AJIT CHANDRA PUZARI Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. D. C. Borah, learned counsel for the petitioner as well as Mr. S. K. Das, learned Standing Counsel, Education Department, Assam. I have also heard Mr. C. Baruah, learned Central Government Standing Counsel, representing the Accountant General.

(2.) THE petitioner is aggrieved by the proposed recovery from his pensionary benefits by Annexure-17 letter dated 10.9.2008. THE Principal of the Institute in which the petitioner had worked, sought for advice in the matter relating to recovery of the amount of Rs.58,998/- and Rs. 3,02,900/-. According to the respondents, such recovery from the pensionary and other retirement benefits of the petitioner has become necessary, as the amounts had been paid to him on account of wrong fixation of pay and due to over stay in service respectively.

(3.) OUT of the aforesaid amount of Rs.58,998/- and Rs.3,02,900/-, the amount of Rs. 58,998/- is on account of stepping up of the pay of the petitioner at par with his juniors from 1.7.1997. The other amount is on account of drawal of salary by the petitioner due to over stay in service beyond the actual date of superannuation.