VIMLA Vs. PUBLIC HEALTH AND FAMILY WELFARE DEPARTMENT

JUDGEMENT

(1.) This writ petition has been filed by the petitioner challenging the recovery of sum of Rs. 3,60,263/ -.

(2.) The case of petitioner is that she was working as Staff nurse and had retired on 30/4/15 on reaching the age of superannuation and after her retirement, the impugned recovery has been directed.

(3.) A reply has been filed by respondents stating therein that the petitioner was wrongly given the pay scale of Rs. 9300 - 34,800/ - Grade pay Rs. 4200/ - for which she was not entitled, therefore, the impugned recovery has been directed.