- (1.) Heard Sri J.P.Singh, learned counsel for the petitioner-appellant, learned Standing Counsel for the respondent nos. 1 to 4, Sri Bheem Singh, learned counsel for the respondent no. 5 and Sri Indal Singh, learned counsel for respondent no. 6.
(2.) The judgment and order dated 14.02.2020 passed by the writ court allowing the writ petition in part is under challenge.
(3.) The petitioner worked as Officiating Principal for a certain time period in an Intermediate College. He challenged the order dated 25.11.2010 passed by the District Inspector of Schools whereby the recovery of salary amount for the period 20th May, 2010 to 30th June, 2010 was ordered against him.;