PRANAY PALLAV TRIPATHI Vs. STATE OF M.P.

JUDGEMENT

(1.) The present petition is preferred under Article 226 of the Constitution seeking following reliefs:-

(2.) Precisely stated facts of the case are that petitioner was initially appointed on the post of Lower Division Clerk on 18/2/1993 and thereafter, he was promoted on the post of Assistant Grade-III and retired on 31/3/2022 from the post of Assistant Grade-III. Pay scale of petitioner was revised from time to time on the basis of recommendation of the pay commission. The respondent /authority granted second time bound higher pay scale on completion of 20 years of service and granted the benefit of Higher Pay Scale + Grade Pay vide order dtd. 29/9/2020 (Annexure P-5).

(3.) After completing the age of superannuation, petitioner stood retired on 31/3/2022 but respondent /authorities did not start the pension and not paid the benefit on account of retirement. Petitioner submitted an application and all documents required for release of pension but to no avail and later on, vide order dtd. 16/6/2022 (Annexure P/1) impugned order has been passed and recovery to the tune of Rs.6,38,519.00 was ordered because of excess payment made for the period of 18/2/2015 to 31/3/2022. Therefore, this petition has been filed.