RAJESHWAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) BY means of present petition, the petitioner, who retired from the office of respondent No.3, has challenged Annexure PE whereby the recovery of Rs. 49,000/- was held to be correct because of wrong fixation of his pay and also seeks to re-fix his pay as Rs..6200/- on and with effect from 1.1.2005 till his retirement on 31.5.2005 and fixing of his pension accordingly.

(2.) HEARD and gone through record.

(3.) PURSUANT to the aforesaid directions the petitioner submitted his representation for the redressal of his grievance and releasing the withheld amount.