NAJMUSSABAH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By the Court-Heard counsel for the petitioner and also counsel for the State.

(2.) Counter, supplementary counter, rejoinder as well as supplementary rejoinder have been filed. Since the pleadings are complete and the respective counsel have agreed that the writ petition be decided finally at the stage of admission itself, I proceed to decide the writ petition.

(3.) By means of the instant writ petition, the petitioner has prayed for quashing the order dated 3.3.2003 (Annexure-11) issued by District Superintendent of Education, "Hazaribagh. whereby certain excess amount paid to the petitioner in the pay-scale of Rs. 1200-2640/- in place of the pay-scale of Rs. 975-1540/-, is sought to be recovered. The amount in excess was paid from the date of joining Le. 7.9.1993. This Court had passed an interim order staying the recovery.