GHULAM QADIR MALIK Vs. STATE THROUGH SECRETARY

JUDGEMENT

(1.) THE circumstances under which this petition is filed are enumerated in the order as annexure P-5. It would be apt to notice the contents of annexure P-5.

(2.) THE petitioners are aggrieved against the last direction contained in the order. This is to the effect that recovery from pay is to be made in the manner indicated in the order. The grievance of the petitioners is that the order qua recovery has civil consequence. This order having been passed without affording opportunity of hearing as per the petition, it is liable to be quashed.