GIAN KAUR Vs. PSEB AND ANOTHER

JUDGEMENT

(1.) Smt. Gian Kaur has filed the present writ petition under Article 226/227 of the Constitution of India seeking directions from this Court against the respondents that they be directed to release her the amount of Rs. 1,10,631/-, which, according to the petitioner, was wrongly recovered by the respondents from the pension, ex gratia and death-cum-retiral gratuity of her husband, who was working as Junior Engineer with the respondents.

(2.) Notice of the writ petition was given to the respondents who contested the writ petition and tried to justify and deductions.

(3.) During the course of submissions our attention has been invited to the letter Annexure P-2 issued by the Chief Engineer to the Secretary, Finance and the operative portion of the letter can be reproduced in the following manner :