DOLLY VERMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard counsel for the parties and with their consent, this application is disposed of at the stage of Admission.

(2.) The petitioner in this writ application has prayed for quashing the order dated 10.04.2003 (Annexure- 4) issued under the signature of the Respondent No. 3, whereby a direction has been issued to the petitioner to refund a sum of Rs. 69,606/-together with interest and the said amount has already been deducted from the petitioner's retiral benefits.

(3.) From the rival submissions of the counsel for the parties, it appears that the ground on which the amount is sought to be recovered is that the same has been paid to the petitioner by way of excess payments and that this had occurred on account of wrong fixation of the petitioner's pay in the revised scale. The respondents, after the date of the petitioner's retirement, have proceeded to recover the amount from the petitioner's retiral benefits.