MOHINDERJEET KAUR Vs. STATE OF PUNJAB AND ANR

JUDGEMENT

(1.) This petition has been filed under Articles 226 & 227 of the Constitution of India praying for issuance of a writ in the nature of certiorari quashing order Annexure P-1 dated 17.07.2009 to the extent it directs recovery from the petitioner.

(2.) Learned Counsel for the petitioner 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.

(3.) Learned Counsel for the petitioner further states that the petitioner would be satisfied if the petition is disposed of in terms of decision of this Court rendered in CWP 697 of 2010 (Kaur Chand v. State of Punjab and Ors.), decided on 2.3.2010.