Ajai Lamba, J. - (1.) THIS petition has been filed praying for issuance of a writ in the nature of certiorari quashing orders dated 1.7.2005, placed on record as Annexure P -4 (collectively), vide which pay of the Petitioners has been reduced and recovery has been ordered.
(2.) LEARNED counsel for the Petitioners, at the outset, contends that the claim of the Petitioners is limited to challenge to recovery only. Re -fixation of pay is not under challenge. Learned counsel for the Petitioners has also contended that the Petitioners did not play any fraud and did not misrepresent any fact before the Respondents so as to gain monetary benefits.
(3.) LEARNED counsel for the Petitioners further contends that, in such circumstances, the issue is covered by judgment of Civil Writ Petition No. 10829 of 2005 Full Bench of this Court rendered in Budh Ram and Ors. v. State of Haryana and Ors., 2009 (3) PLR 511.;