RAZI ULLAH KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has sought quashing of the orders dtd. 3/10/1998 and 30/10/1998 whereby recovery of payment made on account of selection scale was sought to be effected from him.

(2.) The petitioner was appointed as Assistant Teacher on 1/7/1966. He was granted selection scale upon completion of 15 years of service w.e.f 1/9/1988. The respondents issued an order on 27/7/1995 wherein it was clarified that an untrained teacher shall be eligible for selection scale only after completion of 10 years of service . In pursuance to this order the respondents issued show cause notice to the petitioner on 3/10/1998 as to why the grant of selection scale w.e.f 1/9/1988 be not cancelled. Thereafter, the respondents passed an order dtd. 30/10/1998 directing recovery of the amount paid towards selection scale .

(3.) I have heard learned counsel for the petitioner and perused the writ petition.