USHA MEHTA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been filed aggrieved of the order dtd. 11/8/2016, whereby the petitioner was directed to deposit the excess amount paid to her qua her family pension.

(2.) The brief facts of the case are as under:-

(3.) It is relevant to note here that after the receipt of the communication dtd. 27/7/2016, the petitioner, in all good faith, requested the respondent - Bank not to recover the excess amount in lump sum and to deduct the same in installments. In pursuance to the request of the petitioner, one third of the pension payable was started to be deducted by the bank per month. But vide communication dtd. 5/1/2017, it was informed by the bank that the remaining amount is to be paid in lump sum and so the same be deposited by the petitioner with the bank. Aggrieved against the same, the present writ petition has been filed.