M KANDASAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents.

(2.) THE brief facts of the case are as follows:

(3.) IN view of the submissions made by the learned counsel appearing on behalf of the petitioner, and in view of the decisions cited above, the impugned order of the third respondent, in Proc.No,2729/B/2000, dated 22.12.2000, is set aside, in so far as it relates to the recovery of the amounts already paid to the petitioner, as salary. However, it is open to the respondents to regularise the scale of pay of the petitioner, in accordance with law, after affording a reasonable opportunity to the petitioner to put forth his case. Accordingly, the writ petition is allowed, as noted above. No costs.