POORAN MAL GUPTA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner challenging the Corrigendum dtd. 13/3/2018 (Annexure - 1) whereby Grade Pay of the petitioner, granted in promotion order dtd. 29/6/2017 (Annexure - 2), is revised as 5200-20200+Grade Pay 2800 instead of 9300-34800+Grade Pay 3600. The said order further directs excess payment made, to be recovered, from the petitioner.

(2.) Brief facts of the case are that the petitioner came to be promoted on the post of Meter Inspector - I from Meter Inspector - II against the vacancy year 2017-18 vide Office Order No. 618 dtd. 29/6/2017 and while promoting the petitioner, he was granted pay-scale of Rs.9300.003400 with Grade Pay of Rs.3600..00

(3.) The petitioner has pleaded that after his promotion and grant of pay-scale, the respondents, in an arbitrary manner, issued impugned Corrigendum dtd. 13/3/2018.