Sandeep Mehta, J. - (1.) HEARD learned counsel for the parties.
(2.) THE petitioner has approached this Court by way of the instant writ petition assailing the action of the respondents in proposing to effect recovery from the petitioner pursuant to his retirement. Facts in brief are that the petitioner, who was initially appointed as a L.D.C. in Rajasthan State Electricity Board (RSEB), retired from the services of Jodhpur Vidhyut Vitran Nigam Ltd. (JVVNL), which was formed after the dissolution of RSEB. The petitioner was given promotions from time to time and retired from the post of A.R.O. on 31.7.2012. The pension case of the petitioner was forwarded to the pension department along with the last pay certificate (LPC) as per which the total pay and allowances of the petitioner were verified as Rs. 50,560/ - The pension case of the petitioner was returned back by the pension department with letter dated 18.7.2012 raising an objection to the effect that the third A.C.P., which was granted to the petitioner treating him in the grade pay of Rs. 4,800/ - as on 4.2.2007, was not admissible and the petitioner's employer was directed to send a revised LPC treating the petitioner's grade pay as Rs. 4,200/ - on the relevant date with a consequent reduction in the A.C.P.
(3.) UPON coming to know of the said order, the petitioner has approached this Court against the action of the respondents in attempting to reduce his retiral benefits and to recover the amount already paid to him from his retiral benefits.;