B K KHOSLA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, the challenge being made by the petitioner is to the action of the respondents in recovering the amount from the petitioner.

(2.) As per the facts mentioned in the writ petition, the petitioner retired as Senior Veterinary Officer after rendering approximately 34 years of service with the respondents. The petitioner was withdrawing his pension on regular basis. In paragraph 4 of the writ petition, the petitioner has stated that in the year 2015, when the petition went to draw his pension, instead of Rs.56,838/-, the account of the petitioner was credited with Rs.53,788/-. On being asked, the petitioner was informed that there were some recovery which was to be made from the petitioner to adjust the excess amount granted. Petitioner states that no order was passed and no opportunity of hearing was given before effecting the recovery at the rate of Rs.3051/- per month. The present writ petition has been filed claiming the refund of the said recovered amount from the account of the petitioner.

(3.) Today, during course of hearing, learned counsel for the respondent-Bank stated that vide letter dated 01.06.2015, a direction was received by the Bank for initiating the recovery of the excess amount. The record has been produced by Sh. Ved Parkash Kataria, Deputy Manager, State Bank of India, who was asked to appear in person to show the record as to on what basis the recovery was being done.