MAHENDRA SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) According to the writ petitioner, originally his grievance was that ho was not given first time bound promotion with effect from 23.11.1977 and Second time bound promotion with effect from 23.11.1989 and consequential monetary benefits due to such promotion. Petitioner/appellant has also prayed that Rs. 8825/- has been wrongly recovered from him and, therefore, respondents may be directed to refund the said amount

(3.) It appears from the impugned order dated 07.05.2009 passed in W.P. (S) No. 3224/08 that so far as first time bound promotion with effect from 23.11.1977 and Second time bound promotion with effect from 23-11.1989 are concerned, they were redressed. So far as petitioner's claim for refund of Rs. 8925/- and consequential pensionary benefits are concerned, the same have been rejected by the impugned order dated 07.05.2009 on the ground that a mistake was detected by the Office of the Accountant General and it was found that mistake was committed in fixation of salary of the writ petitioner/appellant and, therefore, he was called upon to refund the amount of Rs. 8925/-.