MUKESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner. Nobody appears on behalf of the State.

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

(3.) The petitioner was appointed as Assistant Teacher and thereafter pursuant to training, he passed the examination held on 20.06.2005, in the first attempt. He was granted the scale of Matric Trained Teacher with effect from 01.10.200 By the impugned order dated 26.10.2013, the authorities have directed for recovery of the excess amount paid on account of him being granted the Matric Trained SCALE with effect from 01.10.2003 on the ground that he was entitled to the same only from the date of him passing the training examination i.e., 20.06.2005.