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CASE NO.: Appeal (civil) 6423  of  1998

PETITIONER: UNION OF INDIA & ORS.

       Vs.

RESPONDENT: SMT. SUJATHA VEDACHALAM & ANR.

DATE OF JUDGMENT:       07/04/2000

BENCH: V.N. KHARE & DORAISWAMY RAJU

JUDGMENT:

V.N. KHARE, J. L...I...T.......T.......T.......T.......T.......T.......T..J     The  respondent  in  C.A.  No.6423/98 was working  as  a Senior  Accountant  in the pay scale of Rs.1400-2600 in  the office  of the Accountant General, Maharashtra at Nagpur and was  drawing a pay of Rs.1260/- per month.  Subsequently for personal  reasons  the  respondent sought  transfer  to  the office  of  the Accountant General, Karnataka at  Bangalore. Her  request for transfer was accepted on certain terms  and conditions  stipulated  by the appellants and the same  were accepted  by the respondents.  One of the conditions of  the transfer  was that the respondent has to technically  resign from  the post which she was holding and she was to join  as direct  recruit to a lower post of Clerk in the pay scale of 950-1500.   On  acceptance  of   terms  and  conditions  the respondent  was  transferred  as a Clerk to  the  office  of Accountant  General,  Karnataka  at  Bangalore.   After  the transfer  to  a lower post her pay was erroneously fixed  at Rs.1250/-  per  month.  Subsequently when the  mistake  came into  light  her  pay was fixed at a stage of  Rs.1070/-  by order dated 1.12.1995.  The order for recovery of excess pay to   the  respondent  was   also  passed.   The   respondent challenged  the said order before the Central Administrative Tribunal  and the tribunal allowed the Original  Application filed  by  the respondent.  The writ petition filed  by  the appellants was dismissed.

   The  respondent  in  C.A.   No.6422/98  was  working  as Accountant  in the office of the Accountant General,  Andhra Pradesh  at  Hyderabad  in the pay  scale  of  Rs.1200-2040. Subsequently, the respondent sought transfer from the office of  Accountant General, Andhra Pradesh to the office of  the Accountant  General,  Karnataka  at   Bangalore.   The  said transfer  was accepted with certain terms and conditions  to the  effect  that  in  case of such a transfer  she  has  to technically  resign  from the post of Accountant and  accept the  reverted  post  of Clerk and has to join  as  a  direct recruit.   After transfer to the post of Clerk in the office of the Accountant General, Karnataka at Bangalore the pay of respondent  was fixed at Rs.1260/- per month.   Subsequently it  was found that the pay of respondent on reversion  ought

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to   be  fixed  at   Rs.1090/-.   Consequently,  orders  for re-fixation  of  pay  and  recovery of  excess  amount  were issued.   The respondent challenged the said orders by means of  Original  Application before the Central  Administrative Tribunal.   The  tribunal  allowed the  application  of  the respondent and the writ petition filed by the appellants was dismissed.

   For  the  reasons  stated in  Civil  Appeal  No.13020/96 titled  Comptroller  & Auditor General of India &  Ors.   v. Farid  Sattar,  decided today and decision of this Court  in Special  Leave  Petition No.9324/96 titled Chandan  Saha  v. Union  of  India  & Ors., decided on  25.4.96  the  impugned orders and judgments under appeal are set aside.  Both these appeals  are allowed.  There shall be no order as to  costs. However,  so  far  as  recovery of excess pay  paid  to  the respondents  is  concerned, the appellants may  recover  the said  amount  in easy installments which may be spread  over for  fifteen years or till the date of retirement  whichever is earlier.

STATE OF WEST BENGAL VS NARAYAN K.PATODIA