JANKI RAM JHA, SON OF LATE NITYA NATH JHA Vs. STATE OF BIHAR THROUGH PRINCIPAL SECRETARY, DEPARTMENT OF INFORMATION AND PUBLIC RELATION, PATNA

JUDGEMENT

(1.) Heard learned counsel for the petitioner, State and the Accountant General.

(2.) The petitioner has moved the Court for the following reliefs :

(3.) The petitioner was initially appointed as Office Assistant by order dated 03.04.1983 in the Information and Public Relations Directorate, Government of Bihar, in the pay scale of Rs.580-860 in its Delhi office. Later on, by office order dated 29.08.1987, the pay of the petitioner was approved in the scale of Rs.785-1210. The petitioner continued to derive benefits in the scale of Rs.785-1210 and finally superannuated on 31.05.2015. When his pensionary benefits were being processed, the authorities have taken a stand that his fixation of pay in the scale of Rs.785-1210 was not proper as he was initially appointed in the scale of Rs.580-860 and without there being any justification in law, his pay was approved in the scale of Rs.785-1210 and, thus, after calculating the excess payment drawn by him, there was an order of recovery from his pension and gratuity of over rupees eleven lakh which has also been made. The same is under challenge in the present writ application.