NABBESH ALI AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. PK Das, learned counsel for the petitioner. Also heard Mr. M. Nath, learned standing counsel for the P&RD Department, Mr. S.S Roy, learned State counsel for the authorities in the Pension Department as well as Mr. B. Gogoi, learned Standing counsel, Finance Department.

(2.) The petitioner was initially appointed as a Chowkidar in Chenimara Hospital on 27.05.1977 and subsequently retired from service on attaining the age of superannuation as Junior Assistant of Chenga Anchalik Panchayat on 31.01.2018. After his retirement, the petitioner applied for the retirement benefits and pension before the authority.

(3.) The Finance & Accounts Officer in the Director of Pension, Assam had made a communication dated 11.04.2019 addressed to the Chief Executive Officer, Zila Parishad, Barpeta by which an amount of Rs.1,11,564/- was sought to be recovered as an excess drawal.