RATANLAL TYAGI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With the consent of parties, this petition is disposed of finally.

(2.) The petitioner who was working as Sub Engineer, Class-III employee stood retired w.e.f. 30/11/2017, has approached this Court against recovery of Rs. 2,22,211/- from his retiral dues on the premises that during his service tenure excess payment was made.

(3.) Return has been filed by the respondents in which it is stated that at the time of checking service book of the petitioner for fixation of pension and other retiral dues, the Joint Director Treasury and Accounts, Morena took an objection that his pay fixation as on 01/07/1989 was to be done in accordance with FR - 22A-2, while it was done as per the provisions of Rule 22A-1, which is erroneous. Moreover, the benefit of family planning was also wrongly granted. On receiving such objections, the pay has been revised and it was found that excess payment of Rs. 1,46,582/- has been made to the petitioner and interest has been calculated at Rs. 75, 629/- and a total sum of Rs. 2,22,211/- has been ordered to be recovered from the petitioner. It is further submitted that petitioner has signed an undertaking wherein it is clearly mentioned that any over payment in pay fixation is recoverable from the petitioner.