AT.M.KUMARASWAMI Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The order of recovery dated 12.12.2018, issued by the fourth respondent, is under challenge in the present writ petition.

(2.) The writ petitioner entered into service initially as a Teacher and subsequently promoted as a Professor and thereafter, retired from service on 30.11.1984, on attaining the age of superannuation.

(3.) The pension as well as the revision of pension is being granted to the writ petitioner as per the Government Orders and the Pay Rules in force. Periodical revision of pensions were granted to the writ petitioner for the past many years with reference to the Pay Commission implementations. Suddenly, without any notice and opportunity to the writ petitioner and based on the audit objections, the impugned order of recovery has been issued stating that an excess pension was granted to the writ petitioner and based on the audit objections, the same is sought to be recovered.