TAMESHWAR PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this writ petition the disptue, in fact, is in regard to fixation of pay of the petitioner in the revised scale with effect from 25.2.1986. According to the petitioner, he was entitled for fixation of his pay at Rs. 1560/ - on 25.2.1986 whereas, according to the learned Additional Standing Counsel appearing for the Accountant General, the petitioner was entitled for fixation of his pay at Rs. 1520/ - on 25.2.1986 on completion of 12 years of his service, it is stated that the petitioner continued to get the pay on the basis of the said fixation of his pay till he superannuated from service on 31.12.1996.

(2.) THERE appears to be substance in the said submission of the learned Additional Standing Counsel that the pay of the petitioner on 25.2.1986 was wrongly fixed at Rs. 1560/ - instead of Rs. 1520+10. Learned counsel for the petitioner, however, submitted that in any view of the matter, no recovery is permissible of the emolument that the petitioner received pursuant to fixation of his pay since 25.2.1986 in the absence of any findng of misrepresentation or commission of fraud by the petitioner.

(3.) ACCORDINGLY , the writ petition is disposed of with a direction that no recovery of the alleged excess amount on the basis of wrong fixation of pay shall be made from the petitioner but the petitioner cannot claim refixation of his pension on the basis of wrong fixation of his pay.