- (1.)By this petition, the petitioner has challenged the impugned recovery order dated 15/2/2019 only on the ground that he is not liable to pay the interest.
(2.)Learned counsel appearing for the petitioner submits that though in terms of the impugned order, the respondents are entitled to recover the excess payment which was made on account of wrong pay fixation, but since the petitioner is not responsible for wrong pay fixation, therefore, they cannot recover the interest from her and in this regard, she has placed reliance upon the judgment of the coordinate Bench dated 13/09/2017 in WP No.826/2017 in the case of Rajendra Bhawsar Vs. State of M.P. and others as affirmed by the Division Bench by order dated 06/08/2018 passed in WA No.120/2018.
(3.)Learned Govt. Advocate for the State has opposed the petition.