ASSISTANT GENERAL MANAGER Vs. LALITA JAISWAL

JUDGEMENT

(1.) This Letters Patent Appeal is preferred by the appellants challenging the judgment dt. 3/7/2024 of the learned Single Judge in W.P. (S) No. 1926 of 2021. Background facts

(2.) The 1st respondent had approached this Court by filing said writ petition aggrieved by a deduction of an amount of Rs.7,84,077.00 which was being illegally and arbitrarily done from the family pension account of the 1st respondent.

(3.) The husband of the 1st respondent was a High School Teacher, who after completion of 28 years of service, died in harness on 25/11/2005 and thereafter, the 1st respondent was sanctioned family pension through a Pension Payment Order.