Alok Sharma, J. - (1.) In this case, the petitioner was appointed as Junior Accountant on 05.02.1970. While he was working as a Junior Accountant in the IGNP on or about 27.09.1980, he was given benefit of step up of his pay with reference to the pay of one Ratan Lal Modi, who was also working as a Junior Accountant.
(2.) According to the learned counsel for the petitioner thereupon based on his pay fixed in pursuance to the order dated 27.09.1980, he continued in service with the benefit thereof and retired on 31.07.2009 from the post of Junior Accountant itself.
(3.) Learned counsel for the petitioner submits that at the time of retirement, certain objections were pointed out by the Pension Department vide letter dated 29.06.2009, wherein, it was stated that the recovery has been made from Ratan Lal Modi due to wrong pay step up made in his favour and as the petitioner was given the benefit of pay step up with reference to Ratan Lal Modi, the order dated 27.09.1980 be cancelled and the resultant difference in the amount be accordingly recovered from the petitioner. The letter dated 29.06.2009 at the instance of the Pension Department has been annexed to the writ petition as Annexure/2.;