JUDGEMENT
S.N.Pathak, J. -
(1.) The petitioners have approached this Hon'ble Court with the following prayers:
i. For quashing the office order as contained in letter no.1327 dated 22.05.2017 issued under the signature of the respondents whereby and whereunder an order of recovery amounting to Rs.2,78,809.00/- and Rs.8,06,499/- has been passed against the petitioners on account of audit objection for the period from June, 1992 to March, 2012 in gross violation of principles of natural justice and the due process of law.
ii. Further prayer has been made that pending final adjudication of the instant writ application, the effect, operation and implementation of the impugned letter no.1327 dated 22.05.2017 issued under the signature of the respondents be kept in abeyance.
Factual Matrix
(2.) The factual matrix as has been delineated in this writ petition is that the petitioner No.1 was appointed on 23.03.1983 on the post of Science Teacher in Middle School, Sialgora and petitioner No.2 was appointed on 04.04.1983 vide Memo No.1151 dated 08.03.1983, issued under the signature of District Superintendent of Education, Singhbhum, Chaibasa. At the time of their appointment the petitioners were Bachelor of Science and had already acquired their teachers' training as in-service candidates. The petitioners acquired their teachers training certificate from Primary Teachers Training College, Bundu and Regional College, Bhubaneswar respectively.
(3.) It is the case of the petitioners that after being appointed they were rendering satisfactory service. The petitioner No.1 is now posted at Balika Middle School, Jagarnathpur, whereas petitioner No. 2 is posted at Middle School, Sharda at Khuntpani Block, Chaibasa. The petitioners were granted the scale of Rs.1640- 2900 by the order of District Superintendent of Education, Chaibasa and accordingly their pay was fixed in the aforesaid scale of pay. The petitioners were granted the Graduate Trained Scale of pay in the scale of Rs.1640-2900 vide memo No.13250 dated 15.12.1992 and 9154 dated 09.09.1992.;
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