LAWS(MANIP)-2022-7-10

KANGABAM TOMBA DEVI Vs. PRINCIPAL ACCOUNTANT GENERAL

Decided On July 13, 2022
Kangabam Tomba Devi Appellant
V/S
PRINCIPAL ACCOUNTANT GENERAL Respondents

JUDGEMENT

(1.) Heard Mr. Ch. Robinchandra, learned counsel for the petitioner; Mr. S. Jasobanta, learned counsel for the first respondent and Mrs. Ch. Sundari, learned Government Advocate for the respondents 2 to 4.

(2.) This writ petition has been filed by the petitioner seeking a writ of mandamus directing the respondents to refund the gratuity amount and the dearness relief amount of Rs.3,11,847.00 to her which amount had been deducted from the retirement gratuity account and dearness relief account of the petitioner.

(3.) Mr. Ch. Robinchandra, the learned counsel for the petitioner submitted that the petitioner retired from service on her attaining the age of superannuation with effect from 30/6/2010 and on the retirement, the first respondent issued pension book dtd. 1/7/2010 bearing PPP No.SM/29940 as Part-I to the petitioner and Part-III of the book forwarded to the fourth respondent with instruction to deduct a sum of Rs.3,11,847.00 from her gratuity account and dearness relief account and, accordingly, the said sum was deducted.