SHANNO DEVI Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) This petition under Articles 226/227 of the Constitution of India has been filed by the petitioner praying for issuance of a writ in the nature of certiorari quashing the recovery effected from the petitioner vide challans dated 6.6.2009 and 22.7.2009 (Annexures P-2 and P-3, respectively). The recovery has been ordered on account of withdrawal of proficiency step-up purportedly released by the respondents on account of their error.

(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.