PANCHANAN DAS Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) THIS writ petition has been filed challenging the judgment and order dated 9th July, 2013 passed by the Central Administrative Tribunal, Calcutta Bench in case No. O.A. 1054 of 2012 whereby the learned Tribunal disposed of the application filed by the petitioner herein by directing the concerned respondents to ascertain whether any amount was recovered from the petitioner after service of due notice in accordance with law. Learned, Tribunal specifically observed that no order involving pecuniary damages and consequential loss can be effected without issuing show cause notice.

(2.) THE petitioner herein filed an application before the learned Tribunal challenging the order dated 19th October, 2012 issued by the Additional Director, Central Government Health Scheme whereby the petitioner was informed about the over payment of Rs. 69022/ - and the said petitioner was further informed that the aforesaid payment of Rs. 69022/ - should be recovered. As a matter of fact it appears from the Pension Payment Order that the aforesaid over payment of Rs. 69022/ - was recovered from the petitioner after his retirement.

(3.) LEARNED advocate representing the petitioner submits that the said petitioner is entitled to receive the pension on the basis of last pay certificate issued by the respondent authority.