- (1.) Heard learned Counsel for the Petitioner and the learned standing counsel for the Respondents.
(2.) Affidavits have been exchanged between the parties.
(3.) The short question involved in this petition is that the Respondents have proceeded to recover the amount which they allege to have been paid in excess to the Petitioner on account of a wrong fixation of the salary with effect from 1.7.1979.;