SANGITA AGNIHOTRI Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner is challenging the order of recovery from deceased employee on the ground of wrong fixation of pay.

(2.) The facts of the case are that the husband of the petitioner was initially appointed as Assistant Sub-Inspector (M) and thereafter he was promoted on the post of Sub-Inspector (M). He died in harness on 20/10/2015 when he was working on the post of Sub-Inspector (M) in the office of Superintendent of Police Special Branch (Rail), Indore.

(3.) Counsel for the petitioner submits that on 15/3/2016, the respondents proposed to be recovered an amount Rs.20,96,548.00 (principal Rs.12,79,696.00 + Rs.8,16,852.00 interest) from her deceased husband without there being any fault on the part of the deceased employee under various heads as excess payment alleged to have been made during the service of the husband of the petitioner and the recovery was done from the arrears of pension, GPF, leave encashment on 5/4/2023. By order dtd. 15/3/2016, 5/4/2023 and 26/4/2023 the respondents proposed to be recovered the amount against her husband.