A PRAKASI, W/O N JUSTUS Vs. ACCOUNTANT GENERAL, (ACCOUNTS AND ENTITLEMENT), DISTRICT EDUCATIONAL OFFICER AND CORRESPONDENT, ST MARY S HIGHER SECONDARY SCHOOL

JUDGEMENT

(1.) The petitioner has approached this Court, with a prayer for issuance of a Writ, in the nature of Certiorari, to quash the impugned order dated 21.06.2005, ordering recovery of the excess payment, made towards bonus increment.

(2.) The petitioner, while working as B.T. Assistant, was awarded one bonus increment in the year 1998. On attaining superannuation, the petitioner retired from service on 31.05.2005. After the petitioner retired from service, without issuing any show cause notice, the impugned order was passed, ordering recovery of bonus increments paid to the petitioner.

(3.) In the counter affidavit filed by the first respondent, it has been stated, that the petitioner was entitled to bonus increment.