LOPA DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In this writ petition the petitioner has assailed the Pension Payment Order issued by the Director of Pension, Provident Fund & Group Insurance by which a sum of Rs. 72,566/- is deducted and/or adjusted under the heading 'Overdrwal' on account of excess payment made to the petitioner.

(2.) Admittedly the petitioner had been appointed as an Assistant Teacher in the year 1975. The petitioner was granted the benefit of increment by the concerned authority for obtaining "distinctions" in her Graduation Degree Examination and was paid such benefit till she attained the age of superannuation.

(3.) According to the petitioner the authorities cannot recover the excess payment made voluntarily by them from the retiral benefit as 'Overdrawal'.