SAVITA MEHTO Vs. THR STATE OF M.P.

JUDGEMENT

(1.) The appellant has preferred the instant intra court appeal being dissatisfied with the order passed by learned Single Judge, whereby the petition preferred by the appellant was dismissed to the extent that the recovery of principal amount component was upheld, whereas the interest component was quashed.

(2.) With the consent of the parties, arguments heard for the purpose of final disposal of the case.

(3.) The short facts of the case are that the husband of the appellant late Shri Pramod Kumar Mehto was holding the post of Head Constable and posted in the office of Director General of Police, Range Bhopal (Urban) Bhopal. The husband of the appellant died on 22/12/2018 due to illness and when his widow i.e. the present appellant applied for payment of death benefits and family pension etc., at the time of issuance of PPO dtd. 3/2/2021, the respondent department initiated recovery of Rs.21,69,036.00 comprising Rs.14,27,155.00 towards principal recoverable amount and Rs.7,41,881.00 towards interest on the basis of reassessment of the salary paid to the deceased husband of the appellant. The appellant challenged the action of the respondent department in WP No.25666/2023, which was dismissed by order dtd. 3/7/2024 therefore, the present appeal has been preferred.