JASBIR KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226 and 227 of the Constitution of India is seeking direction to respondent to deposit differential amount of Employees Provident Fund ('EPF') from 15/7/2009 to 31/3/2018 as punishment order dtd. 15/7/2009 stands set aside.

(2.) The petitioner joined respondent as Helper on 13/6/1981. He was promoted to the post of Mechanic on 1/3/1993. He was issued charge sheet on 21/6/2007. He, vide order dtd. 8/7/2009, was awarded punishment of reversion to lower rank i.e. Mechanic to Helper. There was also order of recovery of Rs.30,87,915.00. The order of punishment came to be set aside by Civil Judge (Jr. Divn.), Palwal vide judgment dtd. 29/10/2015. The operative portion of the judgment reads as under:-

(3.) The petitioner was further issued charge sheet. The said charge sheet came to be set aside by this Court vide order dtd. 19/7/2022 passed in CWP-4345-2022, Jasbir Singh vs. State of Haryana and others. The respondent recovered a sum of Rs.4,45,019.00 from the petitioner. He preferred CWP-6385- 2018 before this Court seeking direction to respondent to grant pay scale of the post of Mechanic w.e.f. 15/7/2009 alongwith arrears. He further prayed that respondent may be directed to refund Rs.4,45,019.00. He also prayed for grant of 6th Pay Commission as well as 2nd and 3rd ACP. The said petition came to be disposed of vide order dtd. 23/3/2023.