DR. SHEKHAR SHARMA Vs. PANJAB UNIVERSITY

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of communication dtd. 14/3/2024 whereby respondent has rejected his request to modify/change his spouse's name in the Pension Payment Order (for short 'PPO').

(2.) The petitioner has retired from Panjab University and at present is 86 years old. He solemnized second marriage after retirement. There is no dispute with respect to validity of said marriage. He requested respondent to modify his PPO to the extent of substitution of name of his spouse. The respondent has rejected his request.

(3.) Learned counsel for the respondent submits that there is objection by administration on the ground that marriage was solemnized after retirement, thus, PPO cannot be amended.