MUKAN SINGH RAJPUROHIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the instant petition for writ, the petitioner has approached this Court feeling aggrieved of challenged the Pension Payment Order dated 09.06.2014 (hereinafter referred as 'PPO') and the Communication/Order dated 24.07.2014, whereby the respondents have sought to recover a sum of Rs. 5,76,190/- from the pension of the petitioner.

(2.) Shorn of unwarranted details, necessary facts in a nutshell are that the petitioner who was working as Constable (Driver) in RAC, First Battalion, opted for voluntary retirement from the services. Petitioner's request was acceded to and he was superannuated on 01.03.2006. Subsequently, consequent upon conferment of benefits of recommendation of 6th Pay Commission i.e. Revised Pay Scale Rules 2008, the petitioner's pension was revised by the respondent No. 5 by way of passing an order dated 13.04.2009. As a result thereof petitioner's pension stood revised to Rs. 13,883/- per month w.e.f. 01.01.2007.

(3.) It has been stated by the petitioner that on 24.07.2014, when the petitioner wanted to withdraw a sum of Rs. 2,20,000/- from his bank account, petitioner's Banker informed him that the withdrawal from his account has been freezed, pursuant to instructions given by the respondents. Being aware about such freezing of the amount, he contacted to respondents, only to be informed that a revised PPO has been issued on 09.06.2014, by the Assistant Director (Pension) and Pensioners Welfare Department, Jodhpur whereby petitioner's pension has been redetermined and a sum of Rs. 5,76,190/- has been found recoverable from him.