- (1.) THE Court : The petitioner in this WP under art.226 dated May 19, 2010 is seeking the following principal relief: "a) A writ in the nature of mandamus commanding and/or directing the respondents authorities, their men/agent/subordinates to forthwith withdraw and/or cancel the impugned memo no. Pen-355/DDA(E) MSD dated 12.08.2004, as at Annexure P-9 to this petitioner."
(2.) ANNEXURE P9 referred to in prayer (a) is at p.93. It is a statement of wrong pay fixation overpayment to the petitioner during the period from April 3, 1972 to April 1, 2005. The overpaid amount was recovered from the petitioner's retirement benefits. The recovery was shown in the pension payment order dated July 12, 2005 (at p.92). The petitioner was working as a secondary school teacher. On reaching the age of superannuation she retired from services on July 31, 2005. Until she received the pension payment order, she had never been told that due to wrong pay fixation she had been overpaid. Feeling aggrieved by the recovery of overpayment the petitioner brought this WP belatedly. Accepting the explanation for delay, this Court admitted the WP on June 10, 2010 when the respondents were directed file opposition. The respondents contesting have chosen not to file any opposition.
(3.) MR Sen appearing for the petitioner submits that the impugned recovery of overpayment is arbitrary and not permissible in law. Mr Banerjee appearing for the State has submitted that particulars incorporated in the document at p.93 will show that during the period in question the petitioner was overpaid due to wrong pay fixation. The question of recovery of overpayment from the retirement benefits has been examined by the Supreme Court in Syed Abdul Qadir v. State of Bihar & Ors, (2009) 3 SCC 475. The law laid down by the Supreme Court is that no recovery from the retirement benefits is permissible, unless the wrong pay fixation was because of any misrepresentation of the employee or fraud exercised by him.;