N.D.SAMBATHKUMAR Vs. ACCOUNTANT GENERAL

JUDGEMENT

(1.) In both the writ petitions, the respective petitioners are pensioners and they have been receiving pension every month and this has been suddenly reduced from the month of June as under:

(2.) I have heard the learned counsel for the petitioner, who would submit that, this reduction is unilateral, as no notice has been given to the petitioners and seeking any explanation or any opportunity of being heard given to the petitioners, suddenly, this deduction in pension has been impacted by the respondents against the respective petitioners. Therefore, such a reduction is bad in law.

(3.) I have heard Mr.P.Gunasekaran, learned standing counsel for the first respondent and the learned Government Advocate for the respondents 2 and 3.