PRADEEP KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner assails the order dated 30.08.2019 and consequential orders 02.09.2019 and 10.10.2019 whereby his pay has been revised and recovery has been sought to be made from the petitioner.

(2.) Learned counsel for the petitioner submits that the petitioner was appointed on compassionate grounds initially on 12.8.2013 and was placed on probation for a period of two years whereafter he was confirmed and he was granted regular pay scale vide order dated 12.8.2015 and was further placed in the pay matrix level-5 with effect from 1.1.2016 vide order dated 4.6.2018 in the pay scale of Rs.20,800/-.

(3.) Learned counsel submits that without giving any notice or opportunity of hearing the respondents have passed the impugned order dated 30.8.2019 whereby it has been stated that the petitioner has acquired computer qualification only on 29.5.2017. As acquiring of computer qualification is a pre-requisite for grant of increments. It is stated that the petitioner was wrongly granted regular pay scale with effect from 11.8.2015 and the earlier orders dated 12.8.2015 and 4.6.2018 have been withdrawn with directions to fix the petitioner in the pay matrix pay scale of 20,800 only with effect from 29.5.2017 that is the day when the petitioner passed the RSCIT Examination.