- (1.) The short grievance of the petitioner is that he has not been paid the pensionary dues and his pay has been reduced from Rs.24,750/- to Rs.22,300/- without assigning any reason. The petitioner thus impugns the order Annexure P-2 and also questions the action of the respondents in not releasing his pensionary dues.
(2.) The respondents have filed their reply wherein in para 5 they have stated that the petitioner was appointed on work-charge basis and his pay was wrongly fixed in the bracket of Rs.700-1200 whereas it ought to have been Rs.620-1200. It has also been admitted by the respondents that the gratuity and leave encashment have been withheld to recover the amount erroneously paid to the petitioner.
(3.) On due consideration of the matter, I am of the view that the respondents have unjustifiably withheld this amount from the petitioner and reduced his pay to his detriment erroneously.;