SANDEEP MEHTA,J. - (1.) For the reasons mentioned in the I.A. No. 2955/2016 filed for early hearing of the writ petition, the same is allowed. The matter is heard today itself.
(2.) By way of this writ petition, the petitioner, an erstwhile Class IV Employee of the respondent AVVNL, has approached this Court for assailing the order (Annexure-2) dated 30.04.2012 whereby, the respondents, whilst issuing the petitioner's pension documents, deducted a sum of Rs.2,29,891/- from his terminal benefits without assigning any reason.
(3.) The purported explanation for the above action as put up by the respondents in the reply is that the petitioner was given wrong advantage of fixation in the year 1987-88. They, therefore, have tried to project that as, the petitioner had been given excess payment by virtue of wrong fixation, the said amount was rightly recovered from his terminal dues after making refixation and as such, the impugned action is in consonance with the applicable Pension Rules.;