Bansi Lal Sharma vs State of H.P. and Others

Kurian Joseph, C.J.—The petitions are filed with the following prayers:

(i). That the orders dated 20.7.2010 vide Annexure P-3 and verbal directions given by the Respondent No. 3 in second week of November 2010 ordering recovery of Special NPA of Rs. 25,000/- from the salary of the Petitioner payable in December 2010 and thereafter, may kindly be quashed and set-aside forthwith.

(ii) That the Respondent No. 1 may directed to decide the representation dated 22.11.2010 vide Annexure P-4, by setting aside the orders dated 20.7.2010 vide Annexure P-3 and verbal directions given in November 2010, regarding recovery of Special NPA in terms of the judgment passed by the Hon''ble Court in cases of similarly placed AMO''s in CWP(T) 7299 /2008 dated 31.8.2010 (Annexure P-5) forthwith.

There will be a direction to the first Respondent to look into the grievance of the Petitioners in terms of annexures P-4 and P-5 and thereafter take appropriate action in accordance with law. Implementation of annexure P-3 will be deferred for the time being.

With these observations, the writ petitions are disposed of, so also the pending application(s), if any.