Ajit Kumar, J. - (1.) Heard Sri A.K. Ojha, learned counsel for the petitioner and learned Standing Counsel for the respondents.
(2.) This writ petition is directed against the order of recovery dated 23.05.2009, whereby, an amount Rs. 6,51,660/-, which is due against the deceased husband of the petitioner, is directed to be deposited, otherwise, the same will be recovered from the retirement dues of the deceased husband of the petitioner who died on 30.11.2007 while serving the respondent.
(3.) The argument advanced on behalf of the petitioner is that the impugned order of recovery has been passed without giving any show cause notice or opportunity of hearing, inasmuch as, the recovery is directed against the dues of her husband who had already died in harness. The next leg of the argument is that the order of recovery dated 23.05.2009 is absolutely silent on reason qua the recovery amount as to in what head and what category this recovery has accrued against the dues of deceased husband of the petitioner except the item no. 3.;