GULSHANJIT KAUR Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed praying for issuance of a writ in the nature of certiorari quashing Memo dated 27.4.2010 (Annexure P-3), to the extent it directs recovery from the petitioner.

(2.) Learned Counsel for the petitioner, at the outset, contends that the claim of the petitioner is limited to challenge to recovery only ordered vide orders (Annexures P-3 and P-4). 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