MALTI SINGH Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) The Petitioner, who was nearly 72 years old at the time of filing of the present writ petition, and is now 74 years old, is the widow of the late Mr. Sitaram Singh who was employed as an Upper Divisional Clerk ("UDC") in the Border Roads Organization ("BRO").

(2.) The Petitioner approached this Court, aggrieved by the action of the Ministry of Personnel, Public Grievances & Pension, Government of India in recovering from her savings bank account with the State Bank of India ("SBI") a sum of Rs.1,68,990/- on 8th April 2016. She was intimated by letter dated 20th May 2016 that it had been determined that a total sum of Rs.7,09,862/- was to be recovered on account of alleged overpayment of pension.

(3.) During the pendency of the petition, on 30th August 2017, an interim order was passed by the Court to the effect that, until the next date of hearing, the Respondents would not make any recovery on account of arrears and that the correct pension payable to the Petitioner would be credited to her bank account. On the next date of hearing, i.e. on 26th October 2017, learned counsel for SBI assured the Court that the earlier order dated 30th August 2017 would be complied with.