- (1.) Heard learned counsel for the petitioner and counsel on behalf of State.
(2.) The grievance of the petitioner is that respondents have issued an order after he was superannuated. The order impugned is for recovery of certain amount which was paid to him in excess allegedly wrongly calculated by the Department.
(3.) The recovery order is to take effect from 28.02.2002 since the petitioner was paid salary at a higher grade to which he was not entitled.;