UDIT NARAIN SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) The petitioner was appointed as a Block Organizer in the Home Guards Department in 1963. He was promoted to the post of Platoon Commander in the Home Guards Department in March, 1977. The petitioner superannuated from service on 31.5.1995. The pensionary and other terminal benefits were disbursed to the petitioner on his retirement. The petitioner has been drawing his pension regularly as and when it became due.

(2.) By order dated 27.3.2006, almost 11 years after his retirement, a recovery of Rs.51216/- was ordered to be made from the pension of the petitioner.

(3.) The petitioner is aggrieved by order dated 27.3.2006. The petitioner has assailed the order dated 27.3.2006 in the instant writ petition.