- (1.) ADMITTEDLY , the appellants were working on the post of un -trained Draftsman in the pay scale of Rs. 1320 -2040/ - under the Directorate of Land Records arid Survey. They were given first time bound promotion on 1.7.1989 in the pay scale of Rs. 1400 -2300/ -.
(2.) IN the Fifty Pay Revision Committees Report, which came into force with effect from 1.1.1996, the pay scale of Rs. 1320 -2040/ - was revised to Rs. 4000 -6000/ - and the pay scale of Rs. 1400 -2300/ - was revised to Rs. 4500 -7000/ -. It appears that the revised scale of pay of the appellants was fixed on the basis of the Fifth Pay Revision Committees Report at Rs. 4500 -7000/ - from 1.1.1996. When the said mistake was detected, the Settlement Officer, Dhanbad, the respondent No. 5 passed orders on 28.6.2001 rectifying the said mistake and fixing the pay scale of the appellants and also directing for refund of the excess amount paid to them on account of wrong fixation of pay in the scale of Rs. 4500 -7000/ -.
(3.) THE appellants challenged the said order in WP (S) No. 3632 of 2001 in this Court, which was dismissed by the learned single Judge on 14.3.2002 with a direction to the writ petitioners to refund the excess amount paid, in twelve instalments.;