B.B.BHARDWAJ Vs. STATE OF H.P.

JUDGEMENT

(1.) THE Petitioner has prayed mainly the following reliefs:

(2.) THE brief facts of the case are that the pay of the Petitioner was rightly fixed vide government notification dated 19.09.1998 at Rs.10,025/ - with effect from 22.01.1996. The Respondent No. 3 without issuing show cause notice reduced the pay of the Petitioner from Rs.10,025/ - to Rs.8,650/ - with effect from 01.01.1996 vide Office Order dated 08.08.2001. The Petitioner uninterruptedly enjoyed till 08.08.2001 the benefit of pay fixed on 22.01.1996.

(3.) THE Respondent No. 3 issued another memo dated as to why pay of the Petitioner should not be re -fixed at Rs.8,650/ - with effect from 22.1.1996. The memo dated 18.07.2005 was replied by Petitioner on 04.08.2005 and in August, 2005. The Respondent No. 3 in violation of order dated 12.11.2002 of the Tribunal rejected the reply dated 25.08.2005 vide memo dated Annexure PA. It has been alleged that memo dated 18.05.2006 is wrong, illegal and arbitrary.