MUNSHI RAM Vs. STATE AND OTHERS

JUDGEMENT

(1.) Short grievance of the petitioner, who is engaged as Daily Wager on 01.05.1980 and retired as Class-IV employee on 30.06.2013, is of deduction of a sum of Rs. 1,62,512/- having been made from the pension account of the petitioner on 18.02.2016 by reflecting the same as Pen Recovery Without compliance of the principles of natural justice.

(2.) Learned Counsel states that the amount in question already stands deducted, therefore, the recovery twice over, that too, without compliance of the principles of natural justice is legally unsustainable.

(3.) Notice was issued in the writ petition on 30.04.2016 but till date, reply has not been filed.