C.D. DHYANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is a petition for quashing of the orders dated 14.7.1999 (Annexure P.11) and 22.12.1999 (Annexure P.13) vide which recovery from the pay of the petitioners is proposed to be made of the alleged excess amount paid to them by the authorities of the Karnal Aviation Club (for short 'the Club'). The petitioners have also prayed for issuance of a writ in the nature of mandamus to restore the pay scale in which they were drawing salary till the issuance of the letter Annexure P.11.

(2.) ONE of the grounds on which the petitioners have challenged the proposed recovery from their salaries is that they were not given notice or opportunity of hearing before the decision to revise their pay and 10 recover the alleged excess amount from their pay was taken.

(3.) PETITION allowed.