BANSI LAL Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) PETITIONER has approached this Court impugning the order dated 17.3.2009 (Annexure -P -3) whereby the pay of the petitioner has been re -fixed at lower stage with effect from 15.4.1988 and a recovery of Rs. 61,189/ - has been ordered to be made from the retrial benefits. When the case came up for hearing on 3.12.2012, counsel for the petitioner had restricted the claim of the petitioner in the writ petition with regard to the recovery of the financial benefits, which have been granted to the petitioner while he was in service, from the retrial benefits.

(2.) REPLY to the writ petition has been filed in Court, the same is taken on record and copy supplied to the counsel for the petitioner.

(3.) I have considered the submissions made by the counsel for the parties and have gone through the records of the case.