BHAGWANTI Vs. TRIBAL DEPARTMENT

JUDGEMENT

(1.) Heard finally with consent.

(2.) By this writ petition the petitioner has challenged the order dated 27.6.2017, by which a recovery of a sum of Rs.5,34,651/- has been directed after retirement of the petitioner.

(3.) The case of the petitioner is that she was a Class-IV employee and had retired from the post of Cook on 21.3.2017 and thereafter the impugned order was passed seeking to recover the amount of Rs.5,34,651/- on the ground that excess payment was made in respect of the salary.