SHOBHA KANT MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents through video conference. Learned counsel for the petitioner hereby undertakes that all the defects pointed out by the stamp reporter shall be removed, and compliance with the conditions of the notices of this Court with regard to acceptance of e-filing shall be made, without delay immediately upon resumption of normal physical functioning of the Court, and in any event within one month thereof.

(2.) The present writ petition has been filed for the following reliefs as formulated by the petitioner-

(3.) The short facts of the case according to the petitioner are that he superannuated from service on 31/12/2003 while serving as Executive Engineer (Electrical), Department of Telecom, Patna. After retirement, his basic pension was fixed at Rs.6,755.00 w.e.f. 1/1/2004 vide Pension Payment Order dtd. 11/5/2004. Thereafter, pursuant to the 6th Central Pay Commission recommendation, the basic pension of the petitioner was calculated by the respondent Bank at Rs.22,899.00 w.e.f. 1/1/2006. Upon the 7th Central Pay Commission recommendation being implemented with effect from 1/1/2016, his basic pension was then calculated at Rs.58,851.00 by the Bank. The petitioner thereafter became aware that a lower amount of pension was being credited into his account. The Bank then came out with a copy of the order dtd. 13/3/2016 as passed by the Telecom Department and served on 10/3/2017 which is impugned herein, showing the revised amount of basic pension at Rs.12,565.00 as on 1/1/2006 in place of Rs.22,899.00 earlier calculated by the Bank. The petitioner accordingly filed the instant Original Application No. 050/00174 of 2017 before the learned Central Administrative Tribunal, Patna Bench challenging the aforesaid order dtd. 13/3/2016, which was however dismissed by its order dtd. 11/2/2020 (Annexure 2).