KAMLABAI Vs. PUBLIC HEALTH DEPARTMENT

JUDGEMENT

(1.) This writ petition has been filed by the petitioner challenging the recovery of a sum of Rs.49,406/ - directed against the petitioner after his retirement.

(2.) In brief, the case of the petitioner is that she was working on the post of Sweeper and had retired from service on 31.12.2012 and thereafter the impugned recovery has been directed.

(3.) Respondents have filed the reply taking a stand that at the th time of giving benefit of the 6 Pay Commission in the year 2006 the pay of the petitioner was wrongly fixed at Rs.5980/ -, whereas she was entitled to a pay of Rs.5840/ - and since the wrong pay fixation was made and the excess payment was made, therefore, the recovery has been directed against the petitioner.