PRAMOD Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned Counsel for the respective parties.

(2.) By this petition, petitioner seeking quashment and setting aside the order dtd. 2/9/2020 passed by respondent No.3, directing the recovery of Rs.4,24,960.00 from the pension corpus and subsequent orders dtd. 1/9/2021, passed by respondent No.2 and communicated by respondent No.3 on 27/10/2021 rejecting the appeal against the impugned action of recovery, being arbitrary, unreasonable and illegal.

(3.) The brief facts of the petition can be summarized as under: