KRISHNA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By filing I. A. No. 2702 of 2011, the order recorded by the headmaster over the service book under which the pay has been fixed at Rs. 8300/-after reducing it from Rs. 9100/- has been challenged.

(2.) At the same time, prayer has also been made to direct the respondent to refund Rs. 31,161/- which has been recovered from the amount payable towards pension and gratuity.

(3.) Prayer made in Interlocutory Application is allowed. The Interlocutory Application shall form the part of the main writ application.