Samapti Chatterjee, J. - (1.) Let affidavit of service filed in Court today be kept on record.
(2.) The petitioner has filed the present writ petition for a direction upon the respondent no. 2, the Director of Pension, Provident Fund & Group Insurance, Government of West Bengal to refund the deducted amount of Rs. 16,448/- with interest at the rate of 10% per annum from the date of retirement of her husband till the date of actual payment and re-fix his/her pension accordingly.
(3.) The petitioner's case in short as follows that the husband of the petitioner was an Assistant Teacher of Bhulanpur Primary School, Bankura. After completion of service, the husband of the petitioner retired from service on 31.10.1995 and he expired on 3.5.1999. Before retirement of the husband of the petitioner, the concerned authority has prepared the papers for pension but the said pension papers were withheld. For the reason, the petitioner has drawn excess amount due to wrong fixation of the husband of the petitioner's pay scale during his/her service tenure and the authority forced the petitioner to refund the overdrawal amount. It also appears that the concerned authority reduced the husband of the petitioner's pay drawn at the time of retirement and calculated the overdrawal amount of Rs. 16,448/-. Thereafter the Pension Payment Order was issued by the Assistant Director of Pension, Provident Fund and Group Insurance vide Memo dated 31.3.2002 wherefrom it reveals that the authority had deducted the petitioner's basic pay drawn at the time of retirement and deducted the amount of Rs. 16,448/- from the husband of the petitioner's gratuity but before deduction no opportunity of hearing as well as notice was ever given to the petitioner for refund. Only after retirement from the Pension Payment Order it is found that Rs. 16,448/- had been deducted from the husband of the petitioner's pensionary benefits.;