JAGESH DEVI Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) In the present writ petition, the grievance of the petitioner is that vide letter dated 15.11.2017 (Annexure P-1), the respondents have ordered a recovery to the tune of Rs.5,14,312/- on the ground that the petitioner's family pension was wrongly calculated by the respondents and after re-fixing the family pension as Rs.4,485/- w.e.f. 11.01.2015, the petitioner is liable to refund excess payment of Rs.5,14,312/-.

(2.) Though, in the present writ petition, the petitioner is challenging the re-fixation of her family pension, but at the time of arguments, learned counsel for the petitioner restricts his claim only to the recovery which is being effected from the petitioner vide Annexure P-1 amounting to Rs.5,14,312/-.

(3.) The facts as mentioned in the writ petition are that the late husband of the petitioner, namely Satbir Singh was working as T-mate and he unfortunately died on 10.01.2008. After the death of Sh. Satbir Singh, petitioner was being given the last drawn salary as per Haryana Compassionate Assistance to the Dependents of Deceased Government Employees Rules, 2006 and the same was to be paid to the petitioner till the date her late husband would have attained the age of superannuation and thereafter, she was to be paid the family pension admissible to her.