- (1.) Heard learned Standing Counsel and learned Counsel for the respondents.
(2.) This petition has been filed against the judgment and order passed by the State Public Services Tribunal (hereinafter referred to as ''Tribunal'). The corrected P.P.O. issued by the State Government has been set aside and salary as well as consequential pension fixed on the basis of wrong fixation was directed to be paid to opposite party no.1.
(3.) The facts of the present case in narrow compass is that the opposite party no.1, who was appointed on the post of Apprentice Overseer on 29.02.1960, had continued to work on the post in question and, thereafter, on 26.06.1984, he was sanctioned promotional pay-scale and he was promoted to the post of Assistant Engineer on 15.03.1997.;