KAMLA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the respondents.

(2.) Since the issues involved in all the writ petitions are same and similar, they are being disposed of by this common order.

(3.) The petitioners have approached this Court with a common prayer for quashing the Memo No. 1301 dated 16.10.2017 issued by the Regional Deputy Director of Education, South Chhotanagpur Division, Ranchi, whereby the ACP/MACP earlier granted to the petitioners have been revised and it is directed to recover the excess amount paid to the petitioners. Further prayer has been made for a direction upon the respondents to pay the salary as earlier granted and approved by the District Accounts Officer, Ranchi.