HUSSAINI BEE Vs. HOME DEPARTMENT (POLICE)

JUDGEMENT

(1.) Heard finally with consent.

(2.) By this writ petition, the petitioner has challenged the recovery of a sum of Rs.78,735/- from the retiral dues of her husband.

(3.) The case of the petitioner is that the petitioner's husband had superannuated from the post of Head Constable on 31.1.2014 and after the retirement while settling the pensionary dues, he was asked to deposit a sum of Rs. 78,735/- which was duly deposited by him on 29.1.2014 and thereafter the PPO was issued. Further case of the petitioner is that in the name of the petitioner's husband W.P. No.1842/2017 was filed earlier but the petitioner's husband had died on 2.3.2017, therefore, the said writ petition was withdrawn on 22.8.2017 and thereafter, the petitioner has filed the present writ petition.