Mohammad Idrees vs State Of U.P. And 4 Others
2014 Latest Caselaw 254 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 17833 of 2014
 

 
Petitioner :- Mohammad Idrees
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- P.K. Kashyap
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abhinava Upadhya,J.

The petitioner was holding the post of Stenographer Grade I  in Commercial Tax Department at Budaun. He was granted Pay Grade of Rs. 4800/- by order dated 7.7.2012. The petitioner had earlier retired on 31.12.2011. However, after retirement  the petitioner has been granted Pay Grade of Rs. 4800/- and, accordingly, the pension has been fixed and is being paid. Now by the impugned order it has been held that Pay Grade of Rs. 4800/- has wrongly been applied in the case of the petitioner and deduction is being made from the pension of the petitioner.

The matter requires scrutiny.

Once the pension being paid, the same cannot be reduced without a valid reason.

Learned Standing Counsel appearing on behalf of the State-respondents may file counter affidavit within one month. The petitioner shall have one week thereafter to file rejoinder affidavit.

List after the expiry of the aforesaid period.

Till the date of next listing, no deduction would be made from the pension of the petitioner which the petitioner was getting prior to March, 2014. 

Order Date :- 27.3.2014

SKM