SATBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER has approached this Court with a grievance that the action of the respondents withholding his gratuity and making recovery therefrom in pursuance to the order dated 27.03.2014 (Annexure P -1) is not sustainable in the light of the Haryana Government Instructions dated 25.05.2010 (Annexure P -4), which clearly state that from a retired Government employee, no recovery, on the basis of excess payment for a period more than 6 months made because of no fault of the employee, can be made.

(2.) PETITIONER has already submitted a representation dated 03.04.2014 (Annexure P -3) to the Deputy Civil Surgeon (Maleria), Jind -respondent No. 3 highlighting this aspect but instead of deciding the said representation, the total gratuity amount of the petitioner is being withheld.

(3.) IN the light of the statement made by the counsel for the petitioner, a direction is issued to the Deputy Civil Surgeon (Maleria), Jind -respondent No. 3 to consider and decide the representation of the petitioner dated 03.04.2014 (Annexure P -3) within a period of one month from the date of receipt of certified copy of this order.