PRAKASH CHANDRA BOTHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has preferred this writ petition against the order dated 26.04.2013 passed by the Central Administrative Tribunal, Jodhpur Bench, Jodhpur in Original Application No.367/2012, whereby the original application filed by the petitioner has been dismissed and against the order dated 10.07.2013 passed by the Central Administrative Tribunal, Jodhpur Bench, Jodhpur in Review Application No.11/2013, whereby the review application filed by the petitioner has been dismissed.

(2.) The petitioner/applicant had preferred the aforesaid original application challenging the order of recovery passed against him by the respondents.

(3.) The applicant was appointed on the post of Personal Assistant in the year 1972 and he has attained superannuation on 31.07.2012 after completing forty years of service. The respondents made re-fixation of the pay of the petitioner in accordance with earlier Original Application No.88/2010. While such re-fixation was done, the petitioner suffered an order of recovery of Rs.9,40,619/-, two months prior to his retirement and about two years after re-fixation of his pay. The recovery was started from full salary of two months i.e. June and July, 2012, and thereafter, from retiral benefits, as accruing to the applicant.