DR. (MRS.) KALPANA SINHA, WIFE OF SHRI RAKESH DHARI SINHA, RESIDENT OF DHARAHARA HOUSE, ROAD NO. 3, MAGISTRATE COLONY, P.O. Vs. THE UNION OF INDIA, THROUGH THE SECRETARY, N.I.TS MINISTRY OF HUMAN RESOURCES DEVELOPMENT, GOVERNMENT OF INDIA, SHASTRI BHAWAN, NEW DELHI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present Letters Patent Appeal is directed against an order passed by the learned Single Bench of this Court on 30th of March, 2015 in C.W.J.C. No. 12014 of 2014, whereby the writ application filed by the appellant for quashing the office order dated 17th of June, 2014 directing recovery of Rs. 10,64,469.00 remained unsuccessful.

(3.) The facts giving rise to the present Letters Patent Appeal are that the appellant was appointed as Lecturer in the then Bihar College of Engineering, Patna on 13th of Jan., 1993. The Bihar College of Engineering came to be declared as National Institute of Technology (hereinafter referred to as the N.I.T.). The Parliament enacted National Institutes of Technology Act, 2007 (hereinafter referred to as the N.I.T. Act) as an Institute of national importance. Before the Statutory incorporation of N.I.T., the Government of India took over Bihar College of Engineering on 28th of Jan., 2004. The appellant continued as Lecturer in the N.I.T., Patna. It was vide order dated 16th of Oct., 2007, the appellant was granted Senior Scale as Lecturer. As per the appellant her pay was fixed as Rs.12,275.00.