RAJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, the challenge is to the order dated 12.04.2017 (Annexure P-6) and order dated 07.07.2017 (Annexure P-8) by which recovery has been imposed upon the petitioner by re-fixing his salary after his retirement.

(2.) As per the facts mentioned in the writ petition, petitioner was appointed as a Forest Guard in the Department of Forest in State of Punjab on 16.05.1981. Thereafter, in the year 2003 petitioner was promoted as Block Officer and he continued working as Block Officer till 19.11.2008 when he was promoted as Deputy Range Officer. After the promotion, petitioner was sent on deputation in the Punjab State Forest Development Corporation Limited, Rupnagar. Petitioner was to superannuate on 31.10.2016 and he requested that he be brought back in the State of Punjab before his retirement.

(3.) Learned counsel for the petitioner argues that as the petitioner was nearing his retirement, his case was sent to the Accountant General, Punjab for computing his pensionary benefits and vide order dated 18.10.2016 (Annexure P-3), Accountant General, Punjab raised an objection that one increment was wrongly granted to the petitioner w.e.f. 01.01.2009 and, therefore, the same needs to be withdrawn and his salary needs to be re-fixed. Before any action could be taken on the objection so raised by the Accountant General, Punjab, petitioner retired from service on attaining the age of superannuation on 31.10.2016.