ASHOK SINGH CHANDEL Vs. HOME DEPARTMENT

JUDGEMENT

(1.) Regard being had to the similitude of the facts, the writ petitions are being disposed of by this common order.

(2.) In these petitions, the petitioners who are working on the post of Assistant Sub-Inspector Radio are challenging the order of recovery on account of wrong fixation of pay.

(3.) He argued that the matter is squarely covered by the judgment passed in the case of Gangaram Gautam VS. State of MP and Ors passed in WP No.16054/2018 decided on 14/7/2018.