J.SRINIVASA RAO Vs. UCO BANK

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned standing counsel appearing for the respondents.

(2.) This writ petition is filed to issue an appropriate Writ order or direction more particularly, one in the nature of writ of Mandamus declaring the action of the respondent bank and its authorities effecting deduction of 1/3rd pension from the petitioner's pension amount as illegal, arbitrary, without jurisdiction, contrary to law and contrary to UCO Bank Officer Employees (Discipline and Appeal) Regulations 1976 and UCO Bank (Employees) Pension Regulations, 1995 more particularly Regulation 33 of the same and consequently to direct the respondents to forthwith pay full pension to the petitioner without effecting any deductions with effect from the date of his retirement from service including of payment of all arrears and deducted pension with 12 % interest thereupon.

(3.) The case of the petitioner, in brief, is as follows: