G.RAJAMANNAR Vs. ACCOUNTANT GENERAL

JUDGEMENT

(1.) The petitioner is a pensioner and he has been receiving pension of Rs.74,159/- per month and this has been suddenly reduced to Rs.64,598/-, after deducting a sum of Rs.9,561/-, from the month of March 2020. Challenging such reduction, the present writ petition has been filed seeking a writ of Mandamus to direct the respondents not to deduct the amount of pension so far received by the petitioner, as this deduction has suddenly been impacted against the petitioner without any notice on him.

(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 petitioner and seeking any explanation or any opportunity of being heard given to the petitioner, suddenly, this deduction in pension has been impacted by the respondents against the petitioner. 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.