LAWS(MAD)-2020-8-213

V. MUTHIAH Vs. PRINCIPAL CHIEF ENGINEER, PWD

Decided On August 14, 2020
V. Muthiah Appellant
V/S
Principal Chief Engineer, Pwd Respondents

JUDGEMENT

(1.) This Writ Petition has been filed to quash the impugned order passed by the third respondent dated 08.01.2003 in proceeding and to direct the respondents to refund the amount of Rs. 66,112/- wrongly deducted from the retirement benefits of the petitioner and compute the pension from the date of appointment of petitioner.

(2.) The service matrix of the petitioner required for this writ petition are as follows:

(3.) On an objection raised by the audit while considering the pension proposal it was found that the Selection Grade and Special Grade were wrongly fixed at 1991-2001 to the petitioner and accordingly, recovery has been ordered after giving notice and recovery also effected from pension.