- (1.) Heard learned counsel for the parties.
(2.) The petitioner has approached this Court for quashing of an order No. 673 dated 4th August, 2009 issued by the Director, Employment and Training (respondent No. 3), Annexure-3, whereby the benefit of A.C.P. granted to the petitioner in upper scale has been cancelled and the amount paid in excess has been ordered to be recovered. The petitioner is said to have retired on 30th November, 2008 as Clerk at ITI, Dhanbad. He was appointed on the post of Lower Division Clerk on 27th March, 1971.
(3.) Learned counsel for the petitioner submits that the revision in the scale of A.C.P. was consciously done by the Directorate vide order dated 25th August, 2008, Annexure-2 to all Clerks like the petitioner i.e. in the scale of Rs. 5000-8000/- and Rs. 5500-9000/-. By referring to Annexure-4, order dated 22nd April, 2010 again by the Director, Employment and Training, Jharkhand, it is stated that the grant of the aforesaid scale in the case of the petitioner was specifically confirmed by the said office in view of the Resolution No. 1038 dated 26th May, 2005 of the Finance Department. Therefore, according to the petitioner, the order impugned issued without show cause or notice after his retirement, is violative of principle of natural justice.;