BHARAT SINGH Vs. THE UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner; Union of India (respondents no. 1 to 4 and 7) and State Bank of India (hereinafter referred to as the 'Bank').

(2.) The petitioner has moved the Court for the following reliefs:

(3.) The petitioner joined as Constable in C.I.S.F. on 13.07.1972 and proceeded on invalid pension with effect from 31.07.2004. Thereafter, he was getting pension but the same was revised on the basis of Pension Payment Order issued by the respondent no. 7 dated 21.07.2014. The petitioner was getting his pension at the enhanced rate till August, 2014 and thereafter from September, 2014, the pension was reduced by Rs. 3000/-. The stand of the authorities is that as per the revision, initially, in terms of Pension Payment Order dated 21.07.2014, the amount should have been Rs. 5071/- as monthly pension but the petitioner was granted Rs. 7606/- with effect from 1st January, 2006 and, thus, the excess amount drawn by him to the tune of Rs. 3,68,586/- is to be recovered in installments which has been fixed as Rs. 3000/- per month.