RAM NAGINA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri H.P. Mishra, learned counsel for the petitioner and learned Standing Counsel for the State authority.

(2.) The present petition has been filed for challenging the order impugned dated 18.10.1988 whereby the recovery of Rs. 6841/- allegedly paid in excess to the petitioner, was directed by the respondent no. 2, Accountant General, (Lekha and Hakdari)-I, U.P., Allahabad. A further prayer to release entire difference of arrears of pension, gratuity etc. including various allowances has also been made by the petitioner.

(3.) During the course of argument and on perusal of record, it transpires that there was a criminal case pending against the petitioner being Criminal Case No. 398 of 1995 wherein the petitioner was also detained in jail from 31.10.1995 to 31.11.1995 and on this ground provisional pension is being paid to the petitioner.