NATHIA Vs. PATNA MUNICIPAL CORPORATION

JUDGEMENT

(1.) THIS matter relates to payment of retiral dues of an employee of the Patna Municipal Corporation. An amount of Rs. 4,000/ - has been deducted from the retiral benefit of the petitioner as she was working for two months beyond the period of superannuation.

(2.) THE learned Single Judge has referred the matter to the Division Bench on the question as to whether recovery can be made or not on the ground that there is divergent opinion as to whether recovery can be made or not.

(3.) WE sitting in the writ jurisdiction cannot encourage the same. We are of the view that the decision taken by the authorities to recover the amount is correct one.