- (1.) Heard learned Counsel for the parties.
(2.) The Appellant is aggrieved against the order dated 22.06.2009 passed in W.P.(S) No. 5102 of 2007 by which the writ petition of the Petitioner-Appellant has been dismissed.
(3.) The Appellant's pay fixation was made in the year 1998 and benefit was given to him when the Appellant was in service. The Appellant retired on 30.04.2001 then vide order dated 16/17.01.2002, an amount of Rs. 23,057/-has been deducted from the leave en-cashment amount of the Appellant. The Appellant requested for refund of the said amount but that was rejected vide order dated 11.10.2006. The Appellant's contention was that when his pay was fixed in the year 1998, could not have have been re-fixed after his retirement and challenged the action of the Respondents.;