- (1.) WITH the consent of counsel for the parties, arguments have been heard finally and the aforesaid writ petitions are being decided by this common order.
(2.) IN all these writ petitions, common facts are involved. For deciding the controversy,the facts of SBCWP no. 6822/2003 Sanjeev Kumar Mathur V. N. S. C. and others are being taken.
(3.) THE petitioner Sanjeev Kumar Mathur has prayed for quashing and setting aside the orders dated 20. 10. 2003 and 8. 11. 2002 (Office Order No. 165 ). This Court passed the following stay order on 11. 11. 2003 whereby the recovery was stayed: issue notice of the stay application. In the meanwhile, further recovery in the present matter is stayed. Subsequently, the petitioner was promoted to the post of Assistant Accounts Officer and was granted benefit of recommendations of the 6th Pay Commission.;