SHARDA DEVI SHARAVEYA Vs. PUBLIC HEALTH DEPARTMENT

JUDGEMENT

(1.) By this writ petition, the petitioner has challenged the order Annexure P/3 dated 3/10/2016 by which a recovery of a sum of Rs. 4,49,884/- has been directed against the petitioner.

(2.) The case of the petitioner is that she was initially appointed as a staff nurse vide order dated 17/11/1973 and after completing more than 43 years of service she has retired on 31/1/2017 on reaching the age of superannuation and at the fag end of service just before her retirement the impugned order or recovery has been passed.

(3.) A reply has been filed by the respondents taking the stand that the petitioner would have become eligible for grant of the kramonnati on 19/4/1999 after completing 24 years of service, but prior to that she was granted promotion in the year 1985, therefore, she was not eligible for the kramonnati, but by mistake she was granted second kramonnati in the year 1999 and when the said mistake was detected, the impugned recovery was directed. A further stand has been taken that the petitioner had given the undertaking Annexure R/5.