RAJARAM Vs. MINISTRY OF HOMES (POLICE)

JUDGEMENT

(1.) Heard finally with consent.

(2.) This writ petition has been filed by petitioner challenging the recovery of sum of Rs. 2,78,171/- from the retiral dues of petitioner.

(3.) Case of petitioner is that he was working with respondents and had retired on 31/5/16 on reaching the age of superannuation from the post of Head Constable and while settling retiral dues a sum of Rs. 2,78,171/- has been recovered from the gratuity payment order.