GOVINDLAL SANKHLA Vs. STATE OF MP

JUDGEMENT

(1.) Heard.

(2.) This writ petition has been filed by the petitioner challenging the recovery of a sum of Rs. 47,567/ - which has been effected after the retirement of petitioner.

(3.) The case of petitioner is that he was working as Teacher and had retired on 30/11/11 on reaching the age of superannuation but while settling the pensionary claim the respondents have deducted the aforesaid sum.