SANGITA MISHRA Vs. STATE OF CHHATTISGARHLABIC

JUDGEMENT

(1.) The challenge in the present Writ Petition is to the order Annexure-P/1 dated 01/10/2018 whereby the respondents have issued an order of recovery from the pension payable to the petitioner to the tune of Rs.3,69,486/- against which certain deductions have already been made and further deduction is ordered to be made from the monthly pension payable to the petitioner.

(2.) The facts of the case is that, the husband of the petitioner who was working as a Headmaster in the Education Department retired from service on 30/06/2010. Thereafter, the said employee expired on 12/06/2012.

(3.) Subsequent to his death, the pension and pensionary benefits has been extended to the petitioner through the respondent No.2-Bank.