- (1.) Heard finally.
(2.) The appeal has been preferred by the appellant as against the order dated 22nd July, 2011 passed by Single Bench in CWP No.12784/2009.
(3.) The order of revision of pay was passed without hearing the appellant and recovery was also fastened upon the appellant. The amount, sought to be recovered, was paid for the intervening period from 2nd July, 2003 to September, 2009. No opportunity of hearing was afforded to the appellant before refixation of the pay and directing the recovery. In the circumstances, the Single Bench has quashed the order and has given the liberty to the respondents to take action and pass fresh order after hearing the appellant, in accordance with law.;