GURMAIL SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) In the present writ petition, the grievance which has been raised by the petitioner is qua the re-fixation of his pay after his retirement.

(2.) The petitioner retired from service on 30.09.2016 whereas his pay has been re-fixed vide order dated 19.10.2016 (Annexure P-6) keeping in view an objection raised by the Accountant General, Punjab. On account of re-fixation, a sum of Rs. 2,34,451/- has been recovered from the pensionary benefits of the petitioner, which is clear from order dated 12.01.2017 (Annexure P-9).

(3.) The facts leading to the filing of the present writ petition are as under :-