- (1.) Heard counsel for the Petitioner, Sri Samir Sharma for the Respondents and perused the record.
(2.) The Petitioner has prayed for a writ in the nature of mandamus commanding the Respondents to pay salary/wages as well as arrears of pay to the Petitioner in accordance with the fixation made by order dated 12.6.1991 and not to give effect to the impugned order of recovery dated 31.10.1992 and refund the amount already recovered from him.
(3.) Counsel for the Petitioner submits that the Petitioner was appointed as conductor in U.P.S.R.T.C.,on 27.12.1976 and after completion of ten years service as per second Pay Commission Report, he became entitled for selection grade with effect from 27.12.1986. The selection grade was granted to him by Respondent No. 3-Assistant Regional Manager, Varanasi vide order dated 12.6.1991 with effect from 27.121986 in compliance of circular dated 16.2.1990 and the Petitioner was paid his salary accordingly. Thereafter, by the impugned order dated 31.10.1992, salary of the Petitioner was reduced from 1275/-to Rs. 1200/-without affording any opportunity of hearing to him.;