Sobhan Sinha vs Punjab National Bank And Ors.
2018 Latest Caselaw 254 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                          Date of Order: January 10, 2018

+             W.P.(C) 251/2018 & CM APPL. 1061/2018
       SOBHAN SINHA                                    ..... Petitioner
                             Through: Mr. N.C.Gupta and Mr. Deepak
                             Singh, Advocates
                    versus

       PUNJAB NATIONAL BANK AND ORS.           .....Respondents
                    Through: Mr. Rajesh Kumar and Mr. V.
                    Govinda Ramanan, Advocates
       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR

                             ORDER

(ORAL)

1. Petitioner was compulsorily retired on 15th March, 2011 and he challenges impugned order of 27th August, 2012 (Annexure P-2) whereby pension of `7,62,522/- was credited into his account.

2. Learned counsel for petitioner submits that petitioner had made several Representations to respondents to seek full pension instead of 2/3rd pension and the said Representations have not been responded to, thereby compelling petitioner to serve a legal notice of 5 th September, 2017 (Annexure P-8) upon respondents. It is further submitted that there is no response to the said legal notice also.

3. In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition with direction to third respondent to positively respond to petitioner's legal notice (Annexure P-8), if not already done,

within a period of six weeks from today and in case full pension is not to be granted to petitioner, then reasons for not granting full pension to petitioner be indicated in the response so given and petitioner be apprised of it within a week thereafter, so that petitioner may avail of his remedies as available in law, if need be.

4. With aforesaid directions, this petition and the application are disposed of. Dasti.

(SUNIL GAUR) JUDGE JANUARY 10, 2018 s