CHANDRASHEKHAR PRASAD PORTE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Aggrieved by the order Annexure P/1 dtd. 19/3/2020 the present writ petition has been filed.

(2.) Vide the impugned order the respondents have recovered an amount of Rs.1,25,054.00 from the retiral dues payable to the petitioner. The entire amount stands recovered from the gratuity amount. The said recovery has been made on the ground of some alleged excess payment made to the petitioner on account of wrong fixation of pay that occurred while the petitioner was in service.

(3.) It is a case where the petitioner stood retired from service on the post of Headmaster, Middle School w.e.f. 31/7/2019. Post retirement when the retiral dues were being settled for the first time the impugned order Annexure P/1 was passed and straight away the recovery was made from the retiral dues being paid to the petitioner and an amount of Rs.1,25,054.00 was recovered from the gratuity amount paid to the petitioner.