K.M. DEVARAJ Vs. COMMISSIONER OF SOCIAL WELFARE

JUDGEMENT

(1.) With the consent of both parties, the writ petition itself is taken up for disposal.

(2.) Writ petitioner is a retired Government employee, who retired more than a decade ago on 31.7.2006. An order of recovery dated 8.12.2009, passed 3 years post retirement by the second respondent, has been called in question in the instant writ petition. It may be necessary to give a thumbnail sketch of facts for appreciating this order.

(3.) Factual Matrix :