R KIRUBAVATHY Vs. DISTRICT TREASURY OFFICER MADURAI

JUDGEMENT

(1.) THE Original Application in O.A.No,2389 of 2002 before the Tamil Nadu Administrative Tribunal (hereinafter referred to as "the Tribunal") is now Writ Petition in W.P.No.11812 of 2007 before this Court.

(2.) HEARD Dr.S.Padma, learned Counsel for the petitioner and Mrs.C.K.Vishnu Priya, learned Additional Government Pleader for the respondents.

(3.) BUT the inspection made by the Joint Director and his notes of inspection and also his instructions to the subordinates to recover the excess amount paid i.e., the difference between the revised pension and earlier pension for the re-employment period that fell between the period 01.01.1996 to 31.03.1998, were not made known to the concerned teachers, including the petitioner. Further, no written order regarding the recovery to be made from the pension was given to teachers concerned, including the petitioner.