K. THOMPSON Vs. ACCOUNTANT GENERAL AND OTHERS

JUDGEMENT

(1.) The grievance of the writ petitioner is that he was employed as Temporary Sub-Inspector of Police and retired form service on 31.03.2010 on attaining the age of superannuation.

(2.) The order of reduction of pay and recovery was issued by the Superintendent of Police, Kanyakumari District at Nagercoil in proceedings dated 14.01.2012.

(3.) The learned counsel for the writ petitioner states that the revised pensionary benefits and the reduction of pay and recovery was imposed without providing any show cause notice or opportunity to the writ petitioner. Thus, the order is liable to be set aside.