ANNAMMA JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner approached the Tribunal challenging Annexure-A3(b) order of the Government finalizing disciplinary action by ordering withholding entire DCRG and also an order to reduce Rs.15,000.00 from her monthly pension permanently under Rule 3 Part-III KSR.

(2.) The following facts are relevant to this matter:-

(3.) There is no dispute regarding the above facts. The question is whether recovery can be effected after three years of becoming a pensioner. It is appropriate to refer to Note-3 of Rule 3 of Part-III of KSR. Note-3 reads thus:-