CHARANJIT VAID Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This order shall dispose of the above mentioned two petitions.

(2.) The petition bearing CWP No.19607 of 2016 was filed by Smt.Charanjit Vaid challenging the action of the respondents in reducing her pay/retiral benefits and ordering recovery.

(3.) The petition bearing CWP No.12258 of 2016 was filed by two persons who were senior to Smt.Charanjit Vaid with the claim that they should be given the same pay and allowances as were being given to Smt. Charanjit Vaid.