Vivek Rusia, J. - (1.) The petitioner has filed present writ petition being aggrieved by the order dated 23/01/2017, by which, the respondent/s have recovered the amount of Rs. 3,87,698/- from his retiral dues.
(2.) The petitioner was appointed on the post of Assistant Sub-Inspector of Police ( Ministerial ) on 23/04/1979. Thereafter, he was promoted to the post of Sub-Inspector of Police and retired from service w.e.f. 01/08/2016. At the time of settlement of retiral dues, the respondent recovered the amount of Rs. 3,87,698/-, hence the present petition before this Court.
(3.) The respondent have filed return. The petitioner was given the benefit of ad-hoc increment of Rs. 70/- per month. The said mistake was discovered by the Treasury Office at the time of settlement of retiral dues. As per the circular dated 25/03/2006, the petitioner was not entitled to get the benefit of ad-hoc increment of Rs. 70/-, which was paid at the time of pay fixation in the year 1981. The said mistake has been perpetuated till his retirement. Since the petitioner was not entitled for the said amount, it has rightly been recovered from the retiral dues of the petitioner.;