CHANDER SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) In the present writ petition, the challenge is to the order dated 24.03.2017 (Annexure P-3) vide which a sum of '87,442/ has been recovered from the petitioner on the ground that an excess payment has been made.

(2.) The factual narration as given in the present writ petition is that the petitioner, who was initially serving in the Indian Army, joined as a Peon with respondent No.3 on 12.02.1975 and superannuated after rendering more than 29 years of service on 30.06.2004.

(3.) After the retirement, pension was granted to the petitioner and the said pension was being deposited by the Bank in the account, which the petitioner had with respondent No.6-Bank. On 24.03.2017, respondent No.6-Bank passed an order asking the petitioner to deposit a sum of Rs. 87,442/- on account of excess payment made for the period from January, 2006 till February, 2017. In the said order, no reason was given as to how the petitioner was paid an excess amount, which the petitioner was directed to deposit back with the respondent-Bank.