HARMESH CHAND Vs. STATE OF PUNJAB & OTHERS

JUDGEMENT

(1.) These four petitions viz. Civil Writ Petition Nos. 10240, 9509, 9973 and 9978 of 2009 have been filed in common factual background. Common questions of law are involved and therefore, these petitions are being disposed of vide a common order.

(2.) Facts have been taken from Civil Writ Petition No. 10240 of 2009 titled 'Harmesh Chand v State of Punjab & Others'.

(3.) The petition has been filed under Article 226/227 of the Constitution of India praying for issuance of a writ in the nature of certiorari, quashing Order dated 7.1.2008 (Annexure P-5) passed by respondent No. 1 i.e. State of Punjab through the Secretary Irrigation, Punjab Civil Secretariat, Chandigarh and Order dated 18.1.2008 (Annexure P-6) passed by respondent No. 5 i.e. Accountant General, Punjab (A & E), Sector 17-E, Chandigarh. Prayer has further been made for quashing order of re-fixation and reduction in basic pay with recovery.