SITAL DASS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of six civil writ petitions namely CWP No. 17587 of 2009 titled Sital Dass v. State of Punjab and Others, CWP No. 17589 of 2009 titled Jiwa Singh v. State of Punjab and Others, CWP No. 17593 of 2009 titled Jagdish Ram v. State of Punjab and Others, CWP No. 17596 of 2009 titled Ram Lal v. State of Punjab and Others, CWP No. 17601 of 2009 titled Dewan Chand v. State of Punjab and Others, CWP No. 17602 of 2009 titled Ganesh Dass v. State of Punjab and Others, as common questions of facts and law are involved. For reference to record, CWP No. 17587 of 2009 titled Sital Dass v. State of Punjab and Others, is being taken up.

(2.) This petition has been filed under Article 226 of the Constitution of India praying for issuance of a writ in the nature of certiorari quashing order Annexure P-5 dated 07.01.2008 and order Annexure P-6 dated 18.01.2008. Prayer is for quashing refixation of pay and reduction in basic pay as also resultant recovery. Learned counsel contends that the case is covered by decision of this Court dated 27.05.2009 rendered in CWP No. 5568 of 2008, Charan Dass and Others v. State of Punjab and Others.

(3.) Issue notice of motion.