RAMDAYAL SAXSENA Vs. PUBLIC HEALTH AND FAMILY

JUDGEMENT

(1.) The petitioner has filed the present petition being aggrieved by the recovery of Rs.2,99,481.00 from the gratuity by order dated 17/03/2015 on the ground of wrong pay fixation.

(2.) The petitioner stood retired from service from the post of Head Clerk after attaining the age of superannuation on 31/03/2015. At that time of payment of retiral dues, an amount was Rs.2,99,481.00, has been deducted from his gratuity, vide impugned order dated 17/03/2015.

(3.) After notice, respondent filed reply, in which, it is stated that while implementing the 6th pay-scale, the petitioner's pay was required to be fixed @ Rs.10,230.00, but due to fault of the then accountant it was fixed @ Rs.10,980.00 and due to which the excess amount has been paid & the petitioner is not entitled for the same.