SATISH KUMAR Vs. STATE OF HARYANA ETC.

JUDGEMENT

(1.) The petitioner was appointed as a Clerk on ad hoc basis on 12-10-1970 in a private College, which was later merged into Government National College, Sirsa on 22-1-1979.

(2.) On 1-1-1986, the pay scale of the petitioner was Rs. 1400-2600 and thereafter the pay of the petitioner was revised in the pay scale of Rs. 5000-7850. The pay of the petitioner was fixed at Rs. 5300/-. The petitioner continued to be paid on that basis.

(3.) On 15-4-2006, a letter was written by Principal Government National College, Sirsa to the petitioner wherein it was stated that the pay of the petitioner has wrongly been fixed and the petitioner is liable to make payment of excess amount received by him to the tune of Rs. 25227/-. The petitioner has impugned the letter dated 15-4-2006 (Annexure P1) in the present writ petition.