BIYOLA BARUAH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms N. Dey, the learned counsel appearing on behalf of the petitioner. Mr. A. K. Dutta, the learned counsel appears on behalf of the respondents Nos.1, 2 & 3.

(2.) The present writ petition has been filed challenging the Office Order dtd. 25/6/2021 as well as the Office Order dtd. 19/1/2022 and further seeking certain directions for pay fixation of the petitioner at Rs.13,860.00.

(3.) The grievance of the petitioner is that in view of the wrong fixation of pay made by the authorities since 1/1/2006, the petitioner was apparently given a higher salary than her entitlement which the petitioner was not aware of. However, the respondents issued the impugned Office Order dtd. 25/6/2021, wherein a decision had been taken to recover Rs.20,000.00 from the monthly salary of the petitioner which would eventually offset the excess salary received by the petitioner. Accordingly, in terms with the Office Order dtd. 25/6/2021, Rs.20,000.00 has been deducted from the salary of the petitioner and another additional sum of Rs.5,000.00 per month from her salary w.e.f. January, 2022.