DHARMALINGAM Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide present petition, quashing of orders dtd. 11/6/2021 and March, 2022 (undated) issued by the respondents is sought.

(2.) The petitioner had joined the service of CRPF on 24/12/1994 on the post of ASI/ and he retired on 31/5/2018, being posted in 239 Bn CRPF. According to petitioner, vide impugned communication dtd. 11/6/2021, he has been informed that during his service, amount to the tune of Rs.2,47,313.00 has been paid in excess by the respondent and he has been directed to deposit the same with the respondents.

(3.) Learned counsel for petitioner submits that in catena of decisions, the Hon'ble Supreme Court has laid down that recovery of excess paid amount cannot be made in peculiar circumstances like when the employee has retired or is on the verge of retirement. It is submitted that the petitioner has already retired on 31/5/2018 and the recovery vide impugned communications has been directed after a lapse of three to four years and it would cause a great hardship to the petitioner.