JAGJIT KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This order will dispose of CWP Nos. 15649 of 2008, 10879 of 2011, 4000, 7563, 14301 of 2012, 12971, 13242, 21444, 21485, 22551, 23275, 27054, 27161, 27244, 28186 of 2013, 2285, 2724, 2794, 4505, 4684, 5358, 6016, 6159, 6987, 7090, 7178, 7233 of 2014.

(2.) The petitioners herein are the pensioners/family pensioners. They are getting pension/family pension from the State Bank of India and State Bank of Patiala.

(3.) The grievance of the petitioners is that all of a sudden without intimating any reason or communicating any order to them, either their pension/family pension was reduced or even stopped. The petitioners rushed to this Court as they were not made aware of the reasons therefor. Learned counsels for the State submitted that for all the retired employees, disbursement of pension/family pension is made through the State Bank of India/State Bank of Patiala. Regularly instructions are issued to the banks to pay pension in terms thereof. It is further stated that if any error is there, it is at the part of the banks, as the calculation and payment had been made by the banks to the pensioners/family pensioners. It is further submitted that in terms of agreement between the State and the banks, in case there is any error in payment of amount to the pensioner/family pensioners, the State is not responsible.