AI Structured Summary
Not yet generated for this judgment
Judgment
Augustine George Masih, J.—Petitioner has approached this Court impugning the order dated 22.04.2014 (Annexure P-19) passed by the Deputy Director, Secondary Education, Haryana-respondent No. 2, vide which recovery of the salary for the period of 187 days is being sought to be made from her.
After arguing for some time, counsel for the petitioner submits that the petitioner is the only person who is a bread winner in the family and, therefore, if the recovery is effected in one go, she would have nothing to survive on and accordingly prays that a lenient view may be taken in this regard.
Keeping in view the submissions made by the counsel for the petitioner, a direction is issued to the Principal, Government Senior Secondary School, Rajjipur, Panchkula-respondent No. 4 to recover the amount due from the petitioner for the period of 187 days salary, which was paid to her, distributing it in equal instalments over a span of 36 months. The recovery shall be effected from the petitioner from the salary for the month of June, 2014 onwards.
It has been brought to the notice of the Court that because of the pendency of the earlier writ petition preferred by the petitioner, she has not been granted the annual increment which she would have been otherwise entitled to and the service book is not complete on this count. The needful be also done prior to effecting the recovery as ordered by this Court.
The writ petition stands disposed of accordingly.
Copy of the order be given dasti to the counsel for the petitioner under the signatures of the Special Secretary of this Court.