SANGEET LODHA,J. - (1.) By way of this writ petition, the petitioner has questioned legality of order dated 10.2.14 issued by the Vikas Adhikari, Panchayat Samiti, Shergarh, whereby third selection grade granted to the petitioner in terms of order dated 17.2.98 issued by the State Government, stands withdrawn and order dated 10.2.14, whereby the difference of the salary paid to the petitioner on account of third selection grade being granted erroneously is ordered to be recovered.
(2.) The petitioner entered the services of the respondents on being appointed as Class IV Employee on 13.11.75. The petitioner was promoted to the post of Lower Division Clerk vide order dated 18.12.79. Pursuant thereto, petitioner joined the duties on the post of LDC in Panchayat Samiti, Shergarh on 22.12.79. Later, pursuant to the decision taken by the Panchayat Samiti in its meeting held on 28.7.83, the petitioner was confirmed on the post of LDC w.e.f. 22.12.79.
(3.) The State Government issued an order dated 25.1.92 providing relief to the employees in Class IV Ministerial Subordinate Services and those holding isolated posts, three selection grades on completion of nine, eighteen and twenty seven years of service. Vide order dated 31.12.93, the petitioner was granted first selection grade w.e.f. 22.12.92 treating him to be initially appointed on the post of LDC on 22.12.79.;