- (1.) CM No. 13837 of 2014 CM is allowed. Written statement of respondents No. 1 to 6, along with Annexures R-1 to R-8, is taken on record. Main case The petitioner seeks quashing of the action of the respondents, by which they have withheld arrears of 25% pension payable to her husband, as also have withheld the death-cum-retirement gratuity, leave encashment and commutation of pension, and further, the family pension which she claims is payable to her with effect from the date of death of her husband, i.e. 14.12.2013. The said retrial benefits and family pension are stated to have been withheld on account of recoveries stated to be due from her late husband, who was working as a Junior Engineer with the respondent-Corporation till 31.05.2010, when he retired from service on attaining the age of superannuation.
(2.) The respondents were paying the petitioners' husband only 75% of the pension, otherwise stated to be payable to him, till his death.
(3.) As submitted by the learned counsel for the respondents, on the basis of the reply filed on their behalf, Rs. 36,61,739/- was found due to be paid by the petitioners husband to the Corporation, on account of non-submission of some accounts and shortage of material, details of which have been given in the annexures filed with the reply.;