- (1.) The Judgment of the Court was as follows : The petitioner in this Article 226 petition dated November 24, 2009 is aggrieved by deduction of Rs. 22,150/- from his retirement benefits.
(2.) He was a Primary School Teacher. He retired from service on July 31, 2004. In para 6 he has stated as follows : "Your petitioner states that the petitioner had been to the office of the D.I. to enquire about his pension case when he came to learn that the D.I. withheld the papers for the reasons that there was overdrawn due to wrong fixation of pay scale. The petitioner was forced to submit a declaration to recover the said overdrawal amount, otherwise, his pension papers could not be completed. Finding no other option, the petitioner had given such declaration, though he had no fault and/or misrepresentation in fixation of his pay scale."
(3.) Finally, the pension payment order was issued on March 30,2006 showing the deduction on the ground that during the term of his employment he was paid salaries and allowances in excess of his entitlement. Feeling aggrieved he took out this petition.;