RADHA KORRAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the present writ petition is to the order (Annexure P/1) dated 07.12.2018, passed by the respondent No.3.

(2.) Vide the impugned order, the respondents have passed an order for recovering an amount of Rs.87,994/- from the dues payable to the petitioner, who is the widow of the deceased employee late Kush Ram Koram, who died in harness on 28.05.2016 working as a Head Constable.

(3.) The recovery has been made against an alleged erroneous payment of allowances, payable to the deceased employee for having worked in a naxalite area, which according to the respondents, the deceased employees was not entitled for. The impugned order also reveals that the said payment was made for the first time in March, 2013 and was paid till the death of the deceased employee on 28.05.2016.