VINOD WALIA Vs. STATE OF H.P.

JUDGEMENT

(1.) IN the present petition, the petitioner has prayed for the following relief: - (a) the respondents be directed not to re -fix his pay as per the observations made by the Audit but the pay already fixed vide Annexure P -IV should be allowed to stand; (b) no recovery of the alleged excess amount should be effected from the applicant. -

(2.) IN January, 1968, petitioner was appointed as Drawing Instructor in the Govt. Polytechnic, Hamirpur in the pay scale of Rs.150 -300. He was confirmed and subsequently in 1972 his basic pay was revised to Rs.200 -450 plus special pay of Rs.50/ -.

(3.) THE Himachal Pradesh Public Service Commission selected the petitioner for the post of Lecturer (Mechanical Engineering) in the Govt. Polytechnic, Hamirpur. On his appointment, he joined the said post on 12.11.1984 in the pay scale of Rs.940 -1850 plus Rs.100/ - as special pay. Immediately prior to the said appointment, he was drawing basic pay of Rs.910/ - plus Rs.100/ - special pay in the pay scale of Rs.700 -1200 plus special pay of Rs.100/ -