SURINDER NATH Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) This petition under Articles 226/227 of the Constitution of India has been filed praying for issuance of a writ in the nature of certiorari quashing order dated 30.7.2008 (Annexure P-1) withdrawing the benefits of increments of higher responsibility given to the petitioner at the time of his promotion from the cadre of Classical and Vernacular Teacher to that of Masters' Cadre.

(2.) Learned Counsel for the petitioner, at the outset, contends that the claim of the petitioner is limited to challenge to recovery only. Refixation of pay is not under challenge.

(3.) Learned Counsel for the petitioner further contends that the issue has been considered by Full Bench of this Court while dealing with Budh Ram and Ors. v. State of Haryana and Ors.,2009 3 PunLR 511.