- (1.) Heard Sri K.S. Rathore learned Counsel for the Petitioner and the learned standing counsel.
(2.) Affidavits have been exchanged between the parties and therefore the matter is being finally decided at this stage itself.
(3.) The challenge in this writ petition is to the order dated 8.3.2008 and the order dated 7.3.2008 as well as consequential recovery whereby the Petitioner has been compelled to deposit a sum of Rs. 44,634 on the ground that while in service the Petitioner has been paid excess salary due to wrong fixation.;