BHANWAR SINGH Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) In this writ petition filed by the petitioner, the challenge is made to the Pension Payment Order dated June 16, 2014 issued by the respondent No. 2-National School of Drama (School, in short), whereby according to the petitioner, the pension has been reduced and being a case of a loss of civil consequences, is not sustainable in the eyes of law, illegal and arbitrary. Consequential relief thereof has also been sought.

(2.) The brief facts of the case are that, the petitioner while working as the Registrar of the respondent No. 2-School retired on July 31, 2013 on attaining the age of superannuation, when except GPF amounts, no retirement dues were paid to him. The reasons for non-payment of retiremental dues were primarily because of audit objections raised in his case, which were as under:

(3.) The respondent No.2-School had contested the audit objections. The Directorate General of Audit (Central Revenue Expenditure) did not agree with the explanation and insisted upon the compliance of the audit objections. In fact, a meeting of the respondent No. 1 was held on January 25, 2013, which was followed by another meeting held on July 30, 2013, one day before the date of superannuation of the petitioner, and pursuant thereto, an undertaking was given by the petitioner on the following terms: