RANJEET SINGH RANA S/O. LATE SHRI M.S. RANA Vs. DISTRICT MAGISTRATE, BASIC SHIKSHA ADHIKARI AND ACCOUNT OFFICER

JUDGEMENT

(1.) HEARD .

(2.) BOTH of these writ petitions are directed against order dated 4th of July 2000, passed by District Magistrate, Pauri Garhwal, whereby said authority has directed that recovery of Rs. 13,600, from writ Petitioner Ranjit Singh Rana (the then Assistant Basic Education Officer) and Rs. 54,400/ - from writ Petitioner Tara Rana (the then Head Mistress of the School) be made from their salaries.

(3.) ON behalf of the Respondents it is pleaded that the quality of the construction was of low standard.