NARENDRA NATH TIWARI, J. - (1.) IN all the writ petitions similar issue has been raised and as such with the consent of the parties, the same have been heard together and are being disposed of by this common order.
(2.) IN these writ petitions the petitioners have prayed for quashing the order whereby the Superintendent of Police, Wireless has sought to recover the amount allegedly paid in excess by the department to the petitioners. The petitioners have stated that the amount has been paid to them by the order of the competent authority of the department by way of pay protection. The respective personal pay of the petitioners was fixed at the suitable scale as the juniors were getting higher pay scale. There was no misrepresentation on the part of the petitioners in getting the said enhanced pay. There was no illegality in fixing their pay and there is no excess payment, as has been alleged in the impugned order. 4) JLJR 459 and Smt. Normi Topno v. State of Jharkhand and Ors. .
(3.) LEARNED J.C. to A.G. as also learned J.C. to Sr. S.C. -II appearing on behalf of the respondents, have not disputed the said contentions of learned Counsel for the petitioners. Learned Counsel fairly submitted that these cases are squarely covered by the said decisions of this Court.;