HARISHCHANDRA PANDEY Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Deepesh Kumar Ojha, learned counsel for the petitioners, learned Standing Counsel for the State-respondents No. 1, 4, 6 & 7, Shri Abhishek Srivastava, learned counsel assisted by Shri Shardul Agrahari, learned counsel for the respondent No. 2 and Shri Devesh Vikram, learned counsel for the respondents No. 3 and 5.

(2.) The petitioners superannuated on the following dates:-

(3.) At the time of their superannuation the petitioners' opted for commutation of their pension. According to the petitioners' the entire commuted amount has already been recovered prior to 15 years. There is no reason to continue the deductions from the pensions of the petitioners. In case deductions are continued till 15 years the recovery will exceed the commuted amounts'.