KALI CHARAN BHAGAT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. V. P. Singh, learned senior counsel for the petitioners and Mr. D. K. Dubey, learned Sr. S.C.I for the respondent-State.

(2.) The aforesaid writ petition has been filed for quashing/rescinding the order dated 17.07.2009 passed by the Engineer-in-chief pertaining to recovery from the salary of the petitioner in one lump sum for the period from the date of joining till before the date of posting of the petitioners.

(3.) The order which has been impugned in the writ application has been cancelled/rescinded as has been mentioned in Para-7 vide Annexure-A to the counter-affidavit..