Kalyan Jyoti Sengupta and Manik Mohan Sarkar, JJ. - (1.) None appears for the respondent in spite of service of notice.
(2.) We have heard Mr. Roy and we have gone through the impugned judgment and order passed by the Learned Tribunal.
(3.) The problem in this case has arisen because of wrong and mistaken promotion order. Promotion was granted to the applicant-respondent. This mistake could be discovered only after his retirement. By that time he has received all retirement benefits and his pension was fixed on the basis of the pay scale he last drew on the mistaken promotional post. The respondent wants to recover a sum of Rs. 50.888/- which includes over payment of salary on the mistaken promotional post of Rs. 37,714/- and also the arrear payment made in the said promotional post amounting to Rs. 7880/-. The aforesaid sum of Rs. 50888/- includes Outstanding Scooter Advance of Rs. 4,224/- and Railway Employees' Liberalized Health Scheme of Rs. 8.650/- and Group Insurance of Rs. 300/-.;