MARIA AURA PEREIRA Vs. REGISTRAR ADMINISTRATION HIGH COURT OF BOMBAYAT GOA, PENHA DE FRANCA, PORVORIM, BARDEZ GOA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith at the request and consent of the learned counsel for the parties.

(2.) Heard learned counsel for the respective parties.

(3.) By this Writ Petition, the petitioner seeks direction to quash the letter dtd. 24/5/2024 accompanied by a letter dtd. 24/2/2024 by the Respondents, calling upon the petitioner to refund the amount of Rs.2,80,000.00 (Rupees two lakhs eighty thousand only) which was received by her as pensionary benefits under the head, General Provident Fund (hereinafter referred to as "GPF").