposed of by this common order.

(3.) Issue for consideration is the permissibility of deduction from the retirement dues of the petitioners of what is contended to be excess salary drawn by the petitioners on account of annual increment and stepping up of pay.