KIRAN KUMAR SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By Court Though, in the writ petition several prayers have been made, the learned Senior counsel appearing for the petitioner has confined her argument only to the prayer for grant of pay-scale of Rs. 2650-4000, which has been reduced by order dated 22.10.2003 and for refund of the amount, which has been deducted from the salary of the petitioner, on account of alleged excess payment made to the petitioner from 16.11.2000 to June, 2003.

(2.) The brief facts of the case as disclosed in the writ petition are that, the petitioner was appointed on the post of Helper on 08.11.1978, in the pay scale of Rs. 165-204. It is stated that the pay-scale of the petitioner was revised on several occasions and the petitioner was granted benefits of the first time-bound promotion, which are approved by the competent authority. By order dated 16.11.2000, the petitioner's pay was revised in the scale of Rs. 825-1200 (pre-revised) that is, Rs. 2650-4000 (revised). Prior to that the petitioner pay-scale was revised in the pay-scale of Rs. 800-1150 w.e.f. 01.01.1986. By order dated 22.10.2003, the pay-scale of the petitioner has been reduced to pay-scale of Rs. 2550-3200 and pursuant to the said order deduction has been made for the period between 16.11.2000 to June, 2003. In these facts, the petitioner has approached this Court seeking the reliefs as noticed above.

(3.) A counter-affidavit has been filed taking a stand that the petitioner was wrongly granted pay-scale of Rs 2650-4000 w.e.f. 01.01.1996 and infact, it should have been in the pay-scale of Rs 2550-3200, which is the pay-scale for the post of Helper in the Industries Department as per Resolution dated 08.02.1999.