DURGA DASS Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Heard.

(2.) Petitioners approached the erstwhile Himachal Pradesh State Administrative Tribunal by filing O.A. No. 208 of 2016, praying for following substantive relief:-

(3.) Brief facts necessary for adjudication of the petition are that at the time of filing of the Original Application, petitioners were working in the department of Irrigation and Public Health, Government of H.P. on different Class-III posts like Pump Operator, Work Inspector, Electrician and Fitter etc. Petitioners were allowed the benefit of Assured Career Progression Scheme. However, subsequent to grant of benefit of A.C.P.S., respondent No. 3 issued show cause notices dtd. 7/11/2015 to the petitioners seeking their reply(ies) as to why the grant of benefit of A.C.P.S. to them, be not withdrawn, their respective salaries re-fixed and excess payment be not recovered from them in equal installments. Petitioners submitted their reply(ies), however, apprehending the recovery to be effected from them on the basis of show cause notices dtd. 7/11/2015, petitioners approached the State Administrative Tribunal by way of Original Application No. 208 of 2016, as noticed above.