RUKMANI RAMANUJAM Vs. SECRETARY TO GOVERNMENT OF INDIA, MINISTRY OF PERSONNEL, PUBLIC GRIEVANCES & PENSIONS DEPARTMENT OF PERSONNEL AND TRAINING, NEW DELHI

JUDGEMENT

(1.) The order of recovery issued by the 2nd respondent in proceedings dated 22.04.2016 in respect of the recovery of excess family pension paid to the Writ Petitioner is under challenge in this Writ Petition. In respect of the recovery of excess family pension paid to the Writ Petitioner is under challenge in this Writ Petition.

(2.) The Writ Petitioner is a family pensioner and her husband namely, late K.V.Ramanujam, was employed in Southern Railway and passed away during the year 1995. Thereafter, the Writ Petitioner is receiving the family pension as per the fixation done by the respondent.

(3.) The learned counsel appearing on behalf of the Writ Petitioner made a submission that the impugned order of recovery, has been issued without issuing any show cause notice and without providing any opportunity. Thus, the impugned order passed by the 2nd respondent is in violation of principles of natural justice.