PARAMJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition under Articles 226/227 of the Constitution of India has been filed praying for issuance of a writ in the nature of certiorari quashing order dated 31.7.2008 (Annexure P - 3) in relation to recovery of Rs. 66,184/- from the Gratuity payable to the petitioner.

(2.) At the outset, learned counsel for the petitioner states that the petitioner confines the claim only in challenge to recovery and not to re - fixation of pay itself.

(3.) A perusal of letter dated 26.6.2008 (Annexure P - 2) indicates that the Senior Medical Officer, Lopoke, Block Chogawan, District Amritsar, has informed the Accountant General (A & E), Punjab, that a sum of Rs. 66,184/- is recoverable on account of over - payment made to the petitioner, from the Death - cum - Retirement Gratuity payable to the petitioner. Annexure P - 3 has been drawn accordingly.