KASHI YADAV Vs. STATE OF M P

JUDGEMENT

(1.) Grievance raised by the petitioner, widow of erstwhile employee of Water Resource Department, is against the action by respondents of effecting recovery of Rs.5,52,239/ - from the retiral dues and from the dearness relief which in turn is because of overdrawal and minus debit balance in the General Provident Fund A/c of the petitioner's husband.

(2.) Petitioner's husband was employed as Senior Superintendent in the office of Chief Engineer, Upper Narmada Zone, Water Resource Department, Jabalpur. He died while in service. The pension was settled with issuance of Pension Payment Order on

(3.) 04.2006. However, recovery of Rs.5,72,327/ - are shown to be effected from the petitioner being the amount towards negative balance, meaning that though there was no balance in the GPF A/c yet the amount was drawn therefrom. That a letter dated 25.03.2010 was issued by the District Treasury Officer addressed to Manager, Central Bank, Branch Tilwaraghat, directing him to recover the amount of Rs.57,2,327/ - from the petitioner's dearness relief. 3. This communication is the cause for present petition.