OM PRAKASH VERMA Vs. TRIBAL WELFARE DEPARTMENT

JUDGEMENT

(1.) The petitioner has filed the present petition being aggrieved by the recovery of Rs.3,01,840.00 from the gratuity by order dated 14.12.2015 on the ground of wrong pay fixation.

(2.) The petitioner stood retired from service from the post of Driver after attaining the age of superannuation on 31.12.2015. At that time of payment of retiral dues, an amount was Rs.3,01,840.00, has been deducted from his gratuity, vide impugned order dated 14.12.2015.

(3.) After notice, respondent filed reply, in which, it is stated that while implementing the 6th pay-scale, the petitioner's pay was required to be fixed @ Rs.8,600.00, but due to fault of the then accountant it was fixed @ Rs.9,680.00 and due to which the excess amount has been paid and the petitioner is not entitled for the same.