DILSHAD ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition challenges an order dated 27th July, 2018, issued by the Deputy Inspector General of Police ("DIGP"), Central Reserve Police Force ("CRPF"), Hyderabad, inter alia, directing a deduction of a sum of Rs.2,80,275/- from the Petitioner.

(2.) The Petitioner also challenges the proposal dated 8th March, 2018, for revision of the Petitioner's pension consequent upon the recommendations of the Seventh Central Pay Commission ("CPC"), which reflects the deductions of the aforementioned sum, while calculating the revised pension payable to the Petitioner. The Petitioner consequently prays for a mandamus to the Respondents to refund the aforementioned sum that has been deducted from his account.

(3.) The background facts are that the Petitioner was appointed as an Head Constable/General Duty ("HC/GD") in the CRPF on 26th September, 1981. He was promoted as Sub Inspector ("SI") on 1st April, 1988 and thereafter as Inspector in October, 1994. He was promoted as Assistant Commandant ("AC") in October, 2003 and lastly as Deputy Commandant in November, 2008.