RATAN BAI Vs. STATE OF MP

JUDGEMENT

(1.) With consent, heard finally.

(2.) The fifth Respondent State Bank of Indore vide order dated 17-1-2007 (Annexure A-2) informed the Petitioner that she has been paid excess pension as she should have been paid family pension at the rate of Rs. 1275/- per month, whereas she wrongly been paid pension at the rate of Rs. 1483/- per month, hence a recovery of Rs. 34,468/- at the rate of Rs. 1,000/- per month was ordered from her future pension.

(3.) Feeling aggrieved by the said letter/order dated 17-1-2007 (Annexure A-2) the Petitioner had approached this Court by filing a Writ Petition No. 4515/2008 (S). The said writ petition was disposed of by this Court vide order dated 18-12-2008 directing the Respondents to consider and decide the Petitioner's grievance and till her representation is decided the interim order passed on 4-9-2008 staying the further recovery was directed to remain in force.