PARMINDER KAUR Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) File is returned to the learned counsel to enable him to make correction in Annexure P2 under his initials.

(2.) Challenge in this petition filed under Article 226/227 of the Constitution of India, is to Annexure P1 and P2 dated10.8.2010 and 27.11.2010, respectively to the extent they direct recovery from the Petitioner.

(3.) Annexure P1 brings out the fact that the Petitioner had taken junior secondary teacher benefit to which the Petitioner was not entitled. In such circumstances pay of the Petitioner is required to be re fixed. Vide Annexure P2 recovery has been ordered to be effected from the Petitioner.