RAMESH KUMAR MERATHIA, J. - (1.) HEARD the parties finally.
(2.) THE petitioner has challenged the order dated 14.7.2001 passed by respondent No. 4 whereby the excess amount paid to the petitioner has been ordered to be recovered in installments. The petitioner filed a writ petition being C.W.J.C. No. 1776 of 2001 challenging the orders by which his pay scale was sought to be revised on the ground that he was not eligible for promotion to the post of Head Master and also the order for recovery of the excess amount paid to him. On the ground that the said orders were passed without giving any opportunity of being heard to the petitioner, the said orders were quashed with a direction to respondent No. 4 to hear the petitioner and take a final decision in this regard within a given time. Pursuant to the said order, the respondent No. 4 has passed the impugned order dated 14.7.2001.
(3.) ACCORDING to the petitioner, he was given charge of Head Master and, therefore, he was rightly given the pay scale of the Head Master by the then Superintending Engineer but his successor revised the same wrongly.;