Rajasekhar Mantha,J. - (1.) Despite the order dated 27th November, 2018, no affidavit has yet been filed by the State respondents. There is no representation either on the part of State respondents in the matter. Hence, the allegations in the writ application shall be deemed to be uncontroverted. Hence, the following order is passed :-
(2.) In spite of service, nobody appears on behalf of the respondents.
(3.) The petitioner was a High School Assistant Teacher. He retired from service on 31.01.2003. The Pension Payment Order was issued by the respondent Authorities on 18.12.2003. An amount of Rs.82,059/- was deducted on account of alleged over-drawal. Being aggrieved, the petitioner has approached this Court by way of the present writ petition.;