SMT ONKAAR DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The controversy involved in this petition is in a very narrow compass. The petitioner was initially engaged as JBT on ad-hoc basis in the year, 1981. Thereafter, her services were regularized as such in the year, 1997. She was promoted as Drawing Master on regular basis in the year, 1998. The petitioner approached this Court alongwith other similarly situate persons, by way of CWP No.8016 of 2011, titled as Jaram Singh and others Versus State of Himachal Pradesh and others, praying for the relief that benefit of adhoc service followed by regular service, be granted for the purpose of pay fixation and increment. The aforesaid petition was disposed of by this Court, vide judgment dated 24th October, 2011, alongwith connected matters, in the following terms: -

(2.) It appears that thereafter, benefit with regard to ad-hoc service rendered by the petitioner followed by regular service was given to her, after fixing the pay and increment. The petitioner retired on 31st March, 2015, on attaining the age of superannuation.

(3.) The grievance of the petitioner is with regard to communication dated 18.06.2015, Annexure A-4, vide which, a notice was issued to the petitioner, calling upon her to deposit an amount of Rs.1,35,576/- on the pretext that the same is outstanding for recovery from her due to overpayment made to her with effect from 01.05.1986 to 11.09.2008.