PREM CHAND Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) This petition has been filed under Articles 226 and 227 of the Constitution of India praying for issuance of a writ in the nature of certiorari quashing orders Annexure P-3 dated 24.06.2008 and Annexure P-4 dated 11.02.2009 to the extent they direct recovery from the petitioner.

(2.) Learned Counsel for the petitioner contends that on withdrawing of certain benefits, pay has been refixed. It has been asserted that the petitioner did not play any fraud and did not misrepresent facts to enable the respondents to wrongly give benefits to the petitioner and, therefore, the case would be covered by judgment rendered 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.