VANDANA JHA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Aggrieved by the decision of the State Government initiated recovery proceedings against the petitioner dated 31/08/2018, the present Writ Petition has been filed.

(2.) Vide Annexure-P/1, the respondents have decided to recover an excess payment made to the petitioner to the tune of Rs. 93,988/- and the excess payment is reflected to have been made to the petitioner for the period between 01/07/2006 to 01/07/2016.

(3.) The record show that, though the excess payment has been calculated for the aforesaid period, but the arrears of payment was infact paid to the petitioner between 01/07/2012 to 30/06/2018.