NEELAM KUMARI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed fort the following reliefs:

(2.) Brief facts necessary for the adjudication of the present petition are that the petitioner was appointed as a Trained Graduate Teacher (TGT) on contract basis and subsequently his services were regularized. The petitioner had approached this Court earlier by way of CWP No.191 of 2013 alongwith other similarly situated persons i.e. TGT serving on contract basis praying for grant of revised scale on the analogy of the law laid down by this Court in LPA No.105 of 2010. The petition of the petitioner was disposed of vide judgment dtd. 8/1/2013 (Annexure P-2), in the following terms:-

(3.) Thereafter, the petitioner received a show cause notice Annexure P-3 to the effect that certain overpayment stood made to her while granting her arrears of pay and why the same should not be recovered. This show cause was replied to by the petitioner, but the respondent-Department vide impugned recovery order Annexure P-7 has directed recovery of overpayment of Rs.70,243.00 in the form of arrears from the petitioner, which recovery order stands challenged by way of this writ petition.