UNITED BANK OF INDIA Vs. NEPAL SANKAR CHOWDHURY

JUDGEMENT

(1.) The appeal is against a judgment and order passed by the Hon'ble Justice Sri BARIN GHOSH on September 9, 1999 allowing the writ petition of the respondent Nepal Sankar Chowdhury quashing a letter of the U.B.I, dated June 22, 1999 whereby the basic pension of the writ-petitioner was reduced on recomputation from Rs. 4,975.00 to Rs. 4,222.00 and a recovery of an amount of Rs. 51,551.02 was ordered, as a result of recomputation and reduction of commutation value of pension from Rs.l,95,180 to Rs. 1,65,633.

(2.) The reason given in the letter was that the date of joining of service of the writ-petitioner was inadvertently considered as April 8, 1960 at the time of the first computation instead of taking the correct date therein, which would be October 19, 1968.

(3.) The letter was issued some three years after the petitioner had retired from service and had started receiving retiral benefits.