SHAKUN DEWANGAN Vs. STATE OF C.G

JUDGEMENT

(1.) HEARD.

(2.) CHALLENGE in this petition is to the order dated 31.1.2009 (Annexure P/1), whereby a sum of Rs. 32,350/- (Rupees Thirty Two Thousand, Three Hundred and Fifty) towards excess payment made to the husband of the Petitioner has been directed to be recovered. Accordingly, after death of her husband, the Petitioner has been directed to deposit the above sum so that necessary steps may be taken for grant of pension.

(3.) LEARNED Counsel appearing for the Respondents submits that by mistake extra wages were granted to the husband of the Petitioner, thus, the above recovery. If the excess payment was made to the Petitioner, the same can be recovered at the time of settlement of retiral dues.