- (1.) By way of this petition, a Class-IV employee who retired from his service way back in 1998, is seeking to impugn an order for recovery of excess amount paid to him.
(2.) A few facts may be set out, which would be relevant for considering the issue which arise in present case are: The petitioner was initially appointed as Class-IV employee on 31.12.1962 in Horticulture Department. It is stated that his service record was excellent. After completing 12 years of service, petitioner was granted selection grade on 01.05.1984 and after 16 years, he was sanctioned higher pay scale of Rs. 775- 1025 on 01.05.1990. A copy of the order dated 14.06.1990 is Annexure-1 to the writ petition.
(3.) The petitioner's case is that in terms of the another Government Order dated 19.06.1993, the petitioner was allowed higher pay scale i.e Rs. 975-1660 from 01.05.1990. The said Government Order is Annexure-2 to the writ petition. The petitioner continued to draw the higher scale in compliance of the order dated 16.08.1994 till he reached his age of superannuation on 31.01.1998.;