BILASH BASUMATHARY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard the learned counsel for the petitioner. Also heard Mr. J. Abedin, learned Standing Counsel, Education (Secondary) Department.

(2.) The petitioner retired from service on 31.1.2018 as Headmaster of the School. Hence, now the respondent authorities are seeking to make recovery in respect of certain alleged excess salary received by him with effect from 1.1.1996. The respondent authorities are seeking to recover the alleged excess payment on the ground of wrong fixation of pay made with effect from 1.1.1996. The said process has been initiated with the petitioner has retired from service on 31.1.2018.

(3.) The authority should have recovered and deducted the same from the petitioner when he was in service and not after he has already retired and, that too, when it relates to a period of 1996, which is obviously time barred.