- (1.) Leave granted.
(2.) Being aggrieved by the Judgment delivered in Civil Writ Petition No.7006-CAT of 2003 dated 20th March, 2008 by the High Court of Punjab and Haryana at Chandigarh, this appeal has been filed by the employer Union Territory of Chandigarh and others.
(3.) The facts giving rise to the present litigation in a nut-shell are as under: The respondent was appointed as a Clerk by the appellant Chandigarh Transport Undertaking on the quota reserved for ex-servicemen. The respondent had rendered his services to the Indian Army as a Combatant Clerk upto 31st January, 1990, till the date when he was discharged from the Indian Army. Upon his appointment as a Clerk under an office order dated 2nd September, 1992, his pay had been fixed and he was paid his salary accordingly. Only when he retired in 1997, it was brought to the notice of the employer, on getting an audit query, that his salary had been wrongly fixed under the order dated 2nd September, 1992. The mistake committed in pay fixation had been rectified by an order dated 13th October, 1998.;