MADRA ORAON Vs. STATE OF JHARKHAND AND OTHERS

JUDGEMENT

(1.) Aggrieved of order dated 18.04.2012 whereby recovery of Rs. 1,77,000/- from his pension has been ordered, the petitioner has approached this Court.

(2.) The petitioner was appointed as a Teacher (Matricuntrained) in the year 1968 and he was granted Matric-trained scale in the year 1981. He claims that he was officiating as Headmaster of Gagendra State Middle School, Itki, and he superannuated from service on 31.08.2007. After his retirement when his final pension was not fixed rather, he was given provisional pension, he came to this Court in W.P.(S) No. 364 of 2011, which was disposed of by an order dated 09.05.2011 with liberty to the petitioner to approach the District Education Officer, who in compliance of this order, has passed order dated 18.04.201

(3.) Mr. Sunil Kumar, the learned counsel for the petitioner, submits that without issuing a show cause notice to the petitioner the order of recovery on the ground of alleged excess payment to the petitioner for 17 years cannot be ordered.