SMT. KUSUM YOGI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner has filed this writ petition challenging the recovery of an amount of Rs.3,08,907.00 from the retiral dues of her husband. She has also challenged the order dtd. 17/6/2005, whereby, a punishment of stoppage of four increments without cumulative effect was imposed upon her husband. She further challenged the order dtd. 7/1/2019 (Annexure R/2), whereby, the said punishment order is being implemented after the death of her husband.

(2.) The petitioner's husband late Shri Jagdish Prasad Yogi was working as Assistant Teacher. He expired while in service on 9/7/2018. After his death when the PPO was issued, a sum of Rs.3,08,907.00 was shown as recovery from the retiral dues of her husband. She accordingly, filed this writ petition on 23/2/2021.

(3.) The respondents filed their reply, wherein, a copy of order dtd. 7/1/2019 (Annexure R/2) is placed on record to show that petitioner's husband was imposed with punishment of stoppage of four increments without cumulative effect. However, said order was not implemented at the relevant time and therefore, when the steps for settlement of his retiral dues were taken, this fact came into notice and punishment order was implemented, which has resulted in recovery of aforesaid amount from the retiral dues.