SURENDRA KAUR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has challenged the order dated 12.11.2001(Annex.3) whereby recovery for an amount of Rs.39,363/ - has been effected from her gratuity.

(2.) The petitioner was appointed as Teacher Grade -III on 11.07.1963. At the time of joining service, the petitioner was untrained but later she obtained training on 30.12.1966 and was declared permanent on 01.04.1970. Upon completion of 27 years of service, she was granted selection scale with effect from 25.01.1992 vide order dated 21.11.1993. She superannuated from service on 31.03.1999. The respondents vide impugned order dated 12.11.2001 are seeking to effect recovery of an amount of Rs. 39,363/ - for the selection scale granted to the petitioner with effect from 25.01.1992.

(3.) I have heard learned counsel for the parties and perused the writ petition.