JAHINDRA BRAHMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. K. Hussain, learned counsel for the petitioner. Also heard Mr. R. R. Gogoi, learned Standing Counsel, Forest for the respondent Nos. 1 & 4; Mr. A. Baruah, learned Standing Counsel, AG for the respondent No. 3; and Mr. A. Chaliha, learned Standing Counsel, Finance for the respondent No.6.

(2.) The present writ petition raises a short but important question regarding the legality of recovery of alleged excess payment of gratuity from the pensionary benefits of a retired employee.

(3.) The brief facts of the case is that the petitioner was appointed as Forest Range Officer on 2/5/1976. He retired from the service on 30/10/2011 as Assistant Conservator of Forests (ACF).