ROSHAN LAL GARG Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) BY means of the present petition, petitioner seeks relief that his pension be fixed at the rate of Rs.12375/ - instead of Rs.11,660/ - and direct the release of withheld DCRG on account of difference of pay. The respondents in their supplementary affidavit stated that recovery of Rs.1,02,693/ - from the petitioner was on account of wrong fixation, as pointed out by the 5th respondent, i.e., Accountant General. But later, the matter was got examined by the respondent department and was re -submitted, the withheld amount was released to the petitioner during the pendency of this petition, by cheques as follows: -

(2.) RESPONDENTS resist this prayer and banks upon the instructions of the Government dated 29.3.2010 for making payment in installments.