RADHIKA RAMAN SINGH Vs. JHARKHAND STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Heard learned counsel for the parties through V.C.

(2.) The instant writ application has been preferred by the petitioners praying therein for quashing the respective office orders, all dtd. 16.12.2005 (Annexure-1 series), whereby order has been passed by the respondent No.3 for recovery of increments and D.A alleged to have been drawn in excess due to non-passing of Hindi Noting and Drafting Examination by these petitioners.

(3.) At the outset, it is relevant to mention here that the aforesaid recovery was stayed by this Court, and vide order dtd. 03.01.2007 this Court has directed that till further order no recovery from the petitioners salary in the name of excess payment on account of non-passing the examination of Hindi Noting and Drafting Examination shall be made.