As per case facts, the petitioner retired in 2016, and his pension was sanctioned. In 2019, respondents revised his pension, but due to a clerical error, excess dearness allowance was ... paid. In 2021, an amount was deducted from his bank account as 'Recovery of Excess Pension' without any prior notice or hearing. The petitioner filed a writ petition against this recovery and the rejection of his refund claim, arguing it violated natural justice, existing rules requiring his consent for such recovery, and Supreme Court judgments. The question arose whether the recovery of excess payment from a retired government employee's pension without express consent is permissible, and if a sanctioned pension can be refixed to his disadvantage after retirement. Finally, the High Court held that recovery from a retired employee's pension without express written consent is arbitrary and illegal, especially when the excess payment was due to administrative error and not the employee's misrepresentation or fraud. The impugned order was quashed, and respondents were directed to refund the recovered amount with interest.