PRADEEP NANDRAJOG,C.J. - (1.) The writ petition comes up for preliminary hearing today. Challenge is to a decision dated 10.11.2017 allowing OA No.290/00463/2015 filed by the respondent.
(2.) The facts are not in dispute. The respondent was appointed as a Postal Assistant on 6.9.1982. In the year 1995 he passed the examination of PO and RMS Accountant and thus, with effect from 2.3.1995 was granted special pay of 90/- which was increased to Rs. 180/- with effect from 1.1.1996. Taking into account the special pay the respondent's pay was fixed. He was promoted under TBOP Scheme on 6.7.1998 and placed in the pay scale Rs. 4500-7000. His initial pay was fixed at Rs. 5000/- in said scale taking into account the special pay granted to him as a Postal Assistant.
(3.) On an internal audit report in the year 2007 the benefit of special pay was withdrawn and recovery of Rs. 20,968/- was ordered. The pay was reduced with effect from 1.3.2007.;