RAM GOVIND SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present application was entertained on the basis of a complaint made by Shri Ram Govind Singh regarding recovery from his pension on the ground that excess payment had been made.

(3.) A counter affidavit is filed on behalf of the State Bank of India. The details of revision of pension of Shri Govind from 1.1.2006, 1.7.2009 and 24.09.2012 have been explained. It is also explained that an excess payment of Rs.3, 26, 172/- was made. A reference is made to a Circular of the Reserve Bank of India dated 1st of June, 2009, clarified on 13th of March, 2015 wherein it has been mandated that in case over payment or excess payment of pension is made by the Bank by any act/omission, error or inadvertence on the part of the bank, then the entire amount must be credited in the Government Account in one lump sum immediately. It is thus pointed out that the Bank started recovery as 1/3rd amount of gross pension amount.