ARUN SINGH BHADORIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner is aggrieved by the action of the respondents in recovering the amount which is allegedly paid to the petitioner in excess of his actual entitlement.

(2.) It is seen that the petitioner was working as an Assistant Sub- Inspector and retired from service with effect from 31/7/2022. It is the case of the respondents that at the time of fixation of the petitioner's salary pursuant to the recommendations of the 6th Pay Commission, the benefit of one increment was wrongly granted to him, for which he was not entitled. While revising his salary in terms of the 7th Pay Commission recommendations, this mistake came to the notice of the respondents, and accordingly, the excess amount was recovered from the petitioner.

(3.) The total excess amount paid to the petitioner was initially calculated as Rs.51,100.00 over which, an amount of Rs.97,035.00 has been levied towards interest. Thus, a total sum of Rs.1,48,135.00 has been recovered from the petitioner.