JASWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this common order, above-mentioned two Civil Writ Petitions are being disposed of as these involve same question of law and similar facts.

(2.) Counsel for the petitioner in both the above-said writ petitions state that the present writ petitions be treated only in respect of recovery of the amount as being ordered vide impugned orders and they are not challenging the refixation as done by the respondents.

(3.) In CWP No.14902 of 2017, the grievance which has been raised by the petitioner is that the recovery has been ordered from him amounting to Rs.2,15,318.00, vide impugned order dtd. 7/6/2017 (Annexure P-1) i.e. after his retirement.