B PRABHAKARA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Both these writ petitions are being disposed of by this common order, as the issue raised in these two writ petitions is one and the same.

(2.) In W.P.No.21269 of 2017, the petitioner is challenging the action of respondents in ordering recovery against the petitioner vide impugned Memo dated 10.05.2017, issued by the 2nd respondent just one month prior to the retirement of the petitioner, that too, on the ground that the petitioner was erroneously granted increments way-back in 1992.

(3.) When the above writ petition has come up for admission, this Court, vide order dated 29.06.2017, granted interim suspension of the impugned Memo dated 10.05.2017.