JODHA RAM Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) The petitioner, who retired as Head Mali on 30.04.2011 challenges the order dated 20.07.2012 (Annexure P-21) vide which the pay of the petitioner has been reduced w.e.f. 28.03.1979 and recovery of Rs.51,847/- has been ordered on the basis of the audit objection dated 07.06.2005 (Annexure P-1). The petitioner also seeks the relief of the refund of the deducted amount and to grant interest on the same.

(2.) Counsel for the petitioner at the outset has restricted his claim only to the amount of recovery of above-said amount which has been withheld from the gratuity.

(3.) During the pendency of the petition, a fresh order has also been passed on 08.12.2015 (Annexure-R-4/2) by the Executive Engineer, Horticulture Division, PWD B&R, Patiala reiterating the earlier view that the fixation of the pay was incorrect.