GURMEJ SINGH Vs. PUNJAB STATE ELECTRICITY BOARD, PATIALA

JUDGEMENT

(1.) By this common judgment, five writ petitions bearing Nos. 1125 of 2008, 2470 of 2008, 5964 of 2008, 6717 of 2008 and 6542 of 2008, preferred by the petitioners shall be disposed of.

(2.) Civil Writ Petition No. 1125 of 2008 has been preferred by 13 petitioners namely Gurmej Singh, Jagmohan Singh, Parkash Ram, Jaswant Singh, Harinder Singh, Mohinder Singh, Dharminder Singh, Nachhatar Pal, Joginder Singh, Darshan Lal, Lalan Verma, Surinder Singh and Jasinder Singh, who were working as Lower Division Clerks in the respondent No. 1-Board. They have prayed for quashing of orders/directions in audit objection conveyed vide memo dated 4.10.2007 (Annexure P.13), memo dated 17.2.2006 (Annexure P.14) and memo dated 18.5.2007 (Annexure P.15), respectively, passed by the office of the Chief Auditor, Punjab State Electricity Board, Patiala (for short "the Board"), whereby recovery and withdrawal of annual increments granted to the petitioners by the official respondents No. 3 to 5 of the Board has been suggested. It has been further prayed that amount of recovery already made be refunded.

(3.) Civil Writ Petition No. 2470 of 2008 has been preferred by four petitioners namely, Santosh Kumar, Gurbax Kaur, Bakshish Singh and Bhupinder Singh, Lower Division Clerks of the respondent No. l-Board. They have sought quashing of order dated 8.2.2008 (Annexure P.11), whereby the Deputy Chief Engineer, OP Circle, Punjab State Electricity Board, Ropar, has ordered recovery from the petitioners after withdrawal of increment on the audit objection made by respondent No. 2 i.e. Chief Auditor of the Board.