AJMER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this common order, all the writ petitions details of which have been given in the heading of this order, are being decided as all the writ petitions involve the same question of law as well as similar facts. For the purpose of the present order, the facts are being taken from CWP No. 17286 of 2015 titled as "Ajmer Singh v State of Punjab and others".

(2.) The grievance which is being raised in the present writ petition is that the petitioner is a retired employee and now, recovery of amount has been ordered to be done from his pension on the ground that his pension was wrongly fixed at the time of his retirement or thereafter at the time of revision of pension in view of the recommendations of the Pay Commission and he has been paid excess amount beyond his entitlement, which need to be recovered. The order of the recovery of amount passed against the petitioner, is under challenge in the present writ petition.

(3.) The petitioner was appointed in the year 1954 with the respondent-Department and he retired from service on attaining the age of superannuation on 31.08.1990. After the retirement of the petitioner, his pensionary benefits were released and the respondents fixed the pension of the petitioner @ Rs. 7,621/- per month. Petitioner continued to get the said benefit for a period of 24 years when the petitioner was informed by a letter dated 26.06.2014 (Annexure P-1) that the pension of the petitioner was wrongly fixed @ Rs. 7,621/- per month instead of Rs. 7,126/- (Rs. 6,478/- + Rs. 648/-benefit of old age pension) per month.