BRANCH MANAGER, ALLAHABAD BANK Vs. SANGITA MISHRA

JUDGEMENT

(1.) Heard Mr. Harishankar Patel, learned counsel for the appellant; Mr. Ajay Shrivastava, learned counsel appearing for respondent No.1 and Mr. Ishan Verma, learned State counsel appearing for respondent No.2.

(2.) This writ appeal is presented against an order dtd. 25/10/2018 passed by the learned Single Judge in Writ Petition (S) No.6996 of 2018, whereby the learned Single Judge set aside the order dtd. 1/10/2018 and directed the respondent No.1 (appellant herein) to refund back the amount recovered, if any, forthwith while reserving liberty to the respondents to make rectification of the erroneous fixation of pension of the petitioner.

(3.) For the sake of convenience, respondent No.1 in this appeal will be referred to as the petitioner and respondent No.2 in the appeal as respondent No.2.