KULWINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, the grievance of the petitioner is that vide order dated 31.08.2016 (Annexure P-l), a sum of Rs.1,25,098/- has been recovered by passing a totally cryptic and non-speaking order and that too without observing the rules of natural justice.

(2.) As per the averments made in the writ petition, the petitioner retired from the Department of Education on 30.04.2016 after availing the benefits of two years of extension of service. After her retirement, as the benefits of the petitioner were not being released to her, she approached the respondents. The respondents re-fixed the salary of the petitioner while according sanction to the release of the pensionary benefits. By order dated 31.08.2016 (Annexure P-l), a sum of Rs.1,25,098/- was recovered from the pensionary benefits of the petitioner, which has been impugned by the petitioner in the present writ petition.

(3.) The prayer of the petitioner is that after her retirement, her pay was re-fixed, without observing the rules of natural justice and therefore, straightway passing the order of recovery and thereafter effecting the recovery from the pensionary benefits, is contrary to the settled principle of law and therefore, the impugned order of recovery dated 31.08.2016 (Annexure P-l) is liable to be set aside.