INDRA BAGHEL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Aggrieved by the impugned orders Annexure P-1 and P-2 the present writ petition has been filed.

(2.) Vide the two impugned orders, the respondents have initiated recovery proceedings against the petitioner for recovering an amount of Rs. 4,71,124.00 from the retiral dues payable to the petitioner on her retirement.

(3.) Brief facts of the case is that the petitioner herein was working under the respondents as a Sub Inspector(Ministerial) and who stood retired from the service on attaining the age of superannuation w.e.f. 31/3/2020. After about nine months from the date of retirement, the respondents have issued an order of recovery against the petitioner stating that for the period between 1/7/2009 to 31/12/2015 and during the 01.01.2016 to 01.07.2019, the petitioner erroneously paid certain excess amount which she was not otherwise entitled for. The excess payment was made on account of erroneous fixation of pay given to the petitioner during the aforementioned period and thereafter the impugned order of recovery have been initiated.