Punjab-Haryana High Court
Roshan Lal vs Punjab Water Rsources Mgt And ... on 11 September, 2015
239
CM No.11936 and 9516-CWP-2015 in CWP No.6283 of 2012
ROSHAN LAL
V/S
PUNJAB WATER RSOURCES MGT AND DEVELOPMENT CORP LTD.
& ORS
Present: Ms. Amandeep Kaur, Advocate for
Ms. Jyoti Sareen, Advocate for the petitioner
Mr. J. S. Puri, Advocate for the respondents
****
CM No.11936 of 2015 Heard.
Inadvertently, Annexure P-2 was quashed while passing the judgment dated 11.05.2015 in the main petition . It is typographical mistake.
Accordingly, CM is allowed and the order dated 11.05.2015 passed by this Court is modified to the extent that setting aside pertains only to the recovery part and not the re-fixation of pay. CM No.9516 of 2015 Heard.
Inadvertenly no reference was made qua the quashing of impuged order dated 20.04.2011 (Annexure P-5) while passing the order dated 11.05.2015 in the main petition. This is only clearical omission.
Accordingly, this CM is allowed and the order dated 11.05.2015 is modified to the extent that the impugned order dated 20.04.2014 is also quashed.
(JITENDRA CHAUHAN) JUDGE 11.09.2015 ashok ASHOK KUMAR 2015.09.14 17:09 I attest to the accuracy and authenticity of this document