- (1.) The petitioner in this WP under art.226 dated February 23, 2010 is questioning recovery of Rs.13,275.86 from her husband s retirement benefits.
(2.) The petitioner s husband was a secondary school teacher. On reaching the age of superannuation he retired from service on June 4, 1990. The respondents were under an obligation to pay him retirement benefits on June 5, 1990. The pension payment order was issued on August 14, 2002 granting him pension with effect from June 5, 1990, but showing recovery of Rs.13,275.86 overpaid salary and allowances.
(3.) Nothing was stated in the PPO how, why and when the overpayment in question had taken place. The teacher died on March 31, 2009. The petitioner submitted a representation. The respondents did not give any attention to it. She filed this WP that was admitted by an order dated February 25, 2010.;