SURESH DUTT Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) On 30/11/2015, the respondents issued an order for recovery of amount from the salary of the petitioner on account of alleged wrong fixation of his pay for the period 1/1/1996 to 30/11/2015. This order was followed by a notice dtd. 7/12/2015 informing the petitioner that Rs.218067.00 is to be recovered from him in compliance to office order dtd. 30/11/2015. These actions of the respondents have compelled the petitioner to institute the present petition seeking quashing of recovery order as well as the notice.

(2.) On hearing learned counsel for the parties and after considering the material available on record, the following factual position of the case emerges:-

(3.) In the present petition, the petitioner has not disputed that his pay was wrongly fixed by the respondents for the period in question. His only grievance in the instant petition is against the recovery of excess payment ordered by the respondents for the period in question.